REGENT COMPUTRONICS PVT. LTD.

Metropoli Overseas Limited Appellant

V/S

H.S. Deekshit Respondents

Referred Judgements :-

M/S DURGA PROJECTS AND INFRASTRUCTURE PVT. LTD.,BENGALURU VS. SRI.S.RAJAGOPALA REDDY AND OTHERS [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
JANARDHANAM PRASAD VS. RAMDAS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
C NATRAJAN VS. ASHIM BAI [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
URVASHIBEN & ANR VS. KRISHNAKANT MANUPRASAD TRIVEDI [REFERRED TO]

JUDGEMENT

(1.) The petitioner Defendant No.3 is before this Court seeking for setting aside the order dtd. 23/10/2020 passed in O.S. No.237/2020 passed by the Additional Senior Civil Judge at Nelamangala dismissing the application in I.A. No.III filed under Order VII Rule 11(a) and (d) read with Sec. 151 of the Civil Procedure Code filed by the defendant No.3 therein, who is the petitioner herein.

(2.) The plaint in O.S. No.237/2020 has been filed seeking for the following reliefs:

(3.) In the application under Order VII Rule 11(a) and (d) of the Civil Procedure Code (CPC), it was contended that:

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METROPOLI OVERSEAS LIMITED Vs. H.S. DEEKSHIT

Referred Judgements :-

JUDGEMENT

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