REGENT COMPUTRONICS PVT. LTD.

Mohan Hircachand Shah Appellant

V/S

Bina Ketan Samani Respondents

Referred Judgements :-

AZHAR HUSSAIN VS. RAJIV GANDHI [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [REFERRED TO]
REVANASIDDAPPA VS. MALLIKARJUN [REFERRED TO]
K. AKBAR ALI VS. K. UMAR KHAN [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]

JUDGEMENT

(1.) This revision is directed against an order dtd. 15/3/2024 passed by the learned Civil Judge, Senior Division, Alibag, whereby an application preferred by the applicant-defendant no.1 for rejection of the Plaint under Order VII Rule 11 of the Code of Civil Procedure 1908 ('the Code') came to be rejected.

(2.) Shorn of superfluities, the background facts can be stated as under.

(3.) Being aggrieved, the applicant has invoked revisional jurisdiction of this Court.

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MOHAN HIRCACHAND SHAH Vs. BINA KETAN SAMANI

Referred Judgements :-

JUDGEMENT

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