REGENT COMPUTRONICS PVT. LTD.

AUSTIN NICHOLS AND CO. Appellant

V/S

ARVIND BEHL DIRECTOR Respondents

Referred Judgements :-

COMMISSIONERS OF INLAND REVENUE V. MULLERS AND CO'S MARGARINE LTD. [REFERRED TO]
THE SEVEN UP COMPANY V. O.T. LTD. [REFERRED TO]
J.N.NICHOLS (VIMTO) LTD. V. ROSE AND THISTLE [REFERRED TO]
APPLE COMPUTER INC. V. APPLE LEASING AND INDUSTRIES [REFERRED TO]
IMPERIAL GROUP LTD. V. PHILLIP MORRIS AND CO. LTD. [REFERRED TO]
STAR INDUSTRIAL CO. LTD V. YAP KWEE KOR [REFERRED TO]
RAINFOREST CAFE,INC V. RAINFOREST CAFE AND ORS. [REFERRED TO]
GAW KAN LYE V. SAW KYONE SAING [REFERRED TO]
BAKER HUGHES LTD. V. HIROO KHUSHALANI [REFERRED TO]
CORN PRODUCTS REFINING CO VS. SHANGRILA FOOD PRODUCTS LIMITED [REFERRED TO]
S C CAMBATTA AND CO PRIVATE LIMITED BOMBAY VS. COMMISSIONER OF EXCESS PROFITS TAX BOMBAY [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RUSTON AND HORNSBY LIMITED VS. ZAMINDARA ENGINEERING CO [REFERRED TO]
COMMISSIONER OF INCOME TAX BANGALORE COMMISSIONER OF INCOME TAX KERALA VS. B C SRINIVASA SETTY:SHRI SYED HUSSAIN SAHEB:M N SANKARANARAYANAN NAIR [REFERRED TO]
N R DONGRE VS. WHIRLPOOL CORPORATION [REFERRED TO]
INDIAN BANK VS. MAHARASHTRA STATE COOPERATIVE MARKETING FEDERATION LIMITED [REFERRED TO]
UNIPLY INDUSTRIES LIMITED VS. UNICORN PLYWOOD PRIVATE LIMITED [REFERRED TO]
LAXMIKANT V PATEL VS. CHETANBHAT SHAH [REFERRED TO]
MILMENT OFTHO INDUSTRIES VS. ALLERGAN INC [REFERRED TO]
BAKER HUGHES LTD VS. HIROO KHUSHLANI [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH and NEURO SCIENCES VS. C PARAMESHWARA [REFERRED TO]
CENTURY TRADERS VS. ROSHANLAL DUGGAR AND COMPANY [REFERRED TO]
INDUSTAN PENCILS PRIVATE LIMITED VS. INDIA STATIONERY PRODUCTS CO [REFERRED TO]
M T N L VS. TATA PRESS [REFERRED TO]
N R DONGRE VS. WHIRLPOOL CORP [REFERRED TO]
BIMAL GOVINDJI SHAH TRADING AS ACME INDUSTRIES VS. PANNA LAL CHANDU LAL [REFERRED TO]
ESCORTS CONSTRUCTION EQUIPMENT LIMITED VS. ACTION CONSTRUCTION EQUIPMENT PRIVATE LIMITED [REFERRED TO]
PESHAWAR SOAP AND CHEMICALS LIMITED VS. GODREJ SOAPS LIMITED [REFERRED TO]
CIBA LTD VS. M RAMALINGAM AND S SUBRAMANIAM TRADING IN THE NAME OF SOUTH INDIAN MANUFACTURING CO [REFERRED TO]
CONSOLIDATED FOODS CORPORATION VS. BRANDON AND COMPANY PRIVATE LTD [REFERRED TO]

JUDGEMENT

(1.) By this order, I propose to decide two interlocutory applications, I.A. No. 999 of 2005 and I.A. No. 1313 of 2005. Both these applications were very hotly contested, in fact much more than I had imagined when the hearing started. The applications were heard on 8th, 13th to 15th, 21st, 26th and 27th July, 2nd and 4th August when judgment was reserved.

(2.) It was agreed with learned counsel for the parties that it might be appropriate to first decide I.A. No. 1313 of 2005 and then I.A. No. 999 of 2005 may be decided, if need be. I propose to proceed as agreed. I.A. No. 1313 of 2005

(3.) Section 10 CPC reads as under:- Explanation.The pendency of a suit in a foreign court does not preclude the Courts in India from trying a suit founded on the same cause of action.

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AUSTIN NICHOLS AND CO Vs. ARVIND BEHL DIRECTOR

Referred Judgements :-

JUDGEMENT

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