REGENT COMPUTRONICS PVT. LTD.

KOLHAPURI BANDU LAKADE Appellant

V/S

YALLAPPA CHINAPPA LAKADE, SINCE DECEASED THROUGH. POOJA @ POOJARIY. LAKADE Respondents

Referred Judgements :-

USHABAI W/O SHARADCHANDRA BANNORE VS. WASUDEO S/O BALIRAMJI MEHARE AND ORS. [REFERRED TO]
GIRISH VASANTRAO BHOYAR AND ANR. VS. NIMBAJI WARLUJI BAMBAL [REFERRED TO]
HARYANA WAQF BOARD VS. SHANTI SARUP [REFERRED TO]
TAJMULHUSSAIN S O MULLA MUMTAZ HUSSAIN VS. SATISH S O BHANUDAS CHAVAN [REFERRED TO]
SANJAY VS. SAHEBRAO S O KACHRU KHANDARE [REFERRED TO]
RAMCHANDRABHIKAJI JAGTAP VS. DUDHARAM LANGRUJI PADVEKAR DEAD [REFERRED TO]
KASHINATH RAMKRISHNA CHOPADE VS. PURUSHOTTAM TULSHIRAM TEKADE [REFERRED TO]
VIJ KAMAGAR VS. RAMKRUSHNA [REFERRED TO]
PANDURANG NANDLAL CHANDAK VS. SANDIP MUKUNDRAO [REFERRED TO]
YESHWANT BHADUJI GHUSE VS. VITHOBAJI LAXMAN LADEKAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) The petitioner challenges the order dated 7th July, 2009 passed by the learned 8th Joint Civil Judge, Senior Division, Pune below Exhibit 35 in Regular Civil Suit No. 513 of 2007, thereby rejecting the application filed by the present petitioner for appointment of Court Commissioner.

(3.) The facts in brief giving rise to the present Petition are as under :

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KOLHAPURI BANDU LAKADE Vs. YALLAPPA CHINAPPA LAKADE

Referred Judgements :-

JUDGEMENT

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