REGENT COMPUTRONICS PVT. LTD.

MAROTI RAMCHANDRA PARSUTKAR Appellant

V/S

RAMDAS KHATI PIDURKAR Respondents

Referred Judgements :-

BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD VS. PRECIOUS FINANCE INVESTMENT PVT LTD [REFERRED TO]

JUDGEMENT

(1.) This Court had issued notice of final disposal.

(2.) Hence Rule. Heard by consent.

(3.) Petitioners' application for amendment of Written Statement in answer to the Counter-claim has been rejected. Petitioners challenge the said order in the present petition.

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MAROTI RAMCHANDRA PARSUTKAR Vs. RAMDAS KHATI PIDURKAR

Referred Judgements :-

JUDGEMENT

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