REGENT COMPUTRONICS PVT. LTD.

Jagannath More Appellant

V/S

Ramesh Mahadu Bhagvat Respondents

Referred Judgements :-

RAM BHAROSEY LAL REVISIONIST VS. RAMESHWAR DAYAL CHAKKIWALA AND ANR [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
SWARAN LATA GHOSH VS. H K BANERJEE [REFERRED TO]
JAI JAI RAM MANOHAR LAL VS. NATIONAL BUILDING MATERIAL SUPPLY GURGAON [REFERRED TO]
JET PLY WOOD PVT LTD VS. MADHUKAR NOWLAKHA [REFERRED TO]
AJAM MOHAMMAD HATIN VS. YUSUF MOHAMMAD BHARUCHA [REFERRED TO]
NAMDEO AMRUT GOHANE VS. NARAYAN SHAMRAO DESHMUKH [REFERRED TO]
SHYAMAL BIHARI MISHRA VS. GIRISH NARAIN MISSIR [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. Heard. finally with the consent of the parties.

(3.) Petitioners-Landlords are decree holders. Their Civil Miscellaneous Application No.184 / 2018, seeking for corrections in the decree was rejected on 12th July, 2019 by learned District Judge - I, Nashik. Against this order, Petition under Article 227 of the Constitution of India is preferred.

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JAGANNATH MORE Vs. RAMESH MAHADU BHAGVAT

Referred Judgements :-

JUDGEMENT

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