REGENT COMPUTRONICS PVT. LTD.

BRETTON WOODS FINLEASE LTD Appellant

V/S

MAHANAGAR TELEPHONE NIGAM LTD Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOMES LIMITED VS. WEDNESBURY CORPORATION [REFERRED TO]
NAZIR AHMAD VS. KING EMPORER [REFERRED TO]
VINAY CONSTRUCTION CO. VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
UNION OF INDIA VS. RAMAN IRON FOUNDRY:AIR FOAM INDUSTRIES PRIVATE LIMITED [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
HARYANA TELECOM LIMITED VS. STERLITE INDUSTRIES INDIA LIMITED [REFERRED TO]
SPS ENGINEERING LTD VS. INDIAN OIL CORPN LTD [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) There are no disputed questions of fact as counsel for the parties have fully argued their respective cases on the basis of documents available on the record. I, therefore, proceed to finally dispose of the Writ Petition.

(3.) The Prayers in this Petition are for the issuance of a Writ, Order or Direction quashing the impugned Order dated 27.8.2004 and directing the Respondents to immediately release a sum of Rs.35,56,794/- to the Petitioner. The impugned Order reads as follows:

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BRETTON WOODS FINLEASE LTD Vs. MAHANAGAR TELEPHONE NIGAM

Referred Judgements :-

JUDGEMENT

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