REGENT COMPUTRONICS PVT. LTD.

Rithika Enterprises Appellant

V/S

Garment Packers Respondents

Referred Judgements :-

RAJESH LAXMICHAND UDESHI @ BHATIA VS. PRAVIN HIRALAL SHAH [REFERRED TO]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED TO]
RAJ DUGGAL VS. RAMESH KUMAR BANSAL [REFERRED TO]
V K ENTERPRISES VS. SHIVA STEELS [REFERRED TO]
IDBI TRUSTEESHIP SERVICES LTD. VS. HUBTOWN LTD. [REFERRED TO]
B.L. KASHYAP AND SONS LTD. VS. M/S. JMS STEELS AND POWER CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This commercial division summary Suit is instituted for recovery of a sum of Rs.2,15,25,000.00 along with future interest on the principal amount of Rs.1,50,00,000.00 on the strength of dishonored cheque.

(2.) The material averments in the plaint can be summarised as under:

(3.) In response to the service of writ of summons, the defendants entered appearance. Thereupon the plaintiffs took out the Summons for Judgment.

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RITHIKA ENTERPRISES Vs. GARMENT PACKERS

Referred Judgements :-

JUDGEMENT

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