REGENT COMPUTRONICS PVT. LTD.

India Yamaha Motor Pvt. Ltd. Appellant

V/S

SEEMA BHATIA Respondents

Referred Judgements :-

PURSHOTTAMDAS HASSARAM SABNANI VS. IMPEX (INDIA) LTD. [REFERRED TO]
STATE OF BOMBAY VS. RAM KRISHNA GOVIND BHANU [REFERRED TO]
COMMISSIONER OF SALES TAX U P LUCKNOW VS. PARSON TOOLS AND PLANTS KANPUR [REFERRED TO]
BHARATH SKINS CORPORATION VS. TANEJA SKINS COMPANY PVT LTD [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
SUNIL GOEL VS. RAJESH GUPTA [REFERRED TO]

JUDGEMENT

(1.) Ia No.8753/2013 (of the plaintiff under Section 14 of the Limitation Act, 1963 for condonation of delay of 2095 days in institution of the suit).

(2.) The suit came up first before the Joint Registrar on 24th May, 2013, when summons thereof were ordered to be issued.

(3.) The pleadings in the suit and the application were completed.

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INDIA YAMAHA MOTOR PVT. LTD. Vs. SEEMA BHATIA

Referred Judgements :-

JUDGEMENT

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