(1.) This is defendants' appeal filed under Order 43 Rule (1)(r) read with Sec. 151 CPC challenging the order dtd. 10/9/2021 passed by learned Civil Judge (Senior Division), Dehradun, whereby temporary injunction application filed by plaintiff (respondent herein) was allowed.
(2.) This Court had earlier allowed the appeal, vide judgment dtd. 27/8/2022. Operative portion of the said judgment is extracted below:-
(3.) Hon'ble Supreme Court has set aside the said judgment and remanded the matter back directing this Court 'to take a call on the judgment passed by Trial Court, one way or the other instead of seeking to remit the matter'.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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