REGENT COMPUTRONICS PVT. LTD.

Mahavir Associates Appellant

V/S

Ravindra Jagannath Patil Respondents

Referred Judgements :-

MEHER SINGH VS. DEEPAK SAWHNY [REFERRED TO,]
MUKUND LTD. VS. MUMBAI INTERNATIONAL AIRPORT [REFERRED TO]
SAILENDRA NARAYAN BHANJA DEO VS. STATE OF ORISSA [REFERRED TO:(1956 SCR 72:]
BALDEV DAS SHIVLAL VS. FILMISTAN DISTRIBUTORS INDIA PRIVATE LIMITED [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
PARAYYA ALLAYYA HITTALAMANI VS. PARAYYA GURULINGAYYA POOJARI [REFERRED TO]
HORIL VS. KESHAV [REFERRED TO]
ANANT MAHADEO GODBOLE VS. ACHUT GANESH GODBOLE [REFERRED TO]
DAMODAR TUKARAM GAUNKAR VS. GOPINATH RAMA GAUNKAR [REFERRED TO]

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally, by consent of learned Counsel appearing for the parties.

(2.) Since there are common facts and issues, so also arguments are revolving around the same subject and as the Trial Court has passed a common order, hence this common judgment.

(3.) The Appellant ( Defendant No.6) being aggrieved by the order below Exhibit5 in all Suits, dated 9 May 2012, passed by the 2nd Joint Civil Judge, S.D., Thane, filed these separate Appeals. The operative part of the impugned order as as under:

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MAHAVIR ASSOCIATES Vs. RAVINDRA JAGANNATH PATIL

Referred Judgements :-

JUDGEMENT

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