REGENT COMPUTRONICS PVT. LTD.

SHAHAJI ALLOYS STEEL PVT. LTD. Appellant

V/S

SICOM LTD. Respondents

Referred Judgements :-

SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
TOPLINE SHOES LIMITED VS. CORPORATION BANK [REFERRED TO]
RANI KUSUM VS. KANCHAN DEVI [REFERRED TO]
JERRY ALEX BRAGANZA ALIAS JERONIMO ORICULO ALEX BRAGANZA VS. RAJESHREE alias RAYESHRIE RAMDAS BORKAR [REFERRED TO]
CHINTAMAN SUKHDEO KAKLIJ VS. SHIVAJI BHAUSAHEB GADHE [REFERRED TO]
NANDLAL VITTHALDAS AND CO SHEGAON VS. AGRICULTURAL PRODUCE MARKET COMMITTEE SHEGAON [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.Sanjay V.Gangapurwala, Advocate for the petitioners and Shri Shrikant Adwant, Adv. for resp.no. 1.

(2.) Rule. By consent, Rule is made returnable forthwith.

(3.) By this petition, petitioners seek to challenge the legality and propriety of the order dt.4/1/2007, passed by the learned District Judge III, Aurangabad, below Exh. 33 in Miscellaneous Application Requiring Judicial Enquiry No.303/2002.

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SHAHAJI ALLOYS STEEL PVT LTD Vs. SICOM LTD

Referred Judgements :-

JUDGEMENT

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