REGENT COMPUTRONICS PVT. LTD.

Nantu Lal Das Appellant

V/S

Anjali Estates And Developers Respondents

Referred Judgements :-

ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
SUKANYA HOLDING PRIVATE LIMITED VS. JAYESH H PANDYA [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
PREM LALA NAHATA VS. CHANDI PRASAD SIKARIA [REFERRED TO]
STATE OF RAJASTHAN VS. GANESHI LAL [REFERRED TO]
MAHANT RAMDHAN PURI VS. CHAUDHURY LACHMI NARAIN [REFERRED TO]
KULDEEP SINGH PATHANIA VS. BIKRAM SINGH JARYAL [REFERRED TO]
VIDYA DROLIA AND OTHERS VS. DURGA TRADING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This appeal is at the instance of the plaintiff and is directed against the deemed decree dated April 16, 2021 passed by the learned judge, Commercial Court at Alipore in Money Suit no. 11 of 2020.

(2.) By the impugned judgment and deemed decree, the application filed by the defendant no. 2/respondent no. 2 herein was allowed thereby rejecting the plaint as against the defendant no. 2 with a direction to delete the name of the defendant no. 2 from the cause title of the plaint.

(3.) The case made out in the plaint is summarized hereunder as follows-

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NANTU LAL DAS Vs. ANJALI ESTATES AND DEVELOPERS

Referred Judgements :-

JUDGEMENT

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