REGENT COMPUTRONICS PVT. LTD.

Navnitlal Appellant

V/S

RAVINDRA Respondents

Referred Judgements :-

NOORDUDDIN VS. K L ANAND [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
SHREENATH VS. RAJESH [REFERRED TO]
BHAWARLAL BHANDARI VS. UNIVERSAL HEAVY MECHANICAL LIFTING ENTERPRISES [REFERRED TO]
NIVRUTTI PANDURANG KOKATE VS. STATE OF MAHARASHTRA [REFERRED TO]
NAV PRAKASH S PEDNEKAR VS. MAHARASHTRA STATE FINANCIAL CORPORATION [REFERRED TO]
RAMPYARE RAM HIRAMAN PRASAD VS. USHA PRASAD RAMPYARE RAM HIRAMAN [REFERRED TO]
NIRMALA DEVI VS. GURGAON SC VIMUKTA AGRICUTLURE THRIFT & CREDIT SOCIETY LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent of the parties at admission stage.

(2.) This appeal is preferred against the order of remand passed by Ad-hoc District Judge-1, Shahada, District Nandurbar dated 16.03.2018 in Civil Appeal No.3 of 2018.

(3.) Brief facts giving rise to the present appeal against the order of remand are as follows:

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NAVNITLAL Vs. RAVINDRA

Referred Judgements :-

JUDGEMENT

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