REGENT COMPUTRONICS PVT. LTD.

Kalpa Kashinath Gadekar Appellant

V/S

Ereza Fernandes Respondents

Referred Judgements :-

SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
VIDUR IMPEX AND TRADERS PVT. LTD VS. TOSH APARTMENTS PVT LTD [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]
SHARADAMMA VS. MOHAMMED PYREJAN AND ORS. [REFERRED TO]
CHANDRA BAI VS. KHANDALWAL VIPRA VIDYALAYA SAMITI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By an order dtd. 7/9/2022, this Court had disposed of Misc Civil Applications No. 1936/2021(F), 2635/2021(F), and 90/2020 in Second Appeal No. 140/2012. However, the order dtd. 7/9/2022 was reviewed by an order dtd. 17/11/2022. Accordingly, these three Misc. Civil Applications were restored and taken up for consideration afresh.

(3.) The factual background leading to the institution of the above three Misc. Civil Applications in Second Appeal No. 140/2012 is summarized for the convenience of reference.

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KALPA KASHINATH GADEKAR Vs. EREZA FERNANDES

Referred Judgements :-

JUDGEMENT

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