REGENT COMPUTRONICS PVT. LTD.

ROSHAN GENERAL STORE Appellant

V/S

VIVEK GUPTA Respondents

Referred Judgements :-

N T VELUSWAMI THEVAR VS. G RAJA NAINAR [REFERRED TO]
ARJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
J K BHARATI VS. STATE OF MAHARASHTRA [REFERRED TO]
B P KHEMKA PRIVATE LIMITED VS. BIRENDRA KUMAR BHOWMICK [REFERRED TO]
JAGDISH SINGH VS. LT GOVERNOR DELHI [REFERRED TO]
CANTONMENT BOARD MHOW CANTONMENT BOARD SAUGOR VS. M P STATE ROAD TRANSPORT CORPN :REWA TRANSPORT SERVICES REWA [REFERRED TO]
A G VARADARAJULU VS. STATE OF TAMIL NADU [REFERRED TO]
VISHIN N KHANCHANDANI VS. VIDYA LACHMANDAS KHANCHANDANI [REFERRED TO]
GRASIM INDUSTRIES LIMITED VS. COLLECTOR OF CUSTOMS BOMBAY [REFERRED TO]
SHASHIKANT SINGH VS. TARKESHWAR SINGH [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION TAMIL NADU VS. UNION OF INDIA [REFERRED TO]
LAKME LTD VS. PLETHICO PHARMACEUTICALS LTD [REFERRED TO]
TWENTIETH CENTURY FOX FILMS CORPORATION VS. NRI FILMS PRODUCTION ASSOCIATES PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) This order shall govern all the aforesaid petitions.

(2.) A question has been referred by the Single Bench regarding provisions applicable for recording evidence In a Civil Suit, which is subject matter of appeal, whether provisions of Rule 4 of Order XVIII of the Code of Civil Procedure will apply or the provisions as envisaged under Rule 5 will apply to a suit, whose decree is appealable.

(3.) Counsel appearing for the parties have argued in one voice that Rule 4 of Order XVIII is not applicable to suits where the Judgment of the suit is appealable and submitted that in such cases evidence should be recorded as provided under Rule 5 of Order XVIII CPC,

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ROSHAN GENERAL STORE Vs. VIVEK GUPTA

Referred Judgements :-

JUDGEMENT

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