REGENT COMPUTRONICS PVT. LTD.

Sonjoy Chatterjee Appellant

V/S

Solil Chatterjee Respondents

Referred Judgements :-

NANDKISHORE VS. PARAMESHWAR PRASAD [REFERRED]
BABBURU BASAVAYYA VS. BABBURU GURAVAYYA [REFERRED]
MST. KAMTA MEHERANI VS. DAMRU MEHER [REFERRED]
UDEKAR VS. CHANDRA SEKHAR [REFERRED]
SHAMBHU DAYAL KHETAN VS. MOTILAL MURARKA [REFERRED]
SARDAR BALBIR SINGH VS. ATMA RAM SRIVASTAVA [REFERRED]
GNANAPRAKASA MUDALIAR VS. B. ANANDATHANDAVAN [REFERRED]
P PERIASAMI PA PERIASAMI MUTHIRIAR VS. P PERIATHAMBI:P PERIASAMI MUTHIRIAR [REFERRED]
RANBIR SINGH VS. ATTAR SINGH [REFERRED]
NATIONAL RADIO and ELECTRONIC CO LTD VS. MOTION PICTURES ASSOCIATION [REFERRED]

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 8th November, 2012 of the Additional District Judge (ADJ)-04, Central, Delhi of dismissal of Suit No.433/2008 filed by the appellant.

(2.) The appeal came up for consideration on 15th July, 2013 when the delay of 23 days in re-filing the appeal was condoned and certain queries as to the very maintainability of the suit from which this appeal arises were made from the counsel for the appellant.

(3.) The counsel for the appellant sought time to address thereon. While adjourning the appeal to today, the Trial Court record was also requisitioned and has been received. The counsel for the appellant has since also placed copies of certain orders in other proceedings between the parties on record and has been heard further.

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SONJOY CHATTERJEE Vs. SOLIL CHATTERJEE

Referred Judgements :-

JUDGEMENT

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