REGENT COMPUTRONICS PVT. LTD.

Gandhi Company Appellant

V/S

Krishna Glass Pvt. Ltd. Respondents

Referred Judgements :-

GOVINDMAL GIANCHAND V. KUNJ BIHARILAL [REFERRED TO]
COMMISSIONER OF INCOME TAX ANDHRA PRADESH HYDERABAD VS. JAYALAKSHMI RICE AND OIL MILLS CON TRACTOR CO [REFERRED TO]
MOHATTA BROTHERS VS. BHARAT SURYODAYA MILES CO LTD [REFERRED TO]
SETH LOONKARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
BHARAT SURYODAYA MILLS CO LTD VS. MOHATTA BROS [REFERRED TO]
M J VELU MUDALIAR VS. VENKATESWARA FINANCE CORPORATION [REFERRED TO]
PRITHVISINGH DEVISING VS. HASAN ALLI VAZIRKHAN [REFERRED TO]
J PURSHUTTAM DAS AND CO VS. R R BROTHERS [REFERRED TO]
FIRM BUTA MAL DEV RAJ VS. CHANAN MAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) THE suit to -day has been placed on board for determination of the preliminary issues.

(2.) THE suit is filed by Gandhi Company, described as a partnership firm registered under the Indian Partnership Act and carrying on business at 90/92, Kazi Syed Street, Bombay -400 003 BR, In para one of the plaint it is, inter alia, stated that the plaintiffs are a partnership firm registered under the Indian Partnership Act. It is stated further that they, inter alia, carry on business of supply of silica, sand, dolomite limestone and other minerals.

(3.) THE plaint in the suit was lodged on December 11, 1972 although the order directing it to be taken on file was passed subsequently on January 10, 1973.

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GANDHI COMPANY Vs. KRISHNA GLASS PVT. LTD.

Referred Judgements :-

JUDGEMENT

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