REGENT COMPUTRONICS PVT. LTD.

HARISH AHUJA Appellant

V/S

C.S.REKHI Respondents

Referred Judgements :-

JAWAHAR LAL V. MAMTANI [REFERRED]
DEO BUX V. SHANTI LAL [REFERRED]
GRAM PANCHYAT V. KESHO NARAIN [REFERRED]
MANINDRA CHANDRA V. RANG LAL [REFERRED]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED]
B BANERJEE KAMAL LAL GHOSAL VS. ANITA PAN:ENA DUTTA [REFERRED]
K C P EMPLOYEES ASSOCIATION MADRAS VS. MANAGEMENT OF K C P LTD [REFERRED]
GAJANAN JAIKISHAN JOSHI VS. PRABHAKAR MOHANLAL KALWAR [REFERRED]
AKSHAYA RESTAURANT VS. P ANJANAPPA [REFERRED]
TARLOK SINGH VS. VIJAY KUMAR SABHARWAL [REFERRED]
JAWAHAR LAL MOTUMAL MAMTANI VS. BHAG CHAND MOTUMAL MAMTANI [REFERRED]
NARAINDAS MATHURADAS NARIELWALA VS. MUKESH AND CO [REFERRED]
STATE OF RAJASTHAN VS. RAO DHIR SINGH [REFERRED]
MUNISHI KHAN VS. MAYA DEVI [REFERRED]

JUDGEMENT

(1.) This common order shall dispose of the following interlocutory applications pending in the following suits : <FRM>JUDGEMENT_239_DRJ46_1998Html1.htm</FRM> EP NO 32/85 P&S BANK V.CSR Poultry Farm & Ors A detailed reference to the contents of the applications and the relief sought for therein to the extent to which it is necessary,shall be made at appropriate places during the course of this order.

(2.) . There are three parallel proceedings pending in this court in which the same property is involved. Each one has got a bearing on the other. In order to understand the exact nature of controversy arising for consideration it would be necessary to briefly set out the gist of the three suits though the chronological order of events shall have to be noticed in little more details.

(3.) . There are four sets of parties. Let them be introduced, grouped and assigned reference names, for the sake of brevity.

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HARISH AHUJA Vs. C S REKHI

Referred Judgements :-

JUDGEMENT

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