REGENT COMPUTRONICS PVT. LTD.

Binod Kumar Agarwal Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

EASTERN COALFIELDS LIMITED V. RAVI UDYOG [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
W B HOUSING BOARD VS. BRIJENDRA PRASAD GUPTA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
PIMPRI CHINCHWAD MUNICIPAL CORPORATION VS. GAYATRI CONSTRUCTION COMPANY [REFERRED TO]
URMILA ROY VS. BENGAL PEERLESS HOUSING DEVELOPMENT COMPANY LTD [REFERRED TO]
VRINDA GUJARATI VS. BAREILLY DEVELOPMENT AUTHORITY [REFERRED TO]
JOSHI TECHNOLOGIES INTERNATIONAL INC VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The writ petition was heard only on the point of maintainability. Hence, the merits of the matter are not entered into at this stage and all the findings below are prima facie for the purpose of deciding the question of maintainability. The respondents plead non-maintainability at the outset.

(2.) Relief B) of the writ petition, it is contended, concerns a money claim and is not amenable to the writ jurisdiction.

(3.) Secondly, the petitioners are not parties to the development agreement on which they heavily rely, hence hit by privity.

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BINOD KUMAR AGARWAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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