REGENT COMPUTRONICS PVT. LTD.

M.T.EMERALD SKY Appellant

V/S

RELIANCE INDUSTRIES LTD Respondents

Referred Judgements :-

MODULA INDIA V/S. KAMAKSHYA SINGH DEO [REFERRED TO]
KUTTIKKADAN ENGINEERING COMPANY V/S. HINDUSTAN STEEL LIMITED [REFERRED TO]
NOORA LOAN V/S. AMIR MIR AND OTHERS [REFERRED TO]
JAGAT RAM V/S. MISAR KHARAITI RAM AND ANOTHER [REFERRED TO]
MAHASAY GANESH PRASAD RAY VS. NARENDRA NATH SEN [REFERRED TO]
RATHNAVARMARAJA VS. VIMLA [REFERRED TO]
MANNAN LAL VS. CHHOTAKA BIBI DEAD [REFERRED TO]
MOHAMMAD MAHIBULLA VS. SETH CHAMAN LAL [REFERRED TO]
BUTA SINGH VS. UNION OF INDIA [REFERRED TO]
RAMESH CHAND ARDAWATIYA VS. ANIL PANJWANI [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
UDAY SHANKAR TRIYAR VS. RAM KALEWAR PRASAD SINGH [REFERRED TO]
VIDYAWATI GUPTA VS. BHAKTI HARI NAYAK [REFERRED TO]
CUSTODIAN OF EVACUEE PROPERTY NEW DELHI VS. RAMESHWAR DAYAL [REFERRED TO]
MALTEX MALSTERS PRIVATE LIMITED VS. ALLIED ENGINEERS [REFERRED TO]
MADJAV LEASING FINANCE PRIVATE LIMITED VS. EROSE EDUCATIONAL INFOTECH PRIVATE LIMITED [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MAHAJIBHAI M PATEL [REFERRED TO]
S WAJID ALI VS. ISAR BANO URF ISAR FATMA [REFERRED TO]
DASONDHI RAM VS. KAKA RAM [REFERRED TO]
APPANNA BALA KOREGAVE VS. SHRIPAL BANDU KOREGAVE [REFERRED TO]
GURDIAL SINGH VS. MASSA SINGH [REFERRED TO]
GULAM ABBAS VS. SHRI KALYAN FINANCE CO AJMER [REFERRED TO]
ACHUT RAMCHANDRA PAI VS. NAGAPPA BAB BALGYA [REFERRED TO]

JUDGEMENT

(1.) OJ Civil Application No.140 of 2004 in Admirality Suit No.5 of 1998 is filed by the applicants "original defendants to pass judgment and decree in terms of prayer (a) and (b) of the counterclaim contending inter alia that the defendants have filed their written statement and counterclaim on 11.12.2006 and inspite of 4 years having lapsed since the service of the counterclaim filed by the defendants, the plaintiffs have failed and neglected to file the written statement to the counterclaim and therefore, they have prayed for judgment and decree relying upon Order VIII Rule 5 r.w. Order VIII Rule 10 of the Code of Civil Procedure; 1908 as according to the defendants - the applicants herein, the averments made in the counterclaim stands controverted.

(2.) OJ Civil Application No. 150 of 2005 in Admirality Suit No.5 of 1998 is at the instance of the defendants to permit them to amend the written statement and counterclaim and cure other defects as detailed in Annexure " B and re-verify in terms of verification clause reproduced in Annexure " C. It is also further prayed to permit the defendants to place on record the written statement and counterclaim as amended and re-verified in terms of relief " (a). It is also further prayed to permit the defendants to place on record the copy of the Power of Attorney dated 4.12.1998.

(3.) OJ Civil Application No. 61 of 2005 in Admirality Suit No. 5 of 1998 is at the instance of the original plaintiffs with a prayer that the written statement and counterclaim filed by the defendants in Admirality Suit No.5 of 1998 be struck off and to pronounce the judgment on the basis of the facts contained in plaint in the Admirality Suit No.5 of 1998.

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M T EMERALD SKY Vs. RELIANCE INDUSTRIES LTD

Referred Judgements :-

JUDGEMENT

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