LAWS(BOM)-2004-2-118

PRABHAKAR MADHAVRAO MULE Vs. BHAGWAN MITHARAM CHOUDHARI

Decided On February 24, 2004

PRABHAKAR MADHAVRAO MULE Appellant

V/S

BHAGWAN MITHARAM CHOUDHARI Respondents

Referred Judgements :-

JERRY ALEX BRAGANZA ALIAS JERONIMO ORICUIO ALEX BRAGANAZA V. RAJESHREE ALIA RAJESHRI RAMDAS BORKAR ALIAS SHOBHAVATI RAMDAS BORKAR [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
J J MERCHANT VS. SHARINATH CHATURVEDI [REFERRED TO]
SAVITHA GUPTA VS. NAGARATHA [REFERRED TO]
A V PURUSHOTAM VS. N K NAGARAJ [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INC [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) RULE. Rule made returnable forthwith. With consent of the parties, taken up for final hearing.

(3.) THE point involved in both the writ petitions is similar in nature and, therefore, both the writ petitions are disposed of by common judgment.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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