REGENT COMPUTRONICS PVT. LTD.

Ramabhai Galabhai Bariya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MAHMAD AHMADBHAI V. FATMABEN ABDULLA AND ORS. [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
DUMALA VAGHPARA GRAM PANCHAYAT VS. CHUNILAL TRIBHOVANDAS PATEL [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]
K. KARUPPURAJ VS. M. GANESAN [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 11/3/2022 passed by the learned 3rd Additional District Judge, Limkheda at Dahod in Regular Civil Appeal No.11 of 2017, the appellants have preferred the present second appeal.

(2.) Heard learned counsel appearing for the respective parties.

(3.) Learned counsel appearing for the appellant has submitted that the First Appellate Court has not properly determined the substantial questions of law and, therefore, the appeal deserves to be allowed.

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RAMABHAI GALABHAI BARIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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