REGENT COMPUTRONICS PVT. LTD.

Chairman, Nagpur Improvement Trust Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PUNE MUNICIPAL CORPORATION AND ANOTHER VS. MOHAN SHRIKRISHNA ASAVA [REFERRED TO]
STATE OF BIHAR VS. DHIRENDRAKUMAR [REFERRED TO]
ADMINISTRATOR MUNICIPAL COMMITTEE CHARKHI DADRI VS. RAMJI LAL BAGLA [REFERRED TO]
LAXMI CHAND VS. GRAM PANCHAYAT KARARIA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY VS. K S NARAYAN [REFERRED TO]
DADU DAYALU MAHASABHA JAIPUR VS. MAHANT RAM NIWAS [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
RAMAKANT VITHOBAJI GAIKWAD VS. GOVERNMENT OF MAHARASHTRA [REFERRED TO]
COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY VS. BRIJESH REDDY [REFERRED TO]
SUBRATA ROY SAHARA VS. UNION OF INDIA [REFERRED TO]
VAISH AGGARWAL PANCHAYAT VS. INDER KUMAR AND ORS. [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
SRIHARI HANUMANDAS TOTALA VS. HEMANT VITHAL KAMAT [REFERRED TO]
RAJENDRA BAJORIA VS. HEMANT KUMAR JALAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel Shri Girish Kunte for the applicant; learned Additional Public Prosecutor Mrs.Ritu Sharma for non-applicant Nos.1, 3, and 5; learned counsel Shri A.M.Quazi for non-applicant No.2, Advocate Shri Rajkarne h/f learned counsel Shri P.R.Suchak for non-applicant Nos.6a, 6b and 7.

(2.) Rule.

(3.) By this civil revision application, the applicant has challenged the order dtd. 13/7/2022 passed below Exh.34 in RCS No.1129/2019 by learned 13th Joint Civil Judge Senior Division, Nagpur rejecting the application under Order VII Rule 11 of the Code of Civil Procedure for rejection of the plaint.

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CHAIRMAN, NAGPUR IMPROVEMENT TRUST Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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