REGENT COMPUTRONICS PVT. LTD.

Santosh Sampatrao Chhajed Appellant

V/S

Ajit Jaiwantrao Bhise Respondents

Referred Judgements :-

NAZIR AHMED VS KING EMPREOR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
DINA JI VS. DADDI [REFERRED TO]
RAJ PRASANNA KONDUR VS. ARIF TAHER KHAN [REFERRED TO]
JANABAI GOVINDRAO KORCHE VS. WOMENS EDUCATION SOCIETY [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally with the consent of learned counsels appearing for the parties.

(3.) The judgment and decree passed in Small Causes Suit No. 7/2022 dtd. 05/09/2018 by the 3rd Joint Civil Judge, Junior Division, Yavatmal, is under challenge in the present revision application. The parties are hereinafter referred to as per their original nomenclature.

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SANTOSH SAMPATRAO CHHAJED Vs. AJIT JAIWANTRAO BHISE

Referred Judgements :-

JUDGEMENT

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