REGENT COMPUTRONICS PVT. LTD.

Gallus Chattels Pvt. Ltd Appellant

V/S

ISHWAR INDUSTRIES LTD. Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
COMMISSIONER OF CUSTOMERS MUMBAI VS. BUREAU VERITAS [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
MD RAFIQUE ALIAS CHACHU VS. STATE OF WEST BENGAL [REFERRED TO]
RAHUL S. SHAH VS. JINENDRA KUMAR GANDHI [REFERRED TO]

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, challenges an order dtd. 1/4/2022, passed by the learned Additional District and Judge ("the learned ADJ"), in Execution Petition 245/2021.

(2.) Execution Petition 245/2021, preferred by the respondent against the petitioner, sought execution of a judgment and decree dtd. 19/2/2020, passed by the learned ADJ in CS 9831/2016 (Ishwar Industries Ltd. v. M/s Gallus Chattels Pvt. Ltd.).

(3.) The operative portion of the said judgment reads thus:

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GALLUS CHATTELS PVT. LTD Vs. ISHWAR INDUSTRIES LTD.

Referred Judgements :-

JUDGEMENT

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