REGENT COMPUTRONICS PVT. LTD.

Dilip Pandurang Thopate Appellant

V/S

Ashokrao V. Thopate Respondents

Referred Judgements :-

SAIT TARAJEE KHIMCHAND VS. VELAMARTI SATYAM ALIAS SATTEYYA [REFERRED TO]
AMOLAKCHAND CHHAZED VS. BHAGWANDAS ARYA [REFERRED TO]
THAILAMMAL VS. JANARDHAN RAJU [REFERRED TO]
KORES INDIA LTD VS. BANK OF MAHARASHTRA [REFERRED TO]
SONI DINESHBHAI MANILAL VS. JAGJIVAN MULCHAND CHOKSHI [REFERRED TO]
TUKARAM S DIGHOLE VS. MANIKRAO SHIVAJI KOKATE [REFERRED TO]
KALYAN KUMAR GOGOI VS. ASHUTOSH AGNIHOTRI [REFERRED TO]
MANGANI LAL MANDAL VS. BISHNU DEO BHANDARI [REFERRED TO]
C H SHAH VS. S S MALPATHAK [REFERRED TO]
BANK OF BARODA VS. SHREE MOTI INDUSTRIES BOMBAY [REFERRED TO]
WALCHANDNAGAR INDUSTRIES LIMITED VS. INDRAPRASTHA DEVELOPERS [REFERRED TO]
KUMARPAL N. SHAH VS. UNIVERSAL MECHANICAL WORKS PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) By the present Petition under Article 227 of the Constitution of India, the Petitioner, Original Opponent No.3 has impugned Judgment and Order dtd. 17/3/2020 passed by the learned Member, Maharashtra State Co-operative Appellate Court Mumbai, Bench at Pune in Appeal No.131 of 2019 filed by the Petitioner and Appeal No.133 of 2019 filed by the Respondent No.1, thereby dismissing the Appeal No.131 of 2019 filed by the Petitioner and allowing the Appeal No.133 of 2019 filed by the Respondent No.1.

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DILIP PANDURANG THOPATE Vs. ASHOKRAO V. THOPATE

Referred Judgements :-

JUDGEMENT

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