REGENT COMPUTRONICS PVT. LTD.

Baburao Ganpatrao Shirole Appellant

V/S

Deccan Education Society Respondents

Referred Judgements :-

RAM NATH SAO @RAM NATH SAHU VERSUS GOBARDHAN SAO [REFERRED TO]
KESHO KAWADU MARAL AND ANR. VERSUS STATE OF MAHARASHTRA [REFERRED TO]
RANGUBAI KOM SANKAR JAGTAP VS. SUNDERABAI BHRATAR SAKHARAM JEDHE [REFERRED TO]
DOLAI MALIKO VS. KRUSHNA CHANDRA PATNAIK [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
PAL SINGH VS. SUNDER SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S AKOLKAR [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
INDIA UMBRELLA MANUFACTURING CO VS. BHAGABANDEI AGARWALLA [REFERRED TO]
SHAHAZADA BI VS. HALIMABI [REFERRED TO]
MOHINDER PRASAD JAIN VS. MANOHAR LAL JAIN [REFERRED TO]
FGP LTD VS. SALEH HOOSEINI DOCTOR [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
RAM GOPAL SHARMA VS. 1ST ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, the matter is taken up for final hearing.

(2.) Heard Mr. Thorat, learned senior counsel and Mr. Kumbhakoni, learned counsel for the respective parties.

(3.) Since all these petitions arise out of various orders passed in a single suit and parties to the suit are being same, I propose to dispose of these writ petitions by passing this common order.

Click here to view full judgment.

BABURAO GANPATRAO SHIROLE Vs. DECCAN EDUCATION SOCIETY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address