REGENT COMPUTRONICS PVT. LTD.

RAJUBHAI ALIAS RAJENDRA KAMDAR Appellant

V/S

SUNITA, ASHOK GANDHI Respondents

Referred Judgements :-

SANJIV VS. SHAMRAO [REFERRED TO]
SHAMRAO VS. G.G.N.B.M.S.SANTHA [REFERRED TO]
SUMTIBAI AND OTHERS VS. PARAS FINANCE CO. [REFERRED TO]
ANIL KUMAR SINGH VS. SHIVNATH MISHRA ALIAS GADASAGURU [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
E AJAY KUMAR VS. TULSABAI [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent rule is made returnable forthwith.

(2.) Heard the learned Counsel for the respective parties.

(3.) By the present petition, the petitioner has put to challenge order dated 26-9-2005 made by 5th Joint Civil Judge, Junior Division, Nagpur below exhibits 25 and 26 in Special Civil Suit No. 718 of 2004. Facts :

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RAJUBHAI ALIAS RAJENDRA KAMDAR Vs. SUNITA ASHOK GANDHI

Referred Judgements :-

JUDGEMENT

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