REGENT COMPUTRONICS PVT. LTD.

ANDARD MOUNT (LONDON) LIMITED Appellant

V/S

CUREWEL (INDIA) LIMITED Respondents

Referred Judgements :-

HICK V. RAYMOND AND REID [REFERRED]
BRITISH WESTINGHOUSE,ELECTRIC AND MANUFACTURING CO. LTD. V. UNDERGROUND [REFERRED]
HARTLEY V. HYMANS [REFERRED]
STICKNEY V. KEEBLE [REFERRED]
MAPLE FLOCK CO. LTD. V. UNIVERSAL FURNITURE PRODUCTS (WEMBLEY) LTD. [REFERRED]
ROBERT A. MUNRO AND CO. LTD. V. MEYER [REFERRED :99 LJKB 703 : 143 LT 565 36,38]
NATIONAL SMALL INDUSTRIES CORPORATION LTD. V. GOLDEN WORKSHOP [REFERRED ,: ILR (1977) 1 DELHI 241 71]
BANNING V. WRIGHT [REFERRED ,: (1972) 1 WLR 972 (INSPECTOR OF TAXES) 44]
ASHCROFT V. CURTIN [REFERRED]
A. V. JOSEPH V. R. SHEW BUX [REFERRED 75]
ROSS T. SMYTH AND CO. LTD. V. T. D. BAILEY SON AND CO. [REFERRED]
BESSLER WAECHTER V. SOUTH DERWENT COAL CO [REFERRED]
CHARLES RICKARDS LTD. V. OPPENHAIM [REFERRED]
BONHAM-CARTER V. HYDE PARK HOTEL LIMITED [REFERRED]
LONDON [REFERRED]
FREDERICK THOMAS KINGSLEY V. SECRETARY OF STATE FOR INDIA [REFERRED 77]
MUHAMMAD HABID ULLAH V. BIRD AND COMPANY [REFERRED]
RALLI BROTHERS LTD. V. FIRM BHAGWAN DAS PARMESHRI DASS [REFERRED 82]
KESHAVLAL LALLUBHAI PATEL VS. LALBHAI TRIKUMLAL MILLS LIMITED [REFERRED 42]
MAHABIR PRASAD RUNGTA IN BOTH THE APPEALS VS. DURGA DATTA IN BOTH THE APPEALS [REFERRED 14.82]
MURLIDHAR CHIRANJILAL VS. HARISHCHANDRA DWARKADAS [REFERRED 65]
GOMATHINAYAGAM PILLAI VS. PALANISWAMI NADAR [REFERRED 22]
SAT PARKASH L TARA CHAND VS. BODH RAJ L BHAGWAN DAS KHATRI [REFERRED 22]
DOMINION OF INDIA VS. RAJ BAHADUR SETH BHIKHRAJ JAIPURIA [REFERRED 22]
BENGAL NAGPUR RAILWAY CO LTD VS. RUTTANJI RAMJI [REFERRED 79]
ERROLL MACKAY VS. MAHARAJA DHIRAJ KAMESHWAR SINGH [REFERRED 66]
JAMSHED KHODARAM IRANI VS. BURJORJI DHUNJIBHAI [REFERRED 16,22]

JUDGEMENT

(1.) This suit was disposed of by me vide judgment dated 4th Sept., 1981. Subsequently the defendant made an application being I. A. 2951/81 for rehearing of arguments on issues other than issues 1 & 2. The said application was allowed vide order dated 6th October, 1981 on the concession made by counsel tor the plaintiff and as such the aforesaid judgment and the decree were recalled except as regards findings on issues 1 & 2.

(2.) I have heard the counsel for both the parties at great length. Since all the material facts and pleadings of the parties have been set out in considerable details in my aforesaid judgment dated 4th Sept., 1981, I need n recapitulate the same in this judgment and it shall be read in continuation of the same.

(3.) Issues 3, 4 & 5 : All these issues, being closely interlinked, can be conveniently dealt with together.

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ANDARD MOUNT LONDON LTD Vs. CUREWEL INDIA LTD

Referred Judgements :-

JUDGEMENT

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