REGENT COMPUTRONICS PVT. LTD.

Suvarn Rajaram Bandekar Appellant

V/S

Armando Cardozo Respondents

Referred Judgements :-

L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
RAMCHANDRA SAKHARAM MAHAJAN VS. DAMODAR TRIMBAK TANKSALE [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. J.E. Coelho Pereira, learned Senior Counsel who appears along with Mr. Vilas Pavithran for the Petitioner and Mr. Parag Rao appearing along with Mr. Akhil Parrikar for Respondent Nos. 1(a) and 1(d).

(2.) Rule. Rule made returnable forthwith. Heard the matter finally at the stage of admission.

(3.) The Petitioner/Plaintiff being aggrieved by the impugned order dtd. 11/12/2020 passed by the learned Civil Judge Junior Division, Margao, preferred the present Petition under Article 227 of the Constitution of India.

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SUVARN RAJARAM BANDEKAR Vs. ARMANDO CARDOZO

Referred Judgements :-

JUDGEMENT

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