REGENT COMPUTRONICS PVT. LTD.

SUMITRABEN ANILKUMAR SHAH Appellant

V/S

Divyabhanusingji Sajjansinghji Respondents

Referred Judgements :-

MANORATH V. ATMARAM [REFERRED TO]
CORPORATION OF MADRAS V. ARUNACHALAM [REFERRED TO]
HARISHANKER V. ANATH NATH [REFERRED TO]
JWALA PRASAD VS. AJODHYA PRASAD [REFERRED TO]
LACHI TEWARI VS. DIRECTOR OF LAND RECORDS [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
SOOSAI ANTHONY DCOSTA NICHOLAS DCOSTA VS. FRANCIS ROCHE ANTHONY KURUSH ROCHE [REFERRED TO]
BISHESHWAR PRATAP SAHI VS. PARATH NATH [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]

JUDGEMENT

(1.) CORAM : MR.JUSTICE <DJG>D.C.SRIVASTAVA</DJG> These two Miscellaneous Civil Applications are proposed to be disposed of by a common order.

(2.) Brief facts on which these applications have been moved are as under :

(3.) Civil Revision Application No.327/87 was likewise decided on 14.7.1998 after hearing the learned Counsel for the revisionist. None-appeared for the respondents in this revision as well.

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SUMITRABEN ANILKUMAR SHAH Vs. DIVYABHANUSINGHJI SAJJAN SINGHJI

Referred Judgements :-

JUDGEMENT

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