REGENT COMPUTRONICS PVT. LTD.

Rashmi Saluja Appellant

V/S

Religare Enterprises Limited Respondents

Referred Judgements :-

WANDER LTD. AND ANR. VS. ANTOX INDIA (P) LTD. [REFERRED TO]
PRINTERS MYSORE PRIVATE LIMITED VS. POTHAN JOSEPH [REFERRED TO]
CHARLES OSENTON AND CO. V. JHANATON [REFERRED TO]
NEON LABORATORIES LTD. VS. MEDICAL TECHNOLOGIES LTD. AND ORS. [REFERRED TO]
MOHD. MEHTAB KHAN VS. KHUSHNUMA IBRAHIM [REFERRED TO]
STATE OF U P VS. SANDEEP KUMAR BALMIKI [REFERRED TO]

JUDGEMENT

(1.) Since learned counsel for the respondent enters appearance, the caveat stands discharged.

(2.) Exemptions allowed, subject to all just exceptions. We may, however, note that even though the appeal was filed without a copy of the impugned judgment, a copy thereof has been handed over to us in Court and is taken on record.

(3.) The lengthy list of dates is taken on record.

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RASHMI SALUJA Vs. RELIGARE ENTERPRISES LIMITED

Referred Judgements :-

JUDGEMENT

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