REGENT COMPUTRONICS PVT. LTD.

Vishnu Oil Industries Appellant

V/S

Ramavtar Sarda Respondents

Referred Judgements :-

CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
FRICK INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
RAICHURAMATHAM PRABHAKAR VS. RAWATMAL DUGAR [REFERRED TO]
MOHAMMED MOHINUDDIN ALI VS. MAHESH KUMAR ASAVA [REFERRED TO]
B.KESAV RAO VS. P.SIVANNARAYANA [REFERRED TO]

JUDGEMENT

(1.) Sri Bankatlal Mandhani, learned counsel for the petitioners. Sri K.K.Waghray, learned counsel for the respondents.

(2.) Heard on the question of preliminary objection of maintainability/entertainability.

(3.) This Civil Revision Petition filed under Article 227 of the Constitution of India is directed against the order dtd. 11/3/2024 in I.A.No.393 of 2022 in O.S.No.479 of 2018.

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VISHNU OIL INDUSTRIES Vs. RAMAVTAR SARDA

Referred Judgements :-

JUDGEMENT

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