REGENT COMPUTRONICS PVT. LTD.

Jagson Airlines Ltd. Appellant

V/S

Premium Int. Finance Ltd. Respondents

Referred Judgements :-

M. GHULAM HUSAIN V. M. FAIYAZ ALI [REFERRED TO]
JANKI NATH V. DHOKAR MALL [REFERRED TO]
MILKHIRAM INDIA PRIVATE LIMITED VS. CHAMANLAL BROS [REFERRED TO]
BANK OF BIHAR LIMITED VS. DAMODAR PRASAD [REFERRED TO]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED TO]
MAHARASHTRA STATE ELECTRICITY BOARD BOMBAY VS. OFFICIAL LIQUIDATOR HIGH COURT ERNAKULAM [REFERRED TO]
SUNIL ENTERPRISES VS. SBI COMMERCIAL AND INTERNATIONAL BANK LIMITED [REFERRED TO]
UMA SHANKAR KAMAL NARAIN VS. M D OVERSEAS LTD [REFERRED TO]
POYSHA OXYGEN PVT LTD VS. SH ASHWINI SURI [REFERRED TO]
SUBHANKHAN RAMJANKHAN VS. LALKHAN HAJI UMARKHAN [REFERRED TO]

JUDGEMENT

(1.) I.A. No. 6295/2009

(2.) THE Plaintiff has filed this suit for recovery of Rs. 43,92,018/ - along with interest thereon against the Defendants under Order XXXVII of the Code of Civil Procedure.

(3.) ON 24th January, 1995, the Plaintiff advanced an additional loan of Rs. 16,00,000/ - whereupon Defendant No. 1 who executed an agreement and demand promissory note in favour of the Plaintiff and Defendant No. 2 executed a personal guarantee in favour of the Plaintiff.

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JAGSON AIRLINES LTD. Vs. PREMIUM INT. FINANCE LTD.

Referred Judgements :-

JUDGEMENT

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