REGENT COMPUTRONICS PVT. LTD.

Sailendra Chandra Dasgupta Appellant

V/S

M/S. Spritex Machines Respondents

Referred Judgements :-

PRATAPCHAND RAMCHAND AND CO. V. JAHANGIR [REFERRED TO]
ROMAN CATHOLIC MISSION MEENAKSHI SUNDARESWARAL VS. STATE OF MADRAS:ROMAN CATHOLIC MISSION [REFERRED TO]
ERACH F D MEHTA VS. MINOO F D MEHTA [REFERRED TO]
BRIJ MOHAN VS. SUGRA BEGUM [REFERRED TO]
SHARAD VASANT KOTAK VS. RAMNIKLAL MOHANLAL CHAWDA [REFERRED TO]
HALDIRAM BHUJIAWALA VS. ANAND KUMAR DEEPAK KUMAR [REFERRED TO]
PAMURU VISHNU VINOD REDDY VS. CHILLAKURU CHANDRASEKHARA REDDY [REFERRED TO]
R V E VENKATACHALA GOUNDER VS. ARULMIGU VISWESARASWAMI AND V P TEMPLE [REFERRED TO]
P S RANAKRISHNA REDDY VS. M K BHAGYALAKSHMI [REFERRED TO]
SHALIMAR CHEMICAL WORKS LTD VS. SURENDRA OIL AND DAL MILLS REFINERIES [REFERRED TO]
NARINDERJIT SINGH VS. NORTH STAR ESTATE PROMOTERS LIMITED [REFERRED TO]
MADDI SUDARSANAM VS. BOROGU VISWANADHAM BROTHERS [REFERRED TO]
TAPENDRA CHUNDER GOOPTA VS. JOGENDRA CHUNDER GOOPTA [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]
K. NANJAPPA VS. R.A. HAMEED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) I have the benefit of reading the judgment of my brother the Hon'ble Justice Siddhartha Roy Chowdhury. While I concur with the views expressed by His Lordship, I briefly indicate my reasons for affirming the judgment and decree of the trial court.

(2.) To avoid prolixity I have not referred to the facts in detail as the facts have been summarized by Justice Roy Chowdhury in his Lordship's separate judgment.

(3.) The appeal is arising out of the judgment and decree passed by the learned Civil Judge, (Sr. Div.) at Alipore on 30/1/2013. On 11/2/2013 since corrected on 30/1/2013 in a suit for specific performance and injunction.

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SAILENDRA CHANDRA DASGUPTA Vs. M/S. SPRITEX MACHINES

Referred Judgements :-

JUDGEMENT

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