REGENT COMPUTRONICS PVT. LTD.

MANGAT RAM Appellant

V/S

Ramphal Rathi Respondents

Referred Judgements :-

RANGAYYA KANANTHA V. GOVINDA CHATRA [REFERRED TO]
JADU GOPAL CHAKRAVARTY DEAD VS. PANNALAL BHOWMICK [REFERRED TO]
RAJINDER AND COMPANY VS. UNION OF INDIA [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE REV DELHI ADMN VS. SIRI RAM [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been directed against the impugned judgment and decree dated 30.10.2002 which has endorsed the finding of the trial judge dated 5.3.1999 whereby the suit of the Plaintiff Ram Phal Rathi for permanent injunction has been decreed in his favour.

(2.) Briefly stated the factual matrix of the case is as follows:

(3.) This is the second appellate court.

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MANGAT RAM Vs. RAMPHAL RATHI

Referred Judgements :-

JUDGEMENT

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