REGENT COMPUTRONICS PVT. LTD.

Sanjay Mahadev Bakare Appellant

V/S

Bebi Shankar Patil Respondents

Referred Judgements :-

NITIN GANDHI AND ANR VS DINYAR PHEROZ DUBHASH [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
DWARKA PRASAD SINGH VS. HARIKANT PRASAD SINGH [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
KAFILADDIN VS. SAMIRADDIN [REFERRED TO]
SWASTIK DEVELOPERS VS. SAKET KUMAR JAIN [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the Counsel for the parties, heard finally.

(2.) The petitioner - plaintiff takes exception to an Order dtd. 1/12/2022 passed by the learned Civil Judge, Kolhapur on an Application (Exhibit-157) in Special Civil Suit No. 319 of 2010, whereby the application preferred by the petitioner to implead a subsequent transferee as a party-defendant to the suit and also carry out necessary and consequential amendment in the Plaint came to be rejected.

(3.) Shorn of superfluities the background facts can be stated as under:

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SANJAY MAHADEV BAKARE Vs. BEBI SHANKAR PATIL

Referred Judgements :-

JUDGEMENT

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