REGENT COMPUTRONICS PVT. LTD.

SUDHIRKUMAR KRISHNALAL SAHANI Appellant

V/S

NAGAR PARISHAD Respondents

Referred Judgements :-

KAILASH VS. NANHKU [REFERRED TO]
R N JADI VS. SUBHASHCHANDRA [REFERRED TO]
MOHAMMED YUSUF VS. FAIJ MOHAMMAD [REFERRED TO]
ALDAS VALEZIA TEREZA MERGULHAO E LOBO VS. JOAQUIM JERONIMO DE ALMEIDA [REFERRED TO]
VIVEK VS. KIRAN [REFERRED TO]

JUDGEMENT

(1.) Rule. Returnable forthwith. Heard finally with consent of parties.

(2.) By this Writ Petition the original plaintiff challenges the order passed by the Civil Judge Senior Division, Wardha whereby he allowed the application of the defendant to place the Written Statement on record.

(3.) The facts shorn of details are as follows :

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SUDHIRKUMAR KRISHNALAL SAHANI Vs. NAGAR PARISHAD

Referred Judgements :-

JUDGEMENT

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