REGENT COMPUTRONICS PVT. LTD.

MOHAMMAD IQBAL USMAN KHATRI Appellant

V/S

SURESH TOTARAM NATHANI Respondents

Referred Judgements :-

SATHYAN AYYAPPA SATHYAN VS. YOUSU [REFERRED TO]
SUMAN SETHI VS. AJAY K CHURIWAL [REFERRED TO]
C C ALAVI HAJI VS. PALAPETTY MUHAMMED [REFERRED TO]
VINAY DEVANNA NAYAK VS. RYOT SEVA SAHAKARI BANK LTD [REFERRED TO]
JEETENDRA ANTHONY FERNANDES VS. HATHWAY CABLE AND DATACOM PVT TLD [REFERRED TO]

JUDGEMENT

(1.) At first hearing, this Court had called Record & Proceedings and had orally put the parties to oral notice that the petition would be taken up for final disposal.

(2.) The case was adjourned twice to see if settlement is likely, but no settlement took place and hence petition is heard.

(3.) Rule. Rule is made returnable forthwith and is heard by consent.

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MOHAMMAD IQBAL USMAN KHATRI Vs. SURESH TOTARAM NATHANI

Referred Judgements :-

JUDGEMENT

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