REGENT COMPUTRONICS PVT. LTD.

BALAJI TRADERS Appellant

V/S

INDIAN BANK Respondents

Referred Judgements :-

SURESH ARJUNDAS BAKHTIANI V. UNION OF INDIA [REFERRED TO]
ABDULLA BIN ALI VS. GALAPPA [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
SPONGE IRON INDIA LTD VS. ANDHRA STEEL CORPORATION [REFERRED TO]
EAST INDIA TRANSPORT AGENCY HYDRABAD VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
NATIONAL STARCH AND CHEMICALS VS. WEIKFIELD PRODUCTS CO INDIA [REFERRED TO]

JUDGEMENT

(1.) ADMIT. Heard finally with the consent of the parties.

(2.) BOTH these appeals can be disposed of by this common judgment since the facts and grounds raised therein are common.

(3.) THE present two appeals are against the order passed by the trial Court, holding that it has no territorial jurisdiction to try the suits and on that count directing the return of the plaints for institution in proper Court.

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BALAJI TRADERS Vs. INDIAN BANK

Referred Judgements :-

JUDGEMENT

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