REGENT COMPUTRONICS PVT. LTD.

Gebr Pfeiffer (India) Pvt Ltd Appellant

V/S

PRADEEP SHARMA Respondents

Referred Judgements :-

V.SADASIVAN AND OTHERS V. BINNY LTD. (REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR) MADRAS & ANR. [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
O P BHANDARI VS. INDIAN TOURISM DEVELOPMENT CORPN LIMITED [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
PEARLITE LINERS PVT LIMITED VS. MANORAMA SIRSI [REFERRED TO]

JUDGEMENT

(1.) Cm No. 1602/2017

(2.) The petitioner and the respondent to whom notice was issued vide order dated 16.1.2017 have both been heard qua the petition. Vide order dated 16.1.2017 itself it had been directed to the effect that during the pendency of the petition no order disposing of the suit could be passed which is under operation till date.

(3.) Submissions were made on behalf of either side.

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GEBR PFEIFFER (INDIA) PVT LTD Vs. PRADEEP SHARMA

Referred Judgements :-

JUDGEMENT

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