REGENT COMPUTRONICS PVT. LTD.

GAJANAN PARSHURAM Appellant

V/S

MAHATMA JYOTIRAO Respondents

Referred Judgements :-

RAJA S/O DR. S. P. UPADHAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHARASHTRA SMALL SCALE INDUSTRIES DEVELOPMENT CORPN. VS. PRADIP VAKHARIA AND ANOTHER [REFERRED TO]
VINAYAK KUMAR A. MALIWAL VS. RAMESH K. SABOO [REFERRED TO]
BINDESHWARI PRASAD SINGH VS. KALI SINGH [REFERRED TO]
KRISHNA KUMAR GUPTA VS. MOHAMMAD JAROS [REFERRED TO]
KRISHNA KUMAR GUPTA VS. MOHAMMAD JAROS [REFERRED TO]
KALPANA TYAGI VS. SNEH LATA SHARMA [REFERRED TO]
H P FINANCIAL CORPORATION VS. CONTINENTAL SPINNERS LIMITED [REFERRED TO]
VINAY KUMAR VS. STATE OF U P [REFERRED TO]
MAHENDRA INDERMAL BORANA VS. ANIL SHANKAR JOSHI [REFERRED TO]
OM GAYATRI AND CO VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM NATH MAHLAWAT VS. BIHARI LAL [REFERRED TO]

JUDGEMENT

(1.) This matter has been referred by a learned Single Judge for deciding the following question :-

(2.) The learned Single Judge has referred the aforesaid question to the Division Bench as the learned Single Judge found that conflicting views were expressed by the learned Single Judges of this Court in that regard.

(3.) Before resolving the conflict between the aforesaid two views, firstly, we will refer to the facts of this case which may have some relevance for the view that we may take ultimately while answering the reference.

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GAJANAN PARSHURAM Vs. MAHATMA JYOTIRAO

Referred Judgements :-

JUDGEMENT

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