REGENT COMPUTRONICS PVT. LTD.

ANANT BONDRE Appellant

V/S

Alfred David Respondents

Referred Judgements :-

LAXIMIKANT D. NAIK KARMALI VS. SHRI SANTOSH V. NAIK AND ORS. [REFERRED TO]
V. VIVIDHA URBAN CO -OPERATIVE CREDIT SOCIETY LIMITED VS.GURUDAS KRISHNA FATREKAR AND OTHERS [REFERRED TO]
M. S. NARAYANA MENON VS. STATE OF KERALA AND ANOTHER [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
HARMAN ELECTRONICS PVT LTD VS. NATIONAL PANASONIC INDIA LTD [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
M D THOMAS VS. P S JALEEL [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
KISHORE SHANKAR SINGAPURKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
NEETA MUKESH JAIN VS. STATE OF MAHARASHTRA [REFERRED TO]
VIJAY VS. LAXMAN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D. J. Pangam, learned counsel appearing on behalf of the applicant and Mr. J. Godinho, learned counsel appearing on behalf of the respondent no.1.

(2.) Leave to appeal against the impugned judgment and order dated 29/11/2012 passed in Criminal Case No. 1117/OA/NI/O5/D is granted, as prayed for. Stamp Number Main No. 292/2013 be registered as appeal, forthwith.

(3.) Appeal admitted. Learned counsel appearing on behalf of the respondent no. 1 waives service of notice, after admission in the main appeal.

Click here to view full judgment.

ANANT BONDRE Vs. ALFRED DAVID

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address