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LAWS(BOM)-2005-9-88

ANIL KUSHABRAO PHUTANE Vs. MADHUKAR KUSHABRO PHUTANE

Decided On September 21, 2005
ANIL KUSHABRAO PHUTANE Appellant
V/S
MADHUKAR KUSHABRAO PHUTANE Respondents

Referred Judgements :-

SALEM ADVOCATE BAR ASSOCIATION,TAMIL NADU VS. UNION OF INDIA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
RANI KUSUM VS. KANCHAN DEVI [REFERRED TO]
CHINTAMAN SUKHDEO KAKLIJ VS. SHIVAJI BHAUSAHEB GADHE [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. K. R. Lambat, Adv. for the appellant.

(2.) ADMIT.

(3.) MRS. B. H. DANGRE, Adv. waives notice on behalf of the respondents.

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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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