REGENT COMPUTRONICS PVT. LTD.

National Company, Represented By Its Managing Partner Appellant

V/S

The Territory Manager, Bharat Petroleum Corporation Ltd. Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LIMITED VS. DOLLY DAS [REFERRED TO]
S R RADHAKRISHNAN VS. NEELAMEGAM [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
C ALBERT MORRIS VS. K CHANDRASEKARAN [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD VS. R RAVIKRISHNAN [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. R. CHANDRAMOULEESWARAN [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD. VS. NIRMALA AND ANR. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has approached this Court being aggrieved by the judgment and order dated 19th September, 2019, passed by the Division Bench of the High Court of Judicature at Madras, in Writ Petition No.16228 of 2014, thereby denying the prayer made by the appellant for a direction to the respondents to vacate the property.

(3.) The facts, in brief, giving rise to the present appeal, are as under:

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NATIONAL COMPANY, REPRESENTED BY ITS MANAGING PARTNER Vs. THE TERRITORY MANAGER, BHARAT PETROLEUM CORPORATION LTD.

Referred Judgements :-

JUDGEMENT

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