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LAWS(BOM)-2025-6-218

VINOD Vs. MAHADEORAO

Decided On June 20, 2025
VINOD Appellant
V/S
MAHADEORAO Respondents

Referred Judgements :-

K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
I.S. SIKANDAR VS. K. SUBRAMANI [REFERRED TO]
URVASHI AGGARWAL (SINCE DECEASED) THROUGH LRS AND ANOTHER VS. KUSHAGR ANSAL (SUCCESSOR IN INTEREST OF ERSTWHILE DEFENDANT NO.1 MRS. SURAJ KUMARI) AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The Second Appeal came to be admitted on the following substantial questions of law:-

(3.) The brief facts of the case are as under:-

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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