REGENT COMPUTRONICS PVT. LTD.

Shivaji Laxman Palaskar Appellant

V/S

Kamal Raosaheb Shipalkar Respondents

Referred Judgements :-

SANDIP SANKARLAL KEDIA VS. SMT.POOJA SANDIP KEDIA [REFERRED TO]
KRISHNA MOHAN KUL NANI CHARAN KUL VS. PRATIMA MAITY [REFERRED TO]
KESHAVLAL DURLABHSINHBHAIS FIRM VS. JALARAM PULSE MILLS [REFERRED TO]
HARAN BIDI SUPPLIERS VS. V M AND CO [REFERRED TO]
GOURI FOOD PRODUCTS VS. PRIYA TRADING CO [REFERRED TO]
BHAGIRATH SHANKAR SOMANI VS. RAMESHCHANDRA DAULAL SONI [REFERRED TO]
ZAINABEE W/O MOHAMMAD BASHIR VS. SHIVKUMAR [REFERRED TO]

JUDGEMENT

(1.) The learned Advocate for the Petitioners seeks leave to delete the non contesting Respondent Nos.2 to 9, who are the original Defendants in RCS No.273/2013 and are not interested in the dispute between the Petitioners and Respondent No.1/ original Plaintiff. Leave to delete the said Respondents is granted at the risk of the Petitioners. Deletion be carried out forthwith.

(2.) Rule.

(3.) Rule made returnable forthwith and heard finally by the consent of the parties.

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SHIVAJI LAXMAN PALASKAR Vs. KAMAL RAOSAHEB SHIPALKAR

Referred Judgements :-

JUDGEMENT

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