REGENT COMPUTRONICS PVT. LTD.

DILIP KUMAR RAY Appellant

V/S

TATA FINANCE LTD Respondents

Referred Judgements :-

STATE OF MADRAS VS. C P AGENCIES [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
ORIENT TRANSPORT CO GULABRA VS. JAVA BHARAT CREDIT AND INVEST MENT COMPANY LIMITED [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
SHRIRAM CITY UNION FINANCE CORPORATION LIMITED VS. RAMA MISHRA [FOLLOWED ON]
VINEET KUMAR VS. BHAGWANDEI [REFERRED TO]
UNION OF INDIA VS. KALIKA SINGH [REFERRED TO]
PRAG OIL MILLS DEPOT VS. TRANSPORT CORPORATION OF INDIA [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. PREMIER ROAD CARRIERS LTD [REFERRED TO]
SUSHANTA KUMAR VS. DILIP KUMAR [REFERRED TO]

JUDGEMENT

(1.) This revision has assailed the judgment/order dated 26/04/2000 passed by the learned Additional District Judge, Bhubaneswar in Misc. Appeal No. 3/9 of 1999/99 setting aside the judgment/order passed by the learned Civil Judge (Junior Division), Bhubaneswar in Misc. Case No. 251 of 1998 on an application under Order 39, Rules 1 and 2, C. P.C.

(2.) The factual matrix leading to this revisional application is as follows :

(3.) The trial Court after hearing on the application for injunction passed the following order :-

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DILIP KUMAR RAY Vs. TATA FINANCE LTD

Referred Judgements :-

JUDGEMENT

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