REGENT COMPUTRONICS PVT. LTD.

PRASADAND COMPANY Appellant

V/S

SATISH GUPTA Respondents

Referred Judgements :-

M/S. PEARL HOSIERY MILLS,LUDHIANA V. UNION OF INDIA AND ANR. [REFERRED TO]
FOOD CORPORATION OF INDIA V. YADAV ENGINEERS AND CONTRACTORS [RELIED ON]
GAUSIA JAVED AND ANR. V. JAGDISH PERSHAD ASSOCATES [REFERRED TO]
RAMJI DAYAWALA AND SONS PRIVATE LIMITED VS. INVEST IMPORT [RELIED ON]
NATIONAL SMALL INDUSTRIES CORPORATION LIMITED VS. PUNJAB TIN PRINTING AND METAL INDUSTRIES [DISTINGUISHED]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. QUADRICON PRIVATE LIMITED [RELIED ON]
SHRI RAM SHAH VS. MASTAN SINGH [REFERRED TO]
UNION OF INDIA VS. NARESH CHAND GOYAL [REFERRED TO]
VASANJI NAVJI AND CO VS. K P C SPINNERS [REFERRED TO]

JUDGEMENT

(1.) THIS order shall dispose of IAs 5173/94,6338-39/94.

(2.) IA 5173/94 is an application under Order 39 Rules 1 and 2 Civil Procedure Code filed by the plaintiff seeking an ad- interim injunction. IA 6338/94 is an application under Order 39 Rule 4 Civil Procedure Code filed by the defendants, seeking vacating of the ex-parte injunction order dated 30.5.94 also adopted by the defendant as reply to IA 5173/94. .IA 6339/94 is an application under Section 34 of the Arbitration Act, 1940 filed by the defendants seeking stay of the suit on the ground of there being an arbitration agreement between the parties.

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PRASAD AND CO Vs. SATISH GUPTA

Referred Judgements :-

JUDGEMENT

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