REGENT COMPUTRONICS PVT. LTD.

S.D.SURIE Appellant

V/S

PARAMOUNT ENTERPRISES Respondents

Referred Judgements :-

M. SHANKARAIAH & ANR. VS- STATE OF KARNATAKA & ORS. [REFERRED TO]
NAIN SINGH VS. KOONWARJEE [REFERRED TO]
JAIPUR MINERAL DEVELOPMENT SYNDICATE JAIPUR VS. COMMISSIONER OF INCOME TAX NEW DELHI [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
RUPA ASHOK HURRA VS. ASHOK HURRA [REFERRED TO]
STATE OF U P VS. ROSHAN SINGH [REFERRED TO]
K K VELUSAMY VS. N PALANISAMY [REFERRED TO]
SWADESH POLYTAX LIMITED VS. V K GOEL [REFERRED TO]
ARVIND CONSTRUCTION CO PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SARATCHANDRA SEN VS. MRITYUNJAY RAY CHAUDHURI [REFERRED TO]
R. D. EXTRUSIONS VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]

JUDGEMENT

(1.) THE present Appeal assails the order dated 8th September, 2009 passed by the learned Single Judge. By the impugned order, the learned Single Judge disposed of an interim application captioned as I.A. No.3697/2009 in CS (OS) 788/1993.

(2.) THIS interim application was filed by the Defendants No.1 to 8/Respondents herein (hereafter referred to as Defendants 1 to 8) under Section 151 of the Code of Civil Procedure (CPC), 1908 for the purpose of recalling the order dated 8th April, 2008 passed by this Court.

(3.) ON the other hand, Defendants 1 to 8 relied on the following decisions:-

Click here to view full judgment.

LT COL S D SURIE Vs. PARAMOUNT ENTERPRISES

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address