REGENT COMPUTRONICS PVT. LTD.

Raghupati R Bhandari Appellant

V/S

Comunidade Of Bandora Respondents

Referred Judgements :-

BAHADUR SINGH VS MUNI SUBRATI [REFERRED TO]
FI LR071 LAL JAIN VS. MAN MAL [REFERRED TO]
BHOOP SINGH VS. RAM SINGH MAJOR [REFERRED TO]
HINDUSTAN LEVER VS. STATE OF MAHARASHTRA [REFERRED TO]
SOM DEV VS. RATI RAM [REFERRED TO]
A A GOPALAKRISHNAN VS. COCHIN DEWASWOM BOARD [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
COMMUNIDADE OF CACODA VS. VISHNU BHIKARO SAWANT [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M. B. Da Costa, learned Senior Advocate with Ms. K. Betquecar for the Appellant in First Appeal No.250 of 2009.

(2.) Heard Mr. Sudin Usgaonkar, learned Senior Advocate with Ms. Tanvi Kamat Ghanekar for Respondent No.1 in First Appeal No.250 of 2009.

(3.) Heard Mr. Sudin Usgaonkar, learned Senior Advocate with Ms. Tanvi Kamat Ghanekar for the Petitioner in Writ Petition No.983 of 2019. Ms. Priyanka Kamat learned Additional Government Advocate for Respondent No.2 in Writ Petition No.983 of 2019.

Click here to view full judgment.

RAGHUPATI R BHANDARI Vs. COMUNIDADE OF BANDORA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address