REGENT COMPUTRONICS PVT. LTD.

CHANDRAKANT PUNDLIKRAO RANDIVE Appellant

V/S

LALIT KANTILAL THAKKAR Respondents

Referred Judgements :-

MANGHARAM CHUHARMAL VS. B C PATEL [REFERRED TO]
BALWANT P DOSHI VS. SHANTABEN DHIRAJLAL SHAH [REFERRED TO]
GOVERDHANDAS MULCHAND AGRAWAL VS. BHERULAL UDERAM BAGADE [REFERRED TO]
PARASHRAM TULJARAM BELHEKAR VS. TEJMAL ALIAS KANKAMAL MULCHAND JAIN [REFERRED TO]
SHARADABAI ANANDRAO DURGULE VS. RAMCHANDRA MANKU POL [REFERRED TO]

JUDGEMENT

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

(2.) Original plaintiff has filed this Writ Petition challenging the judgment and decree passed by the Adhoc Additional District Judge whereby he set aside the decree for possession in favour of the plaintiffpetitioner.

(3.) The facts are as follows:

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CHANDRAKANT PUNDLIKRAO RANDIVE Vs. LALIT KANTILAL THAKKAR

Referred Judgements :-

JUDGEMENT

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