REGENT COMPUTRONICS PVT. LTD.

Bmic Limited Appellant

V/S

Chinnakannan Sivasankaran Respondents

Referred Judgements :-

GOYAL MG GASES PRIVATE LTD.,VS. MESSER GRIESHEIM GMBH [REFERRED TO]
MAGADHU PILLAI ROWTHER VS. ASAN MUHAMMADU ROWTHER [REFERRED TO]
BACHA F GUZDAR BOMBAY VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
RAJA SOAP FACTORY VS. S P SHANTHARAJ [REFERRED TO]
SINGER INDIA LIMITED VS. CHANDER MOHAN CHADHA [REFERRED TO]
VIJAYCHANDRA PRABHATILAL SHARMA VS. MANEK METAL SYNDICATE BOMBAY [REFERRED TO]
EPOH INDIAN OVERSEAS BANK VS. S M MOHAMED MUSTHABA SAHIB [REFERRED TO]
DALLAH ALBARAKA INVESTMENT COMPANY LIMITED VS. AJITABH BACHCHAN [REFERRED TO]
SBI HOME FINANCE LIMITED VS. CREDENTIAL FINANCE LIMITED [REFERRED TO]
B VEERANNA SHA VS. OFFICIAL RECEIVER OF SECUNDERABAD [REFERRED TO]
BALWANT RAI SALUJA VS. AIR INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) The case has got a chequered history. The cause of action starts from here, goes to United Kingdom, then to Seychelles and now once again reverted back to the original place. Thus, this case has completed a circle, which is inclusive of two legal proceedings before the Foreign Courts.

(2.) Heard the learned counsel for the parties.

(3.) The background facts surrounding the case required for the proper narration are as follows:

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BMIC LIMITED Vs. CHINNAKANNAN SIVASANKARAN

Referred Judgements :-

JUDGEMENT

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