REGENT COMPUTRONICS PVT. LTD.

Rohit A. Kapadia Appellant

V/S

Perviz J. Modi Respondents

Referred Judgements :-

RAMESHCHANDRA LALBHAI AND ANR. VS. CHINUBHAI LALBHAI [REFERRED TO]
KOLLIPARA SRIRAMULU DEAD VS. T ASWATHA NARAYANA DEAD [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
RICKMERS VERWALTUNG GMBH VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
TRIMEX INTERNATIONAL FZE LTD VS. VEDANTA ALUMINIUM LTD [REFERRED TO]
MD ZIAUL HAQUE VS. CALCUTTA VYAPER PRATISTHAN [REFERRED TO]
GANESH RAM VS. GANPAT RAI [REFERRED TO]
GOSTHO BEHARI SIRKAR VS. SURS' ESTATES LTD. [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 9th June, 2015 passed by the learned Single Judge of this Court in Suit No. 603 of 2005 by which the appellants' suit came to be dismissed. The two short questions that essentially arise for consideration in the present appeal are :-

(2.) For convenience, hereinafter, the appellants will be referred to as 'plaintiffs' and the respondent as the 'defendant'.

(3.) Few facts which are necessary to decide the said controversy are as under :

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ROHIT A. KAPADIA Vs. PERVIZ J. MODI

Referred Judgements :-

JUDGEMENT

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