REGENT COMPUTRONICS PVT. LTD.

Girish Mittal Appellant

V/S

Prateek Madhan Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
SARPANCH LONAND GRAMPANCHAYAT VS. RAMGIRI GOSAVI [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
SURINDER SINGH SIBIA VS. VIJAY KUMAR SOOD [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
DAVINDER PAL SEHGAL VS. PARTAP STEEL ROLLING MILLS PRIVATE LIMITED [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
REENA SADH VS. ANJANA ENTERPRISES [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
KULVINDER SINGH VS. STATE BANK OF INDIA [REFERRED TO]
SREI INTERNATIONAL FINANCE LTD VS. FAIRGROWTH FINANCIAL SERVICES LTD. [REFERRED TO]
KAUSHALYA DEVI VS. PREM CHAND [REFERRED TO]
AMITAV CHAUDHURI VS. NATIONAL RESEARCH DEVELOPMENT CORPORATION [REFERRED TO]
DEV BHUSHAN SINCE DECEASED THR. LRS. VS. PRADEEP KUMAR [REFERRED TO]

JUDGEMENT

(1.) I.A. 7268/2020 (Under Order IX Rule 7 read with Order XXXVII Rule 2(3) read with Rule 3(7) and Section 151 CPC by the Defendants)

(2.) The defendants have sought recall of the impugned order primarily on the ground that the defendants were never served with the summons in the suit for the reason that at the relevant time, the defendants were not staying at the address mentioned in the memo of parties.

(3.) Learned counsel for the defendants submits that the present application has been filed within limitation.

Click here to view full judgment.

GIRISH MITTAL Vs. PRATEEK MADHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address