REGENT COMPUTRONICS PVT. LTD.

KHOJESTE MISTREE Appellant

V/S

Bombay Parsi Punchayat Respondents

Referred Judgements :-

L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED]
SHEIKH ABDUL KAYUM MULLA ALIBHAI VS. MULLA ALIBHAI:MADRASAI HAKIMIA AND CORONATION HIGH SCHOOL SOCIETYTY [FOLLOWED]
RAJ KUMAR VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED]
MOTI RAM VS. PARAM DEV [REFERRED]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED]
MOTHER CARE INDIA LTD VS. RAMASWAMY P AIYAR [REFERRED]
DUSHYANT D ANJARIA VS. WALL STREET FINANCE LIMITED [REFERRED]
SAUMIL DILIP MEHTA VS. STATE OF MAHARASHTRA [REFERRED]
LALA MAN MOHAN DAS VS. JANKI PRASAD [REFERRED]

JUDGEMENT

(1.) By this appeal, the appellants are challenging the Order dated 8th February, 2007 passed by the learned Single Judge which was passed with regard to an Originating Summons seeking opinion/answers on the following questions which were answered as indicated against each question:

(2.) The learned Senior Counsel Dr. Tulzapurkar pointed out that the reasons given by the learned Judge with regard to question Nos. 1 and 2 are as under:

(3.) Dr. Tulzapurkar, the learned Senior Counsel for the appellants also pointed out that in view of the above, the learned Judge had recorded, that question No. 3 was not required to be answered as the learned Judge has given a finding that there was no valid resignations.

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KHOJESTE MISTREE Vs. BOMBAY PARSI PUNCHAYAT

Referred Judgements :-

JUDGEMENT

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