REGENT COMPUTRONICS PVT. LTD.

Duncan Engineering Ltd. Appellant

V/S

Ajay C. Shelke Respondents

Referred Judgements :-

NAVIN J. SURTI VS. MODI RUBBER LTD AND ANOTHER [REFERRED TO]
SHIVASHARNAPPA S/O SHIVRAIAH VS. NORTH EAST KARNATAKA ROAD TRANSPORT CORPORATION [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. OM PAL [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SATYA PRAKASH [REFERRED TO]
MANAGEMENT OF KARUR VYSYA BANK LTD. VS. S. BALAKRISHNAN [REFERRED TO]

JUDGEMENT

(1.) None for the respondents.

(2.) Affidavit of service qua respondents has been tendered on record.

(3.) The learned Counsel for the petitioner has tendered draft amendment in respect of prayer clause (a). Leave granted. Amendment to be carried out within a week. Re-verification is dispensed with. After carrying out the amendment, amended copies of the Petitions be furnished to the respondents.

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DUNCAN ENGINEERING LTD. Vs. AJAY C. SHELKE

Referred Judgements :-

JUDGEMENT

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