REGENT COMPUTRONICS PVT. LTD.

Rohm And Haas Electronic Materials Holding Uk Limited And Ors. Appellant

V/S

R.B. Business Promotions Pvt. Ltd. And Ors. Respondents

Referred Judgements :-

SHREEJEE TRACO (I) PVT. LTD. V. PAPERLINE INTERNATIONAL INC. [REFERRED TO]
NATIONAL THERMAL POWER CORPORATION VS. SINGER COMPANY [REFERRED TO]
K SASIDHARAN VS. KERALA STATE FILM DEVELOPMENT CORPORATION [REFERRED TO]
SUMITOMO HEAVY INDUSTRIES LIMITED VS. ONGC LIMITED [REFERRED TO]
HARENDRA H MEHTA VS. MUKESH H MEHTA [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
CENTROTRADE MINERALS AND METAL INC VS. HINDUSTAN COPPER LTD [REFERRED TO]
M M AQUA TECHNOLOGIES LIMITED VS. WIG BROTHERS BUILDERS [REFERRED TO]
BHARAT ALUMINIUM CO VS. KAISER ALUMINIUM TECHNICAL SERVICE [REFERRED TO]
ENERCON (INDIA) LTD. VS. ENERCON GMBH [REFERRED TO]
RELIANCE INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) FAO 101/2014 and CM No.6296/2014 (stay)

(2.) The respondents did file an application for clarification before the Supreme Court in the disposed of civil appeal, which was, however, not pressed, and accordingly, dismissed vide order dated 01.05.2015.

(3.) As against this, Mr. Dalal, the learned counsel for the respondents has submitted that respondent no.2 had commenced his business with appellant no.1 in 1987, in the capacity of an agent, for effecting sale of its surface treatment products. Mr. Dalal went on to state (and these are averments which are noted in the impugned judgment, as well) that an agency was created in 1990. According to the learned counsel, the agency continued till 1995 and that, for his labour, a commission of 20% on net sales, was paid to respondent no.2.

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ROHM AND HAAS ELECTRONIC MATERIALS HOLDING UK LIMITED AND ORS. Vs. R.B. BUSINESS PROMOTIONS PVT. LTD. AND ORS.

Referred Judgements :-

JUDGEMENT

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