REGENT COMPUTRONICS PVT. LTD.

Gujarat State Electricity Corporation Limited Appellant

V/S

Makol Of Femw Works And Registered Partnership Firm Respondents

Referred Judgements :-

STATE OF GUJARAT V. Z.S.KAZI [REFERRED TO]
PRADEEP LAMP WORKERS UNION V. STATE OF BIHAR AND OTHERS [REFERRED TO]
PRADEEP LAMP WORKERS UNION V. STATE OF BIHAR AND OTHERS [REFERRED TO]
SENIOR REGIONAL MANAGER,FOOD CORPORATION OF INDIA,CALCUTTA V. TULSI DAS BAURI [REFERRED TO]
NOVARTIS VACCINES AND DIAGNOSTICS INC. V. AVENTIS PHARMA LIMITED [REFERRED TO]
MODI CO VS. UNION OF INDIA [REFERRED TO]
PREMIER AUTOMOBILES LIMITED AUTOMATIC ELECTRIC PVT LIMITED VS. KAMLEKAR SHANTARAM WADKE OF BOMBAY :ENGINEERING MAZDOOR SABHA [REFERRED TO]
UNION OF INDIA VS. D N REVRI AND CO [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. COMMISSIONER OF LABOUR [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MANJETI LAXMI KANTHA RAO D [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
PEAREY LAL BHAWAN ASSOCIATION VS. SATYA DEVELOPERS PVT. LTD [REFERRED TO]
M/S. ORIENTAL STRUCTURAL ENGINEERS PRIVATE LIMITED VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The appellant Gujarat electricity Corporation Limited is the original defendant and the respondent, Makol FEMW Works, a registered partnership firm is the original plaintiff in the main proceedings and for the sake of brevity and convenience they shall hereinafter be referred to as original defendants and plaintiffs.

(2.) The plaintiff firm has filed suit before the Court of learned Civil Judge, Senior Division, Surat, Camp at Bardoli, being Special Civil Suit No.17 of 1996 for recovery of Rs.67,97,426.29 ps. with running interest at the rate of 10% from the date of filing till its realisation with cost against the defendants. The said suit was allowed by the learned Joint Senior Civil Judge, Surat, Camp at Bardoli by judgement and degree dtd. 29/3/2001. Being aggrieved by and dissatisfied with the said judgement and order, present First Appeal is filed by the defendants by raising manifold grounds.

(3.) The facts leading to filing of present appeal can be summarised as under:-

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GUJARAT STATE ELECTRICITY CORPORATION LIMITED Vs. MAKOL OF FEMW WORKS AND REGISTERED PARTNERSHIP FIRM

Referred Judgements :-

JUDGEMENT

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