REGENT COMPUTRONICS PVT. LTD.

JOAQUIM BORGES, R/O E-37, POVOCAO, NUVEM, SALCETE-GOA Appellant

V/S

PEDRO DIAS, R/O HOUSE NO.1, NEAR PANCHAYAT OFFICE, NUVEM, SALCETE-GOA Respondents

Referred Judgements :-

RAMKRISHNA BAJIRAO GOTMARE V. KANHAIYALAL TRIBHUWANLAL SHAH [REFERRED TO]
MANOHAR SHANKAR NALE AND OTHERS V. JAIPALSINGH SHIVLALSING RAJPUT AND OTHERS [REFERRED TO]
GOJER BROS PRIVATE LIMITED VS. RATAN LAL SINGH [REFERRED TO]
WEST BENGAL ESSENTIAL COMMODITIES SUPPLY CORPORATION VS. SWADESH AGRO FARMING AND STORAGE PRIVATE LIMITED [REFERRED TO]
RATANSINGH VS. VIJAYSINGH [REFERRED TO]
CHANDI PRASAD VS. JAGDISH PRASAD [REFERRED TO]
NAGIN MANSUKHLAL DAGLI VS. HARIBHAI MANIBHAI PATEL [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) This Writ Petition is directed against Order dated 22-2-2010 of the learned Civil Judge, Junior Division, Margao, in Regular Execution Application No.7/09/E, by which the application for execution filed by the decree holders has been dismissed on the ground that the same is barred by law of limitation under Article 135 of the Limitation Act, 1963.

(3.) There is no dispute as to the facts, some of which could be stated.

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JOAQUIM BORGES Vs. PEDRO DIAS

Referred Judgements :-

JUDGEMENT

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