REGENT COMPUTRONICS PVT. LTD.

PHOOL CHAND GUPTA Appellant

V/S

Mukesh Jaiswal Respondents

Referred Judgements :-

INACIO MARTINS VS. NARAYAN HARI NAIK [REFERRED TO]
AMMONIA SUPPLIES CORPORATION PRIVATE LIMITED VS. MODERN PLASTIC CONTAINERS PRIVATE LIMITED [REFERRED TO]
STANDARD CHARTERED BANK VS. ANDHRA BANK FINANCIAL SERVICES LTD [REFERRED TO]
JAI MAHAL HOTELS PVT. LTD VS. RAJKUMAR DEVRAJ [REFERRED TO]
K. RAVINDER REDDY VS. ALLIANCE BUSINESS SCHOOL [REFERRED TO]
N. RAMJI VS. ASHWATH NARAYAN RAMJI [REFERRED TO]
EMBASSY PROPERTY DEVELOPMENTS PVT. LTD. VS. STATE OF KARNATAKA [REFERRED TO]
IFB AGRO INDUSTRIES LIMITED VS. SICGIL INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) The appeal is arising out of a judgment and order dtd. 5/12/2022 passed in connection with an application filed by the appellant for rejection of plaint on the ground that the dispute raised in the plaint cannot be decided by a Civil Court.

(2.) The appellant contended before the learned Single Judge that the disputes in the plaint, falls within the exclusive jurisdiction of the National Company Law Tribunal (in short 'NCLT'). Accordingly, the suit is not maintainable.

(3.) The learned Single Judge decided the issue against the appellant, hence, this appeal.

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PHOOL CHAND GUPTA Vs. MUKESH JAISWAL

Referred Judgements :-

JUDGEMENT

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