REGENT COMPUTRONICS PVT. LTD.

Walnut Pictures Appellant

V/S

Rajyesh Patni Respondents

Referred Judgements :-

P.K. RAMACHANDRAN VS STATE OF KERALA [REFERRED TO]
SHUBHRA CHIT FUND PVT. LTD. VS SUDHIR KUMAR [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED TO]
C RONALD VS. STATE [REFERRED TO]
UNION OF INDIA VS. C L JAIN WOOLEN MILLS PVT LTD [REFERRED TO]
FINOLUX AUTO PVT LTD VS. FINOLEX CABLE LTD [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 21/5/2024, passed by the learned District Judge, Commercial-06 (South East), Saket Court, New Delhi in CS (COMM) 409/2023, titled as, 'Rajyesh Kumar Patni vs. Walnut Pictures and Ors'.

(2.) On 3/7/2023, the learned Trial Court issued directions for issuance of summons to the petitioners and the matter was adjourned for 3/10/2023.

(3.) On 3/10/2023, the attendance of counsel for petitioners stands recorded in the order-sheet of the date.

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WALNUT PICTURES Vs. RAJYESH PATNI

Referred Judgements :-

JUDGEMENT

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