REGENT COMPUTRONICS PVT. LTD.

Kahandelwal Engineering Co. Ltd. Appellant

V/S

Mahadeo Vithal Koli Respondents

Referred Judgements :-

SUNDARJAS KANYALAL BHATHIJA AND ORS. VS. THE COLLECTOR [REFERRED TO]
GODREJ BOYCE CO. LTD. VS. UNION OF INDIA [REFERRED TO]
BADUVAN KUNHI VS. K.M. ABDULLA [REFERRED TO]
UNION OF INDIA VS. HARESH MILANI [REFERRED TO]
ASHOK SAROGI VS. STATE [REFERRED TO]
NEW DELHI MUNICIPAL VS. PROMINENT HOTELS [REFERRED TO]
AARISH ASGAR QURESHI VS. FAREED AHMED QURESHI [REFERRED TO]
MADANGOPAL BANARASILAL JALAN AND ORS. VS. PARTHA [REFERRED TO]
SARVEPALLI RADHAKRISHNAN UNIVERSITY AND ANR. VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. HARESH MILANI [REFERRED TO]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED TO]
HARISH CHANDRA TIWARI VS. BAIJU [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
M/S SCIEMED OVERSEAS INC. VS. BOC INDIA LIMITED & ORS. [REFERRED TO]

JUDGEMENT

(1.) I have heard Mr. Ojha, learned counsel for the applicant / defendant no. 1. Mr. Kamdar, learned Senior Counsel for the plaintiffs, Mr. Nizam, learned counsel for defendant no. 2, Mr. Kulkarni, learned counsel for defendant no. 3 and Mr. Sarkar, learned counsel for defendant no. 4, on the above Interim Application as filed in Notice of Motion (L) No.44 of 2019.

(2.) In the above Suit filed under Section 6 of the Specific Relief Act, the applicant/defendant No.1 has filed Notice of Motion (L) No. 44 of 2019 praying for the following reliefs:

(3.) On 7 January 2020, this Court had passed the following order on Notice of Motion (L) No.44 of 2019:

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KAHANDELWAL ENGINEERING CO. LTD. Vs. MAHADEO VITHAL KOLI

Referred Judgements :-

JUDGEMENT

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