REGENT COMPUTRONICS PVT. LTD.

Vinayak Shankar Bawane Appellant

V/S

TILAKRAJ Respondents

Referred Judgements :-

URVASHI AGGARWAL VS. KUSHAGR ANSAL [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
MANOHAR AND ORS. VS. GOMA AND ORS. [REFERRED TO]
ARVIND S/O KRUSHNARAO WAGHMARE @ W ARVIND VS. BABA JASBIRSING KALSI S/O PRARASINGH KALSI [REFERRED TO]
URVASHIBEN & ANR VS. KRISHNAKANT MANUPRASAD TRIVEDI [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the learned counsel for the parties.

(3.) By this revision application, the applicants (original defendants) have challenged order dated 19/11/2019, passed by the Court of 11th Joint Civil Judge Senior Division, Nagpur, whereby an application filed by the revision applicants under Order 7 Rule 11(d) of the CPC for rejection of plaint, has been rejected.

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VINAYAK SHANKAR BAWANE Vs. TILAKRAJ

Referred Judgements :-

JUDGEMENT

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