REGENT COMPUTRONICS PVT. LTD.

Epigral Limited Appellant

V/S

Apical (Malaysia) Sdn. Bhd. Respondents

Referred Judgements :-

AMRIT BHIKAJI KALE VS. KASHINATH JANARDHAN TRADE [REFERRED TO]
R S D V FINANCE CO PVT LIMITED VS. VALLABH GLASS WORKS LIMITED [REFERRED TO]
R S D V FINANCE CO PVT LIMITED VS. VALLABH GLASS WORKS LIMITED [REFERRED TO]
BALVANT N VISWAMITRA VS. YADAV SADASHIV MULE [REFERRED TO]
RAM SWAROOP VS. KALICHARAN [REFERRED TO]
RAMDAYAL UMRAOMAL VS. PANNALAL JAGANNATHJI [REFERRED TO]
SHREYANS INDUSTRIES VS. STATE OF U P [REFERRED TO]
WORLD SPORT GROUP (MAURITIUS) LTD VS. MSM SATELLITE (SINGAPORE) PTE. LTD [REFERRED TO]
ENERCON (INDIA) LTD. VS. ENERCON GMBH [REFERRED TO]
RAVI SINGHAL AND ORS. VS. RAJEEV GOYAL AND ORS. [REFERRED TO]
SASAN POWER LTD. VS. NORTH AMERICAN COAL CORPORATION INDIA PVT LTD. [REFERRED TO]
INDUS MOBILE DISTRIBUTION PRIVATE LIMITED VS. DATAWIND INNOVATIONS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Since the challenge in both the captioned petitions is to the common order passed by the learned trial court in two separate applications, those were heard analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Special Civil Application No.14334 of 2024 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

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EPIGRAL LIMITED Vs. APICAL (MALAYSIA) SDN. BHD.

Referred Judgements :-

JUDGEMENT

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