REGENT COMPUTRONICS PVT. LTD.

ADHARSHILA Appellant

V/S

SPA LIFESTYLE PVT. LTD Respondents

Referred Judgements :-

MRS. SUSHILA MEHTA VS. SHRI BANSI LAL ARORA [REFERRED TO]
GERMAN HOMEOPATHIC DISTRIBUTORS PVT. LTD. VS. DEUTSCHE HOMEOPATHIC-UNION DHU- ARZNEMITTEL GMBH [REFERRED TO]
AMBALA BUS SYNDICATE PRIVATE LIMITED VS. BALA FINANCIERS PRIVATE LIMITED [REFERRED TO]
PRADESHIYA INDUSTRIAL AND INVESTMENT CORPORATION OF U P VS. NORTH INDIA PETROCHEMICALS LIMITED [REFERRED TO]
PACT INDIA VS. SANJIV BHASIN alias LUCKY BHASIN [REFERRED TO]
AMALGAMATED COMMERCIAL TRADERS PRIVATE LIMITED VS. A C K KRISHNASWAMI [REFERRED TO]

JUDGEMENT

(1.) CO.Appl. No.487/2009 in CO.Pet. 161/2009 Mr. Thomas P. Kuruvilla, learned counsel for the respondent requests for an adjournment on the ground that he has recently been instructed by the respondent to enter appearance. He states that even a vakalatnama has not been executed in his favour.

(2.) MR. Prabhjit Jauhar, learned counsel for the petitioner has vehemently opposed the request for adjournment.

(3.) CONSEQUENTLY, I decline to grant an adjournment.

Click here to view full judgment.

ADHARSHILA Vs. SPA LIFESTYLE PVT LTD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address