REGENT COMPUTRONICS PVT. LTD.

KISHANSINGH SHIVPRASAD SWARNAKAR Appellant

V/S

DANI DHARMASHALA Respondents

Referred Judgements :-

NARAYANJI V. GORDHANLAL AND ANR. [REFERRED TO]
SURESHCHANDRA V. GOPICHAND [REFERRED TO]
SUNDERLAL HAZARILAL VS. HAR PRASAD [REFERRED TO]
CHHOTELAL VS. AKBARALI [REFERRED TO]
Ratanlal Gulzarilal Vaishya VS. Damodardas Giridharilal Vaishya [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned counsel for the defendant/applicant.

(2.) PERUSED the record.

(3.) FEELING aggrieved by an order passed by the trial Court allowing an application under Order VI, Rule 17, Civil Procedure Code, permitting amendments in the plaint, the defendant-applicant has now approached this Court seeking redress praying for the reversal of the impugned order.

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KISHANSINGH SHIVPRASAD SWARNAKAR Vs. DANI DHARMASHALA

Referred Judgements :-

JUDGEMENT

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