REGENT COMPUTRONICS PVT. LTD.

Nikhilesh Kesarichand Jhaveri Appellant

V/S

New Era Fabrics Limited Respondents

Referred Judgements :-

GILLAN F. IRANI AND OTHERS VS. PARIJAT HOTELS PVT. LTD [REFERRED TO]
SUCHITRA PRADHAN AND ORS. VS. M/S. U.P. TWIGA FIBREGLASS LTD [REFERRED TO]
ABDUL HAMID VS. BHUWANESHWAR PRASAD [REFERRED TO]
ABDUL SAMI VS. MOHAMMAD ASHFAQ [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
INDIA UMBRELLA MANUFACTURING CO VS. BHAGABANDEI AGARWALLA [REFERRED TO]
COMMISSIONER OF TRADE TAX U P VS. KAJARIA CERAMICS LTD [REFERRED TO]
RASIKLAL MANICKCHAND DHARIWAL VS. M S S FOOD PRODUCTS [REFERRED TO]
KARUMANCHI SUBBA RAO VS. YARLAGADDA VENKATAPPAIAH [REFERRED TO]
LAHU VS. KAILASH MATASARAN GUPTA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of learned counsel appearing for rival parties, petition is taken up for final hearing and disposal. The Challenge

(2.) By this petition, Petitioners challenge Order dtd. 19/4/2022 passed by the Court of Small Causes at Mumbai rejecting their Application at Exhibit-664 filed by them for preventing Defendant Nos. 7 to 14 from leading evidence in their suit seeking eviction of Defendant Nos.1 to 6. The broad issue involved in the present petition is whether Defendant Nos. 7 to 14, whose interests are not adverse to that of Plaintiffs, can be permitted to lead evidence only because Written Statements are filed by such Defendants. A. Factual Matrix

(3.) A brief factual narration as a prologue to the judgment would be necessary.

Click here to view full judgment.

NIKHILESH KESARICHAND JHAVERI Vs. NEW ERA FABRICS LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address