REGENT COMPUTRONICS PVT. LTD.

MADHU PRODUCT Appellant

V/S

SUNDARAM FILES Respondents

Referred Judgements :-

BEESE AND OTHERS (MANAGERS OF KIMPTON CHURCH OF ENGLAND PRIMARY SCHOOL) AND OTHERS VS. WOODHOUSE AND OTHERS [REFERRED TO]
P. CHIDAMBARAM,GENERAL SECRETARY,GUJARAT MAZOOR PANCHAYAT AND OTHERS VS. JOINT CIVIL JUDGE (JD) NAROL,AHMEDABAD AND OTHERS [REFERRED TO]
UNITED COMMERCIAL BANK VS. BANK OF INDIA [REFERRED TO]
GANGUBAI BABLYA CHAUDHARY VS. SITARAM BHALCHANDRA SUKHTANKAR [REFERRED TO]
SHREE VARDHMAN RICE AND GEN MILLS VS. AMAR SINGH CHAWALWALA [REFERRED TO]
BAJAJ AUTO LIMITED VS. TVS MOTOR COMPANY LIMITED [REFERRED TO]
CHANDU LAL VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
INDUSTRIAL C D SYNDICATE VS. B SURYANARAYANA BHAT [REFERRED TO]

JUDGEMENT

(1.) In these writ petitions order dated 01.10.2011 (Annexure-AB) passed by XVIII Additional City Civil Judge, Bangalore on I.A.Nos. 1/2011, 2/2011 and 3/2011 in O.S.No.7109/2011 is sought for being quashed and a mandamus is sought to learned trial Judge to pass considered orders on applications for temporary injunction as prayed for in terms of I.A.No. 1 to 3.

(2.) Heard Sri.B.C.Thiruvengadam, learned counsel appearing for petitioner. Notice to respondents is not ordered/issued for two reasons:

(3.) Brief facts of the case leading to filing of these writ petitions are as under:-

Click here to view full judgment.

MADHU PRODUCT Vs. SUNDARAM FILES

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address