REGENT COMPUTRONICS PVT. LTD.

SHASHIKANT G.MEHTA Appellant

V/S

SOONOO MINOO KHAJOTIA Respondents

Referred Judgements :-

KAIKHUSRU NUSSERWANJI BAHADURJI VS. NAMDAR A. KHORAMSHAHI [REFERRED TO]
HAITMBHAI KHURSHID HUSSEIN BOHARI (DECEASED) V/S. CHANDANMAL R. SAKHALE & ORS. [REFERRED TO]
GAJANANA MOTOR TRANSPORT COMPANY LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
DIPAK BANERJEE VS. LILABATI CHAKRABORTY [REFERRED TO]
HOTEL KINGS VS. SARA FARHAN LUKMANI [REFERRED TO]
BHUPAL TATOBA KUMBHARE VS. GANPATRAO SAKHARAM SANGAVE [REFERRED TO]
CHINNUPASHABI VS. FATESINGH SHIKSHAN SANSTHA [REFERRED TO]
PUNNAKATU CHERY JOSEPH THAKAPPA VS. PYARALI HIRJI HAMID [REFERRED TO]
PRABHUDAS DAMODAR KOTECHA VS. MANHARBALA JERAM DAMODAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard. By consent of the parties taken up for final hearing.

(3.) The petition takes exception to the Judgment and decree dated 3rd July, 2008 passed in Appeal No. 527/2003 by the Appellate Bench of the Small Causes Court, thereby reversing the Judgment and order dated 25th February, 2003 passed in L.E.& C. Suit No. 135/145/1995.

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SHASHIKANT G MEHTA Vs. SOONOO MINOO KHAJOTIA

Referred Judgements :-

JUDGEMENT

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