REGENT COMPUTRONICS PVT. LTD.

ROOP KUMAR Appellant

V/S

MOHAN THEDANI Respondents

Referred Judgements :-

BAI HIRA DEVI VS. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
WAMAN SHRINIWAS KINI VS. RATILAL BHAGWANDAS AND CO [REFERRED TO]
GANGABAI VS. CHHABUBAI [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
DELTA INTERNATIONAL LIMITED VS. SHYAM SUNDAR GANERIWALLA [REFERRED TO]
ISHWAR DASS JAIN DEAD THR LRS VS. SOHAN LAL [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This date is a classic example of a just cause getting defeated by setting up dubious pleas and depriving a party of what is legally due to him. It is one of those innumerable cases where course of justice has been attempted to be deflected by factual and legal red herrings.

(3.) Appellant is the defendant in a suit filed by respondent-plaintiff No. 1 for recovery of consolidated and expected commission/rendition of accounts and possession of premises No. 15A/16-I, Ajmal Khan Road, Karol Bagh, New Delhi.

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ROOP KUMAR Vs. MOHAN THEDANI

Referred Judgements :-

JUDGEMENT

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