REGENT COMPUTRONICS PVT. LTD.

Schulman Inc Ltd. Appellant

V/S

Odyssey Tours And Travels Respondents

Referred Judgements :-

RAJ RAJENDRA SARDAR MOLOJI NAR SINGH RAO SHITOLE VS. SHANKAR SARAN [REFERRED TO]
R YISWANATHAN RUKN UL MULK SYED ABDUL WAJID R GAJAMBAL AMMAL RUKN UL MULK SYED ABDUL WAJID RUKN UL MULK SYED ABDUL WAJID VS. RUKN UL MULK SYED ABDUL WAJID:R YISWANATHAN:RUKN UL MULK SYED ABDUL WAJID:R GAJAMBAL AMMAL:V GAJAMBAL AMMAL [REFERRED TO]
LALJ I RAJA AND SONS VS. FIRM HANSRAJ NATHURAM [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
WORLD TANKER CARRIER CORPORATION VS. SNP SHIPPING SERVICES PRIVATE LIMITED [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
SEJAL GLASS LTD. VS. NAVILAN MERCHANTS PVT. LTD. [REFERRED TO]
MADHAV PRASAD AGGARWAL VS. AXIS BANK LTD [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties, heard finally.

(2.) The Petitioners-Defendant Nos. 1 and 2 take exception to an Order dtd. 4/5/2022 passed by the Commercial Court at Pune in Special Commercial Civil Suit No. 211 of 2016, whereby an application preferred by the Petitioners for dismissal of the Suit/rejection of the Plaint (Exhibit '53') preferred by the Petitioners came to be dismissed.

(3.) The background facts leading to this Petition can be summarized in brief as under:

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SCHULMAN INC LTD. Vs. ODYSSEY TOURS AND TRAVELS

Referred Judgements :-

JUDGEMENT

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