REGENT COMPUTRONICS PVT. LTD.

SPENTEX INDUSTRIES LTD Appellant

V/S

DUNVANT S A Respondents

Referred Judgements :-

AIRPORT AUTHORITY OF INDIA V. HINDUSTAN BHARTI TELEVENTURES LTD. V. DSS ENTERPRISES PRIVATE LTD. [REFERRED TO]
NAZIR AHMAD V. KING EMPEROR [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
KVAERNER CEMENTATION INDIA LIMITED VS. BAJRANGLAL AGARWAL [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
SHIN ETSU CHEMICAL CO LTD VS. AKSH OPTIFIBRE LTD [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
VENTURE GLOBAL ENGINEERING VS. SATYAM COMPUTER SERVICES LTD [REFERRED TO]
GUJARAT URJA VIKASH NIGAM LTD VS. ESSAR POWER LTD [REFERRED TO]

JUDGEMENT

(1.) CM No. 11711/2009 for the reasons stated in the Application the delay of thirty days in refilling the Appeal is condoned.

(2.) APPLICATION stands disposed of. RFA (OS) No. 69/2009 and CM No. 11710/2009

(3.) THIS Appeal assails the Order dated 29. 5. 2009 passed by the learned single Judge holding the view that none of the reliefs prayed for in the plaint could be granted. Although it has not been specifically stated that the suit stands dismissed, this is the understanding (rightly so) of the plaintiff/appellant as stated in paragraph 2 of the Memorandum of Appeal which is, inter alia, to the effect that the suit has been dismissed as not maintainable.

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SPENTEX INDUSTRIES LTD Vs. DUNVANT S A

Referred Judgements :-

JUDGEMENT

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