REGENT COMPUTRONICS PVT. LTD.

YASHWANT PRABHAKAR KAMBLE Appellant

V/S

PRASAD NARHARI KARANJKAR Respondents

Referred Judgements :-

NANALAL GIRDHARLAL V. GULAMNABI JAMALBHAI MOTORWALA [REFERRED TO]
BHASKAR DIGAMBAR CHOUDHARY V. BHAGWAN VISHWANATH FADNIS [REFERRED TO]
JAGMOHANDAS VITHALDAS KANSARA V. MOHANLAL MANEKLAL TAILOR [REFERRED TO]
NARSINHA NARAYAN SHIRODKAR V. VASANT GANPAT SHINDE [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
REHMAN JEO WANGNOO VS. RAM CHANU [REFERRED TO]
KISANRAO MADHAVRAO BARTAKKE VS. NARAYAN DHONDI SHETE [REFERRED TO]

JUDGEMENT

(1.) RULE.

(2.) LEARNED Counsel for the respondents waive service. By consent. Rule made returnable and heard forthwith.

(3.) THE petitioner tenant has filed this petition to impugn orders dated 5th April 1997 passed in Regular Civil Suit No. 217 of 1989 of the Joint Civil Judge, Junior Division, Wai and judgment dated 5th September, 1997 passed in Regular Civil Appeal No. 241 of 1997 by the Second Additional District Judge, Satara.

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YASHWANT PRABHAKAR KAMBLE Vs. PRASAD NARHARI KARANJKAR

Referred Judgements :-

JUDGEMENT

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