REGENT COMPUTRONICS PVT. LTD.

MANIBHAI AND BROTHERS Appellant

V/S

Birla Cellulosic Respondents

Referred Judgements :-

P S L RAMANATHAN CHETTIAR VS. O R M P R M RAMANATHAN CHETTIAR [REFERRED TO]
FORWARD CONSTRUCTION CO MUNICIPAL CORPORATION OF GREATER BOMBAY PRABHAT MANDAL VS. PRABHAT MANDAL REGD ANDHERI:PRABHAT MANDAL:MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SIMRIKHIA VS. DOLLEY MUKHERJEE AND CHHABI MUKHERJEE [REFERRED TO]
SIHOR NAGAR PALIKA BUREAU VS. BHABHLUBHAI VIRABHAI and CO [REFERRED TO]
NAHAR INDUSTRIAL ENTERPRISES LTD VS. HONG KONG AND SHANGHAI BANKING CORPORATION [REFERRED TO]
K K VELUSAMY VS. N PALANISAMY [REFERRED TO]
A TOSH AND SONS INDIA LTD VS. N N KHANNA [REFERRED TO]
RAKESH MADAN VS. RAJASTHAN FINANCIAL [REFERRED TO]
STATE OF GUJARAT VS. CENTRAL BANK OF INDIA AHMEDABAD [REFERRED TO]
NIRMALENDU SEKHAR KARMAKAR VS. BASUMATI CORPN LTD [REFERRED TO]
KANPUR JAL SANSTHAN VS. M/S. BAPU CONSTRUCTION [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr. Nisarg Desai, learned advocate for Nanavati Associates, learned advocates for the respondent, waives service of notice of rule on behalf of the respondent.

(2.) Having regard to the lengthy arguments advanced by the learned counsel for the respective parties, the matter was taken up for final hearing.

(3.) By this application, the applicant seeks permission to withdraw from the District Court, Bharuch the amount of Rs. 3,06,35,000/- deposited by the respondent herein and interest accrued thereon subject to such terms and conditions that may be deemed fit by this court.

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MANIBHAI AND BROTHERS Vs. BIRLA CELLULOSIC

Referred Judgements :-

JUDGEMENT

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