REGENT COMPUTRONICS PVT. LTD.

J.H.Jewelers Appellant

V/S

Umed Chindaliya Respondents

Referred Judgements :-

CAPITAL AND COUNTIES BANK LTD. VS. GORDON [REFERRED TO]
COMMISSIONERS OF TAXATION VS. ENGLISH,SCOTTISH AND AUSTRALIAN BANK [REFERRED TO]
BARCLAYS BANK LTD. VS. ASTLEY INDUSTRIAL TRUST LTD. [REFERRED TO]
N G DASTANE VS. S DASTANE [REFERRED TO]
INDIAN OVERSEAS BANK VS. INDUSTRIAL CHAIN CONCERN [REFERRED TO]
KERALA STATE CO OPERATIVE MARKETING FEDERATION VS. STATE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present suit has been filed seeking recovery of Rs. 10,17,42,213.00along with pendente lite and future interest and a decree of permanent injunction restraining the defendants from interfering with the properties purchased from the money misappropriated from the plaintiff.

(2.) In the plaint, it has been pleaded that:

(3.) Accordingly, the present suit has been filed on behalf of the plaintiff claiming the following reliefs:

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J.H.JEWELERS Vs. UMED CHINDALIYA

Referred Judgements :-

JUDGEMENT

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