REGENT COMPUTRONICS PVT. LTD.

Chandrakant Dattatraya Ruikar Appellant

V/S

Mukund Sawalarampant Ruikar Respondents

Referred Judgements :-

LIFE INSURANCE CORPORATION OF INDIA VS. SANJEEV BUILDERS PRIVATE LIMITED AND ANOTHER [REFERRED TO]
DILIP KHUSHALCHAND (SRISRIMAL) JAIN AND OTHERS VS. HARDIK DEEPAKBHAI RAMANI AND OTHERS [REFERRED TO]
VIJAY GUPTA VS. GAGNINDER KR. GANDHI AND OTHERS [REFERRED TO]
DINESH GOYAL @ PAPPU VS. SUMAN AGARWAL (BINDAL) [REFERRED TO]
BASAVARAJ VS. INDIRA [REFERRED TO]
M. REVANNA VS. ANJANAMMA (DEAD) BY LRS. AND OTHERS [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
COMMON PIRU CAUDHARI VS. BERUBAI CHENDU REDHIWALE [REFERRED TO]

JUDGEMENT

(1.) Heard. With the consent of parties, the matter is taken up for final hearing.

(2.) By the present petition, the petitioners challenges the impugned order dtd. 3/5/2023, passed below Exhibit-311 by the learned 2nd Joint Civil Judge Junior Division, Georai, District Beed, whereby the Hon'ble Judge was pleased to partially allow the application filed by respondent no.1 (Defendant No.1) under Sec. 114 of the Code of Civil Procedure, 1908 (CPC) seeking review of the order passed on 12/1/2023 below Exhibit-306.

(3.) The facts giving rise to the petition in brief are summarized as under.

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CHANDRAKANT DATTATRAYA RUIKAR Vs. MUKUND SAWALARAMPANT RUIKAR

Referred Judgements :-

JUDGEMENT

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