REGENT COMPUTRONICS PVT. LTD.

Sanjay Vijaykumar Agarwal Appellant

V/S

Ashok Tanaji Tambe Respondents

Referred Judgements :-

KANCHI KAMAMMA VS. YERRAMSETTI APPANNA [REFERRED TO]
PROCTER AND GAMBLE INDIA LTD VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
DATTATRAYA SHIVAJI THORWAT VS. CLOTHILDES SOUZA [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) Similar question of law and facts are involved in both these petitions, hence, they were heard together and are being decided by this common judgment.

(3.) Both these petitions claim following reliefs:-

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SANJAY VIJAYKUMAR AGARWAL Vs. ASHOK TANAJI TAMBE

Referred Judgements :-

JUDGEMENT

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