REGENT COMPUTRONICS PVT. LTD.

BENGAL CLUB LTD Appellant

V/S

SUSANTA KUMAR CHOWDHARY Respondents

Referred Judgements :-

DALGLISH V. JARVIE [REFERRED TO]
REPUBLIC OF PERU V. DREYFUS BROTHERS AND CO. [REFERRED TO]
JITESH PANDEY V. URMILATA SINHA [OVERRULED]
MORAGAN STANLEY MUTUAL FUND V. KARTICK DAS [REFERRED TO]
THE KING V. GENERAL COMMR. [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. GURNAM KAUR [REFERRED TO]
SHIV KUMAR CHADHA / D.M.SAWHNEY / D.R.CHAWLA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
K MUTHUSWAMI GOUNDER VS. N PALANIAPPA GOUNDER [REFERRED TO]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED TO]
MUKTAKESI DAWN VS. HARIPADA MAZUMDAR [REFERRED TO]
SUPRATIK GHOSH VS. PASARI HOUSING DEVELOPMENT PVT LTD [REFERRED TO]

JUDGEMENT

(1.) After admission of this appeal, the matter was heard at length as the learned counsel for the plaintiff/respondent strongly opposed the prayer for grant of any ad interim order of stay of the orders Nos. 1-3 dated 19th and 20th June, 2002 which are appealed against.

(2.) Since the respondent entered appearance . through learned advocate service of notice of appeal upon the respondent is dispensed with. All other formalities are dispensed with.

(3.) By consent of the parties the appeal is treated as on days list and and is heard without the Paper Book as all papers used in the Court below have been brought on record in the stay petition.

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BENGAL CLUB LIMITED Vs. SUSANTA KUMAR CHOWDHARY

Referred Judgements :-

JUDGEMENT

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