REGENT COMPUTRONICS PVT. LTD.

Rampurhat Psc Sleepers Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SOHAN LAL NARAINDAS VS. LAXMIDAS RAGHUNATH GADIT [REFERRED TO]
SHIV KUMAR CHADHA / D.M.SAWHNEY / D.R.CHAWLA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
MANDATI RANGANNA VS. T RAMACHANDRA [REFERRED TO]
PRALHAD VS. STATE OF MAHARASHTRA [REFERRED TO]
LALIT CHANDRA DHAR VS. ABDUL RAUF [REFERRED TO]
JOSHI TECHNOLOGIES INTERNATIONAL INC VS. UNION OF INDIA [REFERRED TO]
SK. ABU TAHER VS. MOSSAMMAT MARGINA BIBI [REFERRED TO]
ASOK PANDE VS. SUPREME COURT OF INDIA THR ITS REGISTRAR [REFERRED TO]
AMBALAL SARABHAI ENTERPRISES LTD VS. K S INFRASPACE LLP [REFERRED TO]
YAMINI MANOHAR VS. TKD KEERTHI [REFERRED TO]
ASMA LATEEF VS. SHABBIR AHMAD [REFERRED TO]

JUDGEMENT

(1.) These two appeals arise from the same suit. AO-COM 3 of 2025 is directed against an order dated April 7, 2025 passed by the learned Commercial Court at Rajarhat, North 24-Parganas in T.S. (COM) 8 of 2025 whereby the prayer for ad interim ex-parte injunction made by the appellant was refused. AO-COM 4 of 2025 on the other hand assails the order dated April 11, 2025 whereby the hearing of the application for injunction was postponed and the respondents' prayer for adjournment was allowed.

(2.) Since we are at the ad interim stage, we are conscious that we have to restrict ourselves to the pleadings made in the plaint and the application for injunction.

(3.) The case run in the plaint as well as the application for injunction, in a nut shell, is as follows:-

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RAMPURHAT PSC SLEEPERS LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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