REGENT COMPUTRONICS PVT. LTD.

Ramakant Ambalal Choksi Appellant

V/S

Harish Ambalal Choksi Respondents

Referred Judgements :-

PROMOTHA NATH ROY V. JAGANNATH KISORE LAL SINGH DEO [REFERRED TO]
EVANS V. BARTLAM [REFERRED TO]
CHARLES OSENTON AND CO V JOHNSTON [REFERRED TO]
WANDER LTD. V. ANTOX INDIA P. LTD. [REFERRED TO]
DALPAT KUMAR VS. PRAHLAD SINGH [REFERRED TO]
ANAND PRASAD AGARWALLA VS. TARKESHWAR PRASAD [REFERRED TO]
MUKTAKESI DAWN VS. HARIPADA MAZUMDAR [REFERRED TO]
MOHD. MEHTAB KHAN VS. KHUSHNUMA IBRAHIM [REFERRED TO]
NEON LABORATORIES LTD. VS. MEDICAL TECHNOLOGIES LTD. AND ORS. [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
MONSANTO TECHNOLOGY LLC VS. NUZIVEEDU SEEDS LTD [REFERRED TO]
SHYAM SEL AND POWER LIMITED VS. SHYAM STEEL INDUSTRIES LIMITED [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order passed by the High Court of Gujarat dtd. 8/12/2022 in Appeal from Order No. 86/2022 by which the High Court allowed the miscellaneous appeal filed by the respondents herein and thereby set aside the order of injunction which was passed by the trial court below Exhibit-5 in favour of the appellants herein.

(3.) Heard the learned counsel appearing for the parties and also looked into the materials on record.

Click here to view full judgment.

RAMAKANT AMBALAL CHOKSI Vs. HARISH AMBALAL CHOKSI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address