REGENT COMPUTRONICS PVT. LTD.

Sharad Pawar Appellant

V/S

Gopinath Munde Respondents

Referred Judgements :-

RAVI YASHWANT BHOIR VS. CHIEF MINISTER AND ORS. [REFERRED TO]
T P DAVER T P DAVER VS. LODGE VICTORIA:S C BELGAUNM [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE JABALPUR STATE OF UTTAR PRADESH UNION OF INDIA STATE OF KARNATAKA STATE OF MAHARASHTRA STATE OF RAJASTHAN UNION OF INDIA UNION OF INDIA VS. SHIVAKANT SHUKLA:V K S CHAUDHARY:ATAL BIHARI VAJPAYEE:SATYA SHARMA:N K GANPAIAH:SUBHAS:MILAP CHAND KANUNGO:SHRI RAM DHAN:DR REKHA AWASTHI [REFERRED TO]
UNION OF INDIA VS. V RAMAKRISHNAN [REFERRED TO : (AIR 2005 SC 4295; 2005 AIR SCW 5147) ;]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
ARSHAD JAMIL VS. STATE OF UTTARAKHAND [REFERRED TO]
VINOD KRUSHNARAOJI WANKHEDE VS. COLLECTOR [REFERRED TO]
RATNAGIRI GAS & POWER PVT. LTD VS. RDS PROJECTS LTD [REFERRED TO]

JUDGEMENT

(1.) There is no objection to the Appeals being heard finally by this Court, therefore by consent heard accordingly.

(2.) Rule returnable forthwith.

(3.) Both these Appeals are arising out of Order dated 26 November 2013 by the learned Judge, City Civil Court, Greater Bombay. The points/issues raised and argued are common and so also the parties, therefore, this common judgment.

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SHARAD PAWAR Vs. GOPINATH MUNDE

Referred Judgements :-

JUDGEMENT

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