REGENT COMPUTRONICS PVT. LTD.

BURIDEHING TEA CO. LTD. Appellant

V/S

DOMINION OF INDIA Respondents

Referred Judgements :-

KUMAR BROS. V. G.G.IN COUNCIL [REFERRED TO]
UNION OF INDIA V. MURLIDHAR AGARWALLA [REFERRED TO]
UNION OF INDIA V. JAICHAND ARJUNDAS [REFERRED TO]
SANDHYA TRADING CO VS. GOVERNOR GENERAL DOMINION OF INDIA [REFERRED TO]
DWARKA DAS VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF THE PROVINCE OF BOMBAY VS. PESTONJI ARDESHIR WADIA [REFERRED TO]
VELLAYAN CHETTIAR VS. GOVERNMENT OF THE PROVINCE OF MADRAS [REFERRED TO]
BENGAL NAGPUR RAILWAY CO LTD VS. RUTTANJI RAMJI [REFERRED TO]
BHAGCHAND DAGDUSA GUJRATHI VS. SECRETARY OF STATE FOR INDIA [REFERRED TO]
GOVERNOR-GENERAL IN COUNCIL, REPRESENTED BY THE GENERAL MANAGER, MADRAS AND SOUTHERN MAHRATTA RAILWAY VS. GUJRATHI SANKARAPPA BEING MINOR BY NEXT FRIEND AND PATERNAL UNCLE MOROJI [REFERRED TO]

JUDGEMENT

(1.) A short point arises for decision in the present appeal. It relates to the validity of the notice under Section 80, Civil P. C.

(2.) The relevant facts He within a short compass:

(3.) In October, 1942, the plaintiff company-booked two consignments of tea valued respectively at Rs. 7235/- and Rs. 3509/- at Gangasagar Railway Station of the B. and A. Railway, administered by the Central Government, ior carriage and delivery to the plaintiff's Calcutta Agents Messrs. S.C. Dutt and Co., at the Tea Ware House T.T. Shed, Kidderpore.

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BURIDEHING TEA CO LTD Vs. DOMINION OF INDIA

Referred Judgements :-

JUDGEMENT

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