REGENT COMPUTRONICS PVT. LTD.

HARISH GOKULDAS KALANTRY Appellant

V/S

DEEPAK MANOHAR PATIL Respondents

Referred Judgements :-

RAM PRASAD S O PRABHU DAYAL MATHUR VAISHYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
MAHAVIR PRASHAD GUPTA VS. STATE OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
KAMALADEVI AGARWAL VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BIHAR VS. MOHAMMAD KHALIQUE [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
RUKMINI NARVEKAR VS. VIJAYA SATARDEKAR [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard, by consent.

(2.) Heard both sides, and perused the record.

(3.) The parties herein have been litigating for considerably long time. The circumstances which are undisputed and disputed, are narrated in summary in two paras to follow:-

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HARISH GOKULDAS KALANTRY Vs. DEEPAK MANOHAR PATIL

Referred Judgements :-

JUDGEMENT

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