REGENT COMPUTRONICS PVT. LTD.

Jayantibhai Vardhabhai Patel Appellant

V/S

Sarswatiben Respondents

Referred Judgements :-

BAHADURBHAI LALJIBHAI MALHOTRA V. AMBALAL JOITARAM HEIR OF JOITARAM RANCHHODDAS [REFERRED TO]
POONAMBHAI SANABHAI VALAND V. HASMUKHBHAI BACHUBHAI PRASANA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
DILBOO VS. DHANRAJI DEAD [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
SURJIT KAUR GILL VS. ADARSH KAUR GILL [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
FATEHJI & COMPANY AND ORS. VS. L.M. NAGPAL AND ORS. [REFERRED TO]
PRAKASH AND ORS. VS. PHULAVATI AND ORS. [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]

JUDGEMENT

(1.) The present group of revision applications is consisting of common questions of law and fact and the same is requested to be disposed of by common judgment as the Court has heard the revision applications for final disposal, as per the joint request of the learned advocates.

(2.) Rule. Learned advocate Mr. Prabhav Mehta waives service of rule on behalf of the opponent no.1.

(3.) The present group of revision applications are as such dealt with by the present common judgment and order by treating Civil Revision Application No. 409 of 2017 as a lead matter and as such facts are taken from the said revision application.

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JAYANTIBHAI VARDHABHAI PATEL Vs. SARSWATIBEN

Referred Judgements :-

JUDGEMENT

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