LAWS(BOM)-2024-5-56

ANIL PREMCHAND HARWANI Vs. MRS. ASHA ANILKUMAR HARWANI

Decided On May 31, 2024

Anil Premchand Harwani Appellant

V/S

Mrs. Asha Anilkumar Harwani Respondents

Referred Judgements :-

SUNDARAM FINANCE LIMITED AND ANOTHER VS. T.THANKAM [REFERRED TO]
MAYAVTI TRADING PVT. LTD. VS. PRADYUAT DEB BURMAN [REFERRED TO]
UTTARAKHAND PURV SAINIK KALYAN NIGAM LIMITED VS. NORTHERN COAL FIELD LIMITED [REFERRED TO]
VIDYA DROLIA AND OTHERS VS. DURGA TRADING CORPORATION [REFERRED TO]
GUJARAT COMPOSITE LIMITED VS. A INFRASTRUCTURE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) In both these appeals question of facts and law involved is common. Hence, both the appeals are heard and decided together.

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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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