REGENT COMPUTRONICS PVT. LTD.

Shreenath Industries Appellant

V/S

NATIONAL INSURANCE CO. LTD Respondents

Referred Judgements :-

HANIL ERA TEXTILES LTD. V. ORIENTAL INSURANCE CO. LTD. AND ORS. [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. SONY CHERIYAN [REFERRED TO]
BIMAN KRISHNA BOSE VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
NOBLE RESOURCES LTD VS. STATE OF ORISSA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
KARNATAKA STATE FOREST INDUSTRIES CORPORATION VS. INDIAN ROCKS [REFERRED TO]
ZONAL MANAGER VS. DEVI ISPAT LTD [REFERRED TO]
SURAJ MAL RAM NIWAS OIL MILLS P LTD VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
EXPORT CREDIT GUARANTEE CORPN VS. M/S GARG SONS INTERNATIONAL [REFERRED TO]

JUDGEMENT

(1.) By way of the present petition under Articles 14, 19 (1) (g) and 226 of the Constitution of India, the petitioner (insured) has prayed as under : -

(2.) Pursuant to the notice issued by this Court, the respondent Nos.1,2 and 3 have appeared through learned advocate Ms. Megha Jani and have filed affidavit -in -reply dated 9.8.2005. The petitioner has also filed affidavit -in -rejoinder to the said affidavit -in -reply on 21.9.2005. The respondent No.4 has been represented by learned advocate Mr. Ajay R. Mehta, however, has not filed any affidavit -in -reply.

(3.) The case of the petitioner is as under : -

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SHREENATH INDUSTRIES Vs. NATIONAL INSURANCE CO. LTD

Referred Judgements :-

JUDGEMENT

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