REGENT COMPUTRONICS PVT. LTD.

PAWAN GOYAL Appellant

V/S

Vikas Goswami Respondents

Referred Judgements :-

SIDHESHWAR MUKHERJEE VS. BHUBAESHWAR PRASAD NARAIN SINGH [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
RAMDAS VS. SITABAI [REFERRED TO]
SYSCON CONSULTANTS P. LTD. VS. M/S PRIMELLA SANITARY PROD. P. LTD. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) At the very outset, learned cousnel for the appellants would submit that the appellant do not want to press I.A.No.03 of 2023 i.e. application under Order 41 Rule 27 CPC.

(2.) No objection from other side.

(3.) Accordingly, the application (I.A.No.3 of 2023) is dismissed as not pressed.

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PAWAN GOYAL Vs. VIKAS GOSWAMI

Referred Judgements :-

JUDGEMENT

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