REGENT COMPUTRONICS PVT. LTD.

TIMBLO MINERAL PRIVATE LIMITED, A COMPANY INCORPORATED UNDER THE COMPANIES Appellant

V/S

HARDESH ORES PRIVATE LIMITED, A COMPANY INCORPORATED UNDER THE COMPANIES ACT Respondents

Referred Judgements :-

GARDNER V. BLAXILL AND ANR. [REFERRED TO]
LONDON BOROUGH OF HOUNSLOW V. TWICKENHAM GARDEN DEVELOPMENTS LTD. [REFERRED TO]
AMERICAN DYANAMID CO. V. ETHICON LTD. [REFERRED TO]
PANJUMAL HASSOMAL ADVANI V. HARPAL SINGH ABNASHI SINGH SAWHNEY AND ORS. [REFERRED TO]
WANDER LTD. AND ANR. V. ANTOX INDIA P. LTD. [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
ASSOCIATED HOTELS OF INDIA LIMITED VS. R N KAPOOR [REFERRED TO]
NARAYAN BHAGWANTRAO GOSAVI BALAJIWALE VS. GOPAL VINAYAK GOSAVI [REFERRED TO]
CHIEF INSPECTOR OF MINES VS. KARAM CHAND THAPAR [REFERRED TO]
R KEMPRAJ VS. BARTON SON AND CO [REFERRED TO]
GHIKKAM KORESWARA RAO VS. CHIKKAM SUBBA RAO [REFERRED TO]
STATE OF WEST BENGAL VS. SHEBAITS OF ISWAR SRI SARADIA THAKURANI [REFERRED TO]
RAM BILAS OJHA VS. BISHWA MUNI [REFERRED TO]
INDUSTRIAL SUPPLIES PVT LIMITED UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
GOODYEAR INDIA LTD VS. STATE OF HARYANA:GEDORE TOOLS P LTD [REFERRED TO]
SHIV KUMAR CHADHA / D.M.SAWHNEY / D.R.CHAWLA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) APPEAL is admitted and by consent of the parties, heard finally.

(2.) THE appellants are the original plaintiffs, who are aggrieved by the impugned Order passed by the learned Trial Court on 2nd August, 2003, vacating the ex-parte injunction order and refusing to confirm the same in their favour in the application for temporary injunction under Order 39 Rules 1, 2 and 3 of the Civil Procedure Code, which thereby stood dismissed.

(3.) CONSIDERING the volume of the paper book, I thought it proper to hear the Appeal From Order finally instead of hearing the same for interim orders, to avoid wasting of valuable time of the Court, as generally in such contentious litigation both the sides do take the Court through the entire proceedings. I have, therefore, heard the learned counsel on both the sides extensively and both have taken me through the voluminous documents and have indeed made exhaustive submissions to the best of their ability. Both the sides have also cited an umpteen number of judgments to buttress their respective view points in the matter. Both the sides have made their submissions as if I would be deciding the whole suit finally.

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TIMBLO MINERAL PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES Vs. HARDESH ORES PRIVATE LIMITED A COMPANY INCORPORATED UNDER THE COMPANIES ACT

Referred Judgements :-

JUDGEMENT

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