REGENT COMPUTRONICS PVT. LTD.

Ghanshyambhai Dhirubhai Barvaliya Appellant

V/S

Rasikbhai Dhirubhai Ambaliya Respondents

Referred Judgements :-

WONDER LTD. V. ANTOX INDIA PVT. LTD. [REFERRED TO]
AJMER SINGH VS. STATE OF HARYANA [REFERRED TO]
PATEL NATWARLAL RUPJI VS. KONDH GROUP KHETI VISHAYAK [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
COMMISSIONAR OF CUSTOMS KANDLA VS. ESSAR OIL LTD [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
KHIMJIBHAI HARJIVANBHAI PATADIA VS. PATEL GOVIND BHAI BHAGVANBHAI [REFERRED TO]
HARSHADKUMAR KANTILAL BHALODWALA VS. ISHWARBHAI CHANDUBHAI PATEL [REFERRED TO]
MATRIX TELECOM PVT LTD VS. MATRIX CELLULAR SERVICES PVT LTD [REFERRED TO]
GURBACHAN SINGH VS. RAGHUBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, present Appeal from Order is taken up for final hearing.

(2.) Challenge in the present Appeal from Order preferred under Order 43, Rule 1 (r) of the Code of Civil Procedure is the order dated 15.11.2016 passed by the learned 5th Additional Senior Civil Judge, Surat below injunction application Exh.5 in Special Civil Suit No.16 of 2015 whereby, the learned trial Judge allowed injunction application Exh.5 preferred by respondent No.1 herein - original plaintiff.

(3.) Parties to the present Appeal from Order would be hereinafter referred to as per their original status in the plaint.

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GHANSHYAMBHAI DHIRUBHAI BARVALIYA Vs. RASIKBHAI DHIRUBHAI AMBALIYA

Referred Judgements :-

JUDGEMENT

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