REGENT COMPUTRONICS PVT. LTD.

NISCHINTAPUR TEA CO. LTD. Appellant

V/S

SUBRATA SEN Respondents

Referred Judgements :-

MELLOR V. SWIRE [REFERRED TO]
JANG SINGH VS. BRIJ LAL [REFERRED TO]
SAMARENDRA NATH SINHA VS. KRISHNA KUMAR NAG [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
WORLD WIDE AGENCIES PRIVATE LIMITED VS. MARGARAT T DESOR [REFERRED TO]
SALIL DUTTA VS. T M AND M C PRIVATE LIMITED [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
RAM BALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
NIVRUTTI PANDURANG KOKATE VS. STATE OF MAHARASHTRA [REFERRED TO]
COMMISSIONER OF CUSTOMS AND CENTRAL EXCIES VS. HONGO INDIA P LTD [REFERRED TO]
BELA DEBI VS. BON BEHARY ROY [REFERRED TO]
UNION OF INDIA VS. KAMAL KUMAR GOSWAMI [REFERRED TO]
L RM K NARAYANAN VS. PUDHUTHOTAM ESTATES LIMITED [REFERRED TO]
JAI BEHRAM VS. KEDAR NATH MARWARI [REFERRED TO]

JUDGEMENT

(1.) The short question involved in this appeal is whether the court of appeal can interfere with the decision rendered by the Judge on recollection and/or assimilation of the happening of event transcribed in the order.

(2.) The appeal is filed against an order rejecting an application for correction of an order dated April 12, 2007 dismissing a company application No. 302 of 2007 as not pressed in stead of dismissal of a company petition No. 252 of 1985.

(3.) The predecessor-in-interest of the present appellants initiated a proceeding under Section 397 and 398 of the Companies Act being company petition No. 252 of 1985 seeking various reliefs as would appear therefrom.

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NISCHINTAPUR TEA CO. LTD. Vs. SUBRATA SEN

Referred Judgements :-

JUDGEMENT

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