REGENT COMPUTRONICS PVT. LTD.

Laxmi Yenpreddiwar Shikshan Appellant

V/S

MAROTI Respondents

Referred Judgements :-

MAHARASHTRA SHETKARI SEVA MANDAL VS. BHAURAO BAYAJI GARUD [REFERRED TO]
SALEEM BHAI AND OTHER VS. STATE MAHARASHTRA [REFERRED TO]
SAINATH MANDIR TRUST VS. VIJAYA [REFERRED TO]
STATE BANK OF INDIA VS. SAGAR [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
RAGHWENDRA SHARAN SINGH VS. RAM PRASANNA SINGH (DEAD) BY LRS [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the applicants and learned Counsel for the respondent Nos. 2 to 4.

(2.) Being aggrieved by an order dtd. 31/03/2022 passed by learned Civil Judge, Junior Division, Mul on Exh.109 an application under order 7 Rule 11 (1) (d) of the Code of Civil Procedure rejecting an application filed by defendant nos. 1 and 2, the applicants/defendants prefer this revision.

(3.) The brief facts of the case are as under :

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LAXMI YENPREDDIWAR SHIKSHAN Vs. MAROTI

Referred Judgements :-

JUDGEMENT

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