REGENT COMPUTRONICS PVT. LTD.

Lakhu Karman Bharwad Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

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]
H SIDDIQUI VS. A RAMALINGAM [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]
BHIL KANJI BHAGWAN VS. BHIL KARSAN BIJAL [REFERRED TO]
KIKUBHAI PARSHOTTAMBHAI PATEL VS. BABUBHAI VALLABHBHAI PATEL [REFERRED TO]
JAYSHREEBEN VASANTKUMAR VITHLANI VS. MANJIBHAI AND CO [REFERRED TO]
MAHMAD AHMADBHAI VS. FATMABEN ABDULLA [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND VS. SHANTA BEN [REFERRED TO]
UNITED ENGINEERS & CONTRACTORS VS. SECRETARY TO GOVT A P [REFERRED TO]

JUDGEMENT

(1.) ORDER IN SECOND APPEAL:

(2.) WITH the consent of the parties, the matter is taken up for final hearing.

(3.) BY way of present appeals, the plaintiff/appellant has challenged the judgment and order dated 31.12.1996 passed by 3rd Joint Civil Judge (SD), BhujKachchh in regular Civil Suit No.381 of 1992 by which, the suit filed by the present appellant for declaration as well as permanent injunction is dismissed and has also challenged the judgment and order dated 12.09.2014 passed by 7th Additional District Judge, Kachchh in Regular Civil Appeal No.24 of 1997 by which, the appeal filed by the appellant challenging the decision of the Civil Judge is confirmed and appeal filed by the appellant is dismissed.

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LAKHU KARMAN BHARWAD Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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