REGENT COMPUTRONICS PVT. LTD.

CHANDRAKANT RATILAL MEHTA Appellant

V/S

Chandrakant Kerba Ganjewar Respondents

Referred Judgements :-

KISAN SITARAM AMBEKAR VS. SITARAM TULSIRAM [REFERRED TO [ 23 ]]
GANPATRAO RAMJI PATIL VS. JEHANGIR BAVRIHU [REFERRED TO [ 15 ]]
JAI NARAIN RAM LUNDIA VS. KEDAR NATH KHETAN [REFERRED TO [ 27 ]]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO [ 30 ]]
CHEN SHEN LING VS. NAND KISHORE JHAJHARIA [REFERRED TO [ 27 ,28 ]]
ARORA ENTERPRISES LIMITED VS. INDUBHUSHAN OBHAN [REFERRED TO [ 23 ]]
TUKARAM RAMCHANDRA MANE DEAD VS. RAJARAM BAPU LAKULE [REFERRED TO [ 23 ]]
BHAWARLAL BHANDARI VS. UNIVERSAL HEAVY MECHANICAL LIFTING ENTERPRISES [REFERRED TO [ 31 ]]
SAIKIA BUSINESSMENS ASSOCIATION VS. HOWRAH MUNICIPAL CORPORATION [REFERRED TO [ 33 ]]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
PS AR AR ARUNACHALAM CHETTIAR VS. NARAYANASWAMI GOUNDAR [REFERRED TO [ 21 ]]
ADELIA DOS REMEDIOS VS. ANAND GIRI KENI [REFERRED TO : 2006 (1) MH.L.J . 627 [ 29 ]]
NARSINGH DAS VS. BHAIRON DAN [REFERRED TO [ 15 ]]
HIRA LAL MANDAL VS. SHANKAR LAL MANDAL [REFERRED TO [ 14 ]]
GAMOJI VENKATA RAMAKRISHNARAO VS. GULLAPALLI SAMBAMURTI [REFERRED TO]

JUDGEMENT

(1.) Heard Shri P. M. Shah, learned Senior Counsel holding for Shri S. P. Shah, advocate for the petitioner and Shri R. N. Dhorde, learned Counsel holding for Mr. V. R. Dhorde, advocate for the respondent.

(2.) Petitioner - original judgment debtor is raising exception to the order passed by learned Civil Judge, Senior Division, Nanded, below application Exhibit-13 in Special Darkhast No. 69/1998 decided on 12-3-2010.

(3.) Certain facts necessary for deciding the controversy involved in the matter can be summarised in nutshell as below :

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CHANDRAKANT RATILAL MEHTA Vs. CHANDRAKANT KERBA GANJEWAR

Referred Judgements :-

JUDGEMENT

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