REGENT COMPUTRONICS PVT. LTD.

Pradipkumar Gordhandas Patel Appellant

V/S

Chandrakant Jivanlal Patel Respondents

Referred Judgements :-

UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
RISHABH AGRO INDUSTRIES LIMITED VS. P N B CAPITAL SERVICES LIMITED [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF JHARKHAND VS. GOVIND SINGH [REFERRED TO]
SAIYAD JABBARHUSEIN VS. HASAN ABUBAKER MALBARI [REFERRED TO]

JUDGEMENT

(1.) By way of this revision under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code'), revisionist prayed for following relief:-

(2.) The case backgrounds as under:-

(3.) Heard learned advocate Mr. Mrudul M. Barot for the revisionist defendant and learned advocate Mr. Hardik D. Muchhala for the original plaintiff.

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PRADIPKUMAR GORDHANDAS PATEL Vs. CHANDRAKANT JIVANLAL PATEL

Referred Judgements :-

JUDGEMENT

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