REGENT COMPUTRONICS PVT. LTD.

KAMALADEVI VITTALDAS KHATRI Appellant

V/S

DURGA, VUITTALDAS KHATRI Respondents

Referred Judgements :-

DADARAO V. STATE OF MAHARASHTRA [REFERRED TO]
BHAGWANDAS HEDA V. STATE OF MAHARASHTRA [REFERRED TO]
RAJENDRA V. MOHESHATA DEBI [REFERRED TO]
VENKATAPATHI V. VEERAYYA [REFERRED TO]
UTTAR CHAND VS. STATE OF MAHARASHTRA [REFERRED TO]
KUNDOMAL GANGA RAM VS. TOPAMAL CHOTAMAL [REFERRED TO]

JUDGEMENT

(1.) This appeal raises the following questions :

(2.) These questions arise under the following set of facts :

(3.) We have heard Shri B.N. Mohta, learned Advocate for the appellants, and Shri S.J. Jichkar, learned AGP for respondent Nos.1 to 3. Respondent Nos.4 to 7, though duly served, have not participated. The appellants are in fact espousing the cause of respondent Nos.6 and 7 as well and hence their not taking active interest to contest the appeal is understandable.

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VITTALDAS JAGNNATH KHATRI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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