REGENT COMPUTRONICS PVT. LTD.

Sanjeev Gupta And Ors Appellant

V/S

Manoj Loharia Respondents

Referred Judgements :-

TEK BAHADUR BHUJIL VS. DEBT SINGH BHUJIL [REFERRED TO]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [REFERRED TO]
V N SARIN VS. AJIT KUMAR POPLAI [REFERRED TO]
SUNDARAM FINANCE LIMITED VS. STATE OF KERALA [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
PUZHAKKAL KUTTAPPU VS. C BHARGAVI [REFERRED TO]
SATTAR MOHAMMAD CHOUDHARI VS. GUNDAPPA AMABADAS BUKATE [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]

JUDGEMENT

(1.) The four plaintiffs namely (i) Sanjeev Gupta; (ii) Rajiv Gupta; (iii) Gaurav Gupta; and, (iv) Kamini Gupta have instituted this suit for,

(2.) The suit was entertained and summons thereof ordered to be issued. The plaintiffs, though filed an application for interim relief along with the plaint, did not press the same perhaps to prevent scrutiny of the plaint at that stage and prevent immediate rejection/dismissal thereof.

(3.) The defendant has filed a written statement along with an application for condonation of delay in filing thereof and an application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC).

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SANJEEV GUPTA & ORS Vs. MANOJ LOHARIA

Referred Judgements :-

JUDGEMENT

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