REGENT COMPUTRONICS PVT. LTD.

WAMAN S/O NAGO CHOUDHARI Appellant

V/S

MAHADU NAGO AND BROTHERS Respondents

Referred Judgements :-

PURUSHOTTAM UMEDBHAI AND COMPANY VS. MANILAL AND SONS [REFERRED TO]
UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
HARISH S O RAMDEO BAHETI VS. MUNICIPAL CORPORATION OF AMRAVATI [REFERRED TO]
CHITRALEKHA BUILDERS VS. G I C EMPLOYEES SONAL VIHAR CO OPERATIVE HOUSING SOCIETY LTD [REFERRED TO]
DEVCHAND CONSTRUCTIONS VS. BOARD OF TRUSTEES [REFERRED TO]
BANARSI DASS DURGA PRASHAD VS. PANNA LAL RAM RICHHPAL OSWAL [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. With the consent of the parties, the matter is taken up for final disposal at admission stage.

(3.) Petitioner is raising exception of the order passed below Exh. 205 in Special Civil Suit No. 1/2004 thereby rejecting the application presented by the petitioner seeking his impleadment in the pending suit presented by respondent No. 1 herein against the State Government.

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WAMAN NAGO CHOUDHARI Vs. MAHADU NAGO AND BROTHERS

Referred Judgements :-

JUDGEMENT

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