REGENT COMPUTRONICS PVT. LTD.

GHATGE AND PATIL (TRANSPORT) LTD. Appellant

V/S

MADHUSUDAN RAMKUMAR Respondents

Referred Judgements :-

THE CAP BLANCO [REFERRED TO]
LESTRANGE V. F. GRAUCOB LTD. [REFERRED TO]
AMRITSAR TRANSPORT CO. LTD. V. S. SOHANLAL [REFERRED TO]
B.S.S.S. LINE V. M. AND M. TRADING CORPORATION [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
C SATYANARAYANA VS. KANUMARLAPUDI LAKSHMI NARASIMHAM [REFERRED TO]
LAKSHMINARAIN RAMNIWAS VS. N V VEREENIGDE NEDERLANDSCHE SCHEEPRAARTMAATSCHAPPIJ [REFERRED TO]
B R HERMAN AND MOHATTO INDIA PR LTD VS. SWEDISH EAST ASIA CO LTD [REFERRED TO]
PATEL BROS VS. VADILAL KASHIDAS LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioners who were original defendants in the Court below are a public limited company doing business of transport by road and having their Head Office at Kolhapur. They have also sub-offices at different places to accept goods from the clients and to carry them to their destinations and deliver them to the consignees.

(2.) One of their offices is at Belgaum and also one at Pimpri within the limits of the Municipal Corporation of Poona.

(3.) The respondent is a shop styled as M/s. Madhusudan Ramkumar of which Shamsunder Lalchand Mundada is the proprietor. It is doing business of dealing in cloth at Poona.

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GHATGE AND PATIL TRANSPORT LTD Vs. MADHUSUDAN RAMKUMAR

Referred Judgements :-

JUDGEMENT

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