REGENT COMPUTRONICS PVT. LTD.

Meenatchinathan Appellant

V/S

Chairman Nlc Ltd Respondents

Referred Judgements :-

M.SUBRAMANIA NAICKER AND ANOTHER VS. ROJA SUNDARAM AND 2 OTHERS [REFERRED TO]
GURUNATH VS. KAMALABAL [REFERRED TO]
BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
R S KALLOLIMATH VS. STATE OF MYSORE [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
HUKUM CHAND VS. MAHARAJ BAHADUR SINGH [REFERRED TO]

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 30.03.2001 made in A.S.No.21 of 2000 on the file of the Principal Subordinate Court, Cuddalore, confirming the judgment and decree dated 28.01.2000 made in O.S.No.62 of 1997 on the file of the Additional District Munsif, Cuddalore.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for declaration and mandatory injunction.

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MEENATCHINATHAN Vs. CHAIRMAN NLC LTD

Referred Judgements :-

JUDGEMENT

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