LAWS(DLH)-1995-7-59

H S VEDI Vs. K S KLER

Decided On July 06, 1995

H.S.VEDI Appellant

V/S

K.S.KLER Respondents

Referred Judgements :-

U.I.F. AND G. INSURANCE CO. V. BHAGAT SINGH [REFERRED]
RUBY GENERAL INSURANCE COMPANY LIMITED VS. PEAREY LAL KUMAR [REFERRED]
JAWAHAR LAL BARMAN VS. UNION OF INDIA [REFERRED]
JUGALDAS DAMODAR MODI AND CO VS. PURSOTTAM UMEDBHAI AND CO [REFERRED]
HINDUSTAN STEEL VS. KAUSHAL CONSTRUCTION CO ARCHITECTS ENGINEERING CONTRACTORS [REFERRED]

JUDGEMENT

(1.) HEARD the learned advocates for both the sides.

(2.) THIS is an application filed by the original plaintiff in OMP No 147-A/1987 under Order 6, Rule 17 of the Code of Civil Procedure.

(3.) IN the case of Jawahar Lal v.Union of INdia, AIR 1962, SC 378, their Lordships have observed in para No.8 on page 382 as under:-

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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