REGENT COMPUTRONICS PVT. LTD.

Bandekar Brothers Pvt Ltd Appellant

V/S

Prasad Vassudev Keni Respondents

Referred Judgements :-

KAMLA PRASAD SINGH VS. HARI NATH SINGH IN ALL THE APPEALS [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SURJIT SINGH VS. BALBIR SINGH [REFERRED TO]
SACHIDA NAND SINGH VS. STATE OF BIHAR [REFERRED TO]
KISHORE KUMAR GYANCHANDANI VS. G D MEHROTRA [REFERRED TO]
N NATARAJAN VS. B K SUBBA RAO [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
ASHWANI KUMAR VS. DELHI ADMINISTRATION [REFERRED TO]
JITENDRA CHANDRAKANT MEHTA VS. SHAMROCK IMPEX PVT LTD [REFERRED TO]
NARAYAN M DESSAI VS. VISHNU CHANDRU GAONKAR [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. Dias, learned Counsel appearing on behalf of the petitioners and Mr. Nadkarni, learned Counsel appearing on behalf of the respondents.

(2.) THIS common judgment shall dispose of all the above writ petitions which involve common question of law.

(3.) BY these Writ Petitions, the petitioners have challenged the common judgment and order dated 05/03/2013 passed by the the learned Additional Sessions Judge, Mapusa in Criminal Revision Applications No.16/2012, 17/2012, 18/2012, 19/2012 and 20/2012. The petitioners have filed various Civil Suits against the respondent no. 1 for recovery of money and respondent no. 1 has filed counter claims in some of them. The respondent no. 1 has also filed suits against the petitioners. Evidence was led.

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BANDEKAR BROTHERS PVT LTD Vs. PRASAD VASSUDEV KENI

Referred Judgements :-

JUDGEMENT

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