REGENT COMPUTRONICS PVT. LTD.

ALL INDIA REPORTER LTD. Appellant

V/S

RAMCHANDRA DHONDO DATAR Respondents

Referred Judgements :-

MOHINI MOHUN DAS V. BUNGSI BUDDAN SAHA DAS [REFERRED TO]
RANJIT RAM V. KATESAR NATH [REFERRED TO]
GREAT AUSTRALIAN GOLD MINING CO. V. MARTIN [REFERRED TO]
FOWLER V. BARSTOW [REFERRED TO]
WELDON V. NEAL [REFERRED TO]
BASDEO V. JOHN SMIDT [REFERRED TO]
GOVINDOSS V. MUTHIAH CHETTY [REFERRED TO]
JANARDAN KISHORE LAL V. SIB PRASAD RAM [REFERRED TO]
UTTAMRAM VITHALDAS V. THAKUR DAS PARSHOTTAMDAS [REFERRED TO]
GANPATI NANA V. JIWANABAI [REFERRED TO]
EPHRAYIM V. TURNER,MORRISON AND CO. [REFERRED TO]
CALICO PRINTERS ASSOCIATION LTD. V. KARIM AND BROTHERS [REFERRED TO]
BISHESWAR NATH V. EMPEROR [REFERRED TO]
DELHI AND LONDON BANK V. OLDHAM [REFERRED TO]
NALLA KUMARA V. PAPPAYI AMMAL [REFERRED TO]
SUBBIAH PILLAI V. SANKARAPANDIAM PILLAI [REFERRED TO]
SARJU PRASAD V. BADRI PROSAD [REFERRED TO]
NETRAM V. BHAGWAN [REFERRED TO]
BUNDI PORTLAND CEMENT CO. LTD. V. ABDUL HUSSEIN [REFERRED TO]
ROHINI KUMAR V. NIAZ MAHAMMAD [REFERRED TO]
NANJIBHAI V. POPATLAL [REFERRED TO]
WALI MUHAMMAD KHAN V. ISHAK ALI KHAN [REFERRED TO]
PRINCE LINE LTD VS. TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
BIBI ASGHARI VS. MUHAMMAD KASIM [REFERRED TO]
SHIB DEO MISRA V. RAMPRASAD [REFERRED TO]
CHARAN DAS VS. AMIR KHAN [REFERRED TO]
BENGAL JUTE MILLS VS. JEWRAJ HEERALAL [REFERRED TO]
RAMGOPAL GHOSE VS. DHIRENDRA NATH SEN [REFERRED TO]
EDUCATIONAL BOOK DEPOT VS. DRRABINDRA NATH TAGORE [REFERRED TO]
QANAYAT HUSAIN VS. MTSAJIDUNNISA BIBI [REFERRED TO]

JUDGEMENT

(1.) I would like to add the following observa ons on the question of limitation.

(2.) IN order to appreciate the points of law involved, it is necessary to state a few relevant f acts :

(3.) IN the plaint two plaintiffs were named, nambly, (1) All India Reporter, Limited, Bombay and (2) Shri V. V. Chitaley. The plaint was signed by Shri V. V. Chitaley (Plaintiff No. 2) and by one S. 0. Ghushey who signed as agent to plaintiff No. 1. It was also verified by S- B. Ghushey as agent to plaintiff No. 1. The plaint was filed on 18-2-1949, one day prior to the expiry of the period of limitation. The plaint was presented by Shri Shidhaye Advocate, whose power was signed by V. V. Chitaley and S. B. Ghushey who signed as agent of plaintiff No. 1. Along with the plaint, a power of attorney by AIR Limited, in favour of S. B. Ghushey, dated 1-5-46, was filed. After the date of this power of attorney and before the date of the suit, AIR Limited was converted into a public Limited Company in 1948.

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ALL INDIA REPORTER LTD Vs. RAMCHANDRA DHONDO DATAR

Referred Judgements :-

JUDGEMENT

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