REGENT COMPUTRONICS PVT. LTD.

Dheerendra D. Jamble Appellant

V/S

R.R. Diwakar Respondents

Referred Judgements :-

RAJE ANANDRAO VS. SHAMRAO [REFERRED TO]
AHMAD ADAM SAIT VS. M E MAKHRI [REFERRED TO]
CHAIRMAN MADAPPA VS. M N MAHANTHADEVARU ANA [REFERRED TO]
SWAMI PARAMATMANAND SARASWATI VS. RAMJI TRIPATHI [REFERRED TO]
VIDYODAYA TRUST VS. MOHAN PRASAD R [REFERRED TO]
CHAMELI BIBI VS. KANHAIYALAL AGARWALLA [REFERRED TO]
GANGARAM GOVIND PASHANKAR VS. SARDAR K R VINCHURKAR [REFERRED TO]
SHRINIVAS R ACHARYA VS. PURSHOTTAM CHATURBHUJ [REFERRED TO]
RAI RAM NATH BHARGAVA BAHADUR VS. SRI SWAMI GOVERDHAN RANGACHARIA [REFERRED TO]

JUDGEMENT

(1.) One Vijayakumar and others have filed I.A.No.I to III/12.

(2.) I.A.No.I/12 is filed U/s.151 of CPC to frame a fresh scheme for the management and administration of Loka Shikshana Trust by making alterations/ additions/ amendments to the existing clauses under the Scheme dated 28.02.1986.

(3.) I.A.No.II/12 is filed U/s.151 of CPC for an interim order directing the chairman and trustees of Loka Shikshana Trust from taking any fresh policy decisions relating to administration, running of business and management of the trust or from purchasing any new machines or properties or selling movable or immovable properties of the Loka Shikshana Trust pending disposal of the application.

Click here to view full judgment.

DHEERENDRA D. JAMBLE Vs. R.R. DIWAKAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address