REGENT COMPUTRONICS PVT. LTD.

PIEDADE FERNANDES Appellant

V/S

Roque Afonso, And His Wife Respondents

Referred Judgements :-

C L TANDON VS. PREM PAL SINGH [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. OTA KANDLA PVT LIMITED [REFERRED TO]
SHORAB MERWANJI MODI VS. MANSATA FILM DISTRIBUTORS [REFERRED TO]
S K RUNGTA AND CO JUTE AND SEEDS VS. NAWAL KISHORE DEBI PROSAD [REFERRED TO]
RUP CHAND DHARAM CHAND KANPUR VS. BASANT LAL BANARSI LAL DHURI [REFERRED TO]
RAM TIWARY VS. BHOLI DEVI [REFERRED TO]

JUDGEMENT

(1.) At the outset, Shri C. A. Coutinho, learned Counsel appearing for the Petitioners, seeks leave to delete the Respondent nos. 3 to 6.

(2.) Leave granted. Respondent no. 3 to 6 are permitted to be deleted at the risk of the Petitioners.

(3.) Heard Mr. C. A. Coutinho, learned Counsel appearing for the Petitioners and Mr. Sudin Usgaonkar, learned Senior Advocate appearing for the Respondent nos. 1 and 2.

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PIEDADE FERNANDES Vs. ROQUE AFONSO, AND HIS WIFE

Referred Judgements :-

JUDGEMENT

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