REGENT COMPUTRONICS PVT. LTD.

Ashwani Minda Appellant

V/S

U-Shin Ltd. Respondents

Referred Judgements :-

RENUSAGAR POWER COMPANY LIMITED VS. GENERAL ELECTRIC COMPANY [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MASTAN [REFERRED TO]
P K MOHAN RAM VS. B N ANANTHACHARY [REFERRED TO]
CANORO RESOURCES LTD VS. UNION OF INDIA [REFERRED TO]
RAFFLES DESIGN INTERNATIONAL INDIA PRIVATE LIMITED AND ANOTHER VS. EDUCOMP PROFESSIONAL EDUCATION LIMITED AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) In view of the reasons stated in the application, the same is disposed of with a direction to the applicants to file duly signed and affirmed affidavits and pay the requisite court fee within a period of one week of lifting of the lockdown.

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ASHWANI MINDA Vs. U-SHIN LTD.

Referred Judgements :-

JUDGEMENT

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