REGENT COMPUTRONICS PVT. LTD.

Mohota Industries Ltd. Appellant

V/S

Vibha Mayank Agrawal Respondents

Referred Judgements :-

SHEENLAC NOROO COATINGS INDIA PRIVATE LTD. AND ORS VS. TATA STEEL BSL LIMITED AND ORS. [REFERRED TO]
JAIPUR TRADE EXPOCENTRE PRIVATE LIMITED VS. METRO JET AIRWAYS TRAINING PRIVATE LIMITED [REFERRED TO]
RPS INFRASTRUCTURE LTD. VS. MUKUL KUMAR AND ORS. [REFERRED TO]
ALCHEMIST ASSET RECONSTRUCTION COMPANY LTD VS. HOTEL GAUDAVAN PVT LTD AND OTHERS [REFERRED TO]
ANAND RAO KORADA RESOLUTION PROFESSIONAL VS. VARSHA FABRICS (P.) LTD [REFERRED TO]
EMBASSY PROPERTY DEVELOPMENTS PVT. LTD. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) Present Revision is filed being aggrieved by the order dtd. 23/11/2023, passed by learned Joint Civil Judge Junior Division, Hinganghat on Exh. 24 and thereby rejected the application for rejection of plaint under Order 7 Rule 11 of Code of Civil Procedure.

(3.) The Brief of the case is as under:

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MOHOTA INDUSTRIES LTD. Vs. VIBHA MAYANK AGRAWAL

Referred Judgements :-

JUDGEMENT

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