REGENT COMPUTRONICS PVT. LTD.

Raghuvir Prasad Kalicharan Kaithwar Appellant

V/S

Hridainarain Rampakhan Pande Respondents

Referred Judgements :-

SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
C M BEENA VS. P N RAMACHANDRA RAO [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
ANUSAYABAI NARAYANRAO GHATE VS. MAKTUMBI S NADAF [REFERRED TO]
PRABHUDAS DAMODAR KOTECHA VS. MANHARBALA JERAM DAMODAR [REFERRED TO]
PRABHUDAS DAMODAR KOTECHA VS. MANHABALA JERAM DAMODAR [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
DNYANDEO SABAJI NAIK AND ANR. VS. MRS. PRADNYA PRAKASH KHADEKAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The Petitioner has taken exception to the common Judgment and Order dated 20th November, 1999 passed in Appeal No. 427 of 1996 in L.E. Suit No.251/579 of 1976 and Appeal No.480 of 1995 in R.A.D. Suit No.6041 of 1979, by the Appellate Bench of the Court of Small Causes, Mumbai, by present Petitions filed under Article 227 of the Constitution of India.

(2.) Heard Mr. P.J. Thorat, learned counsel for the Petitioners and Mr. C.G. Gavnekar, learned counsel for the Respondent. Perused the entire record.

(3.) The facts giving rise for filing present Petitions can briefly be stated as under:-

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RAGHUVIR PRASAD KALICHARAN KAITHWAR Vs. HRIDAINARAIN RAMPAKHAN PANDE

Referred Judgements :-

JUDGEMENT

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