REGENT COMPUTRONICS PVT. LTD.

KUSUM DASHRATH KHARMARE Appellant

V/S

POPAT MADHAV GANGARDE Respondents

Referred Judgements :-

PHOOLCHAND VS. COPAL LAL [REFERRED TO]
KHEMCHAND SHANKAR CHOUDHARI VS. VISHNU HARI PATIL [REFERRED TO]
PARASHURAM RAJARAM TIWARI VS. HIRABAI RAJARAM TIWARI [REFERRED TO]
ANANDRAO GANPATRAO BELKHODE VS. AZIZUL HAQ HAZI ABDUL BARI [REFERRED TO]
DHANSUKHBHAI FAKIRBHAI PATEL VS. FAKIRBHAI DAYABHAI PATEL [REFERRED TO]
BABAN SHAMRAO MENGHARE VS. MADHUKAR SHAMRAO MENGHARE [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith and taken up for final hearing, with the consent of the parties.

(3.) This petition takes an exception to the judgment and order dated 30th august, 2005, passed by the learned Civil Judge, Junior Division, Karjat, district ahmednagar, in Regular Darkhast No. 20 of 2002.

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KUSUM DASHRATH KHAMARE Vs. POPAT MADHAV GANGARDE

Referred Judgements :-

JUDGEMENT

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