REGENT COMPUTRONICS PVT. LTD.

Masrur Fatema Jafarali Saiyed Appellant

V/S

Vishnubhai Ambalal Patel Respondents

Referred Judgements :-

T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
SAMAR SINGH VS. KEDAR NATH ALIAS K N SINGH [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]
DILBOO VS. DHANRAJI DEAD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. G M MITTAL STAINLESS STEEL PVT LTD [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED TO]
JANARDHANAM PRASAD VS. RAMDAS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
RAM PRAKASH GUPTA VS. RAJIV KUMAR GUPTA [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
JAMNAGAR MUNICIPAL CORPORATION VS. VIJAY AND COMPANY [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
KANJIBHAI BHAGWANJIBHAI PATEL VS. NANDUBEN SHAMJIBHAI SORATHIYA [REFERRED TO]
BECHARBHAI ZAVERBHAI PATEL VS. JASHBHAI SHIVABHAI PATEL [REFERRED TO]
FATEHJI & COMPANY AND ORS. VS. L.M. NAGPAL AND ORS. [REFERRED TO]
BAHADURBHAI LALJIBHAI MALHOTRA VS. AMBALAL JOITARAM HEIR OF JOITARAM RANCHHODDAS [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common order dated 18.11.2014 passed below Exhs. 62 to 67, 104 to 109, 114 to 116, 121 to 128, 144 to 147 and 150 applications in Special Civil Suit No. 79 of 2008 by the learned 10th Additional Senior Civil Judge, Surat (hereinafter referred to as the " learned trial Court") by which, the learned trial Court has allowed the said applications and has rejected the plaint under Order VII Ruled 11(d) of the Code of Civil Procedure, 1908, the original plaintiffs no. 1 to 3 have preferred present First Appeal.

(2.) The facts leading to the present First Appeal in nutshell are as under:

(3.) That thereafter, the original defendants of the suit as well as proposed defendants submitted the applications Exh. 62 to 67, 104 to 109, 114 to 116, 121 to 128, 144 to 147 and 150 requesting to reject the plaint under Order VII Rule 11(d) of the Code of Civil Procedure and other provisions of the Code on the ground that the suit is barred by law of limitation.

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MASRUR FATEMA JAFARALI SAIYED Vs. VISHNUBHAI AMBALAL PATEL

Referred Judgements :-

JUDGEMENT

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