REGENT COMPUTRONICS PVT. LTD.

Karnail Singh Sandhar Appellant

V/S

Sandhar And Kang Limited Respondents

Referred Judgements :-

MORARJEE GOKULDAS AND CO. V. SHOIAPUR SPINNING AND WEAVING CO. LTD [REFERRED TO]
RAM CHAND V. JOHN BARTLETT [REFERRED TO]
GURDAS MANN AND ORS. V. MOHINDER SINGH BRAR [REFERRED TO]
INTERNATIONAL WOOLLEN MILLS (M/S.) V. STANDARD WOOL (U.K.) LIMITED (M/S) [REFERRED TO]
CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED VS. C E C LIMITED [REFERRED TO]
NAVIN KHILNANI VS. MASHREQ BANK PSC [REFERRED TO]
OM PRAKASH VS. SM TAHERA BEGAM [REFERRED TO]
JANARDHAN MOHANDAS RAJAN PILLAI VS. MADHUBHAI PATEL [REFERRED TO]
SARASTI PRASAD VS. PEOPLE S INDUSTRIAL BANK, LTD [REFERRED TO]
MAKKHAN LAL V. MT. BHAGWANAI KAUR' [REFERRED TO]

JUDGEMENT

(1.) The Petitioner has invoked the revisional jurisdiction of this Court under Article 227 of the Constitution of India to challenge the impugned order dated 26.02.2010 (Annexure P-7) passed by the District Judge, Sangrur upholding the maintainability of the execution application filed by the Respondent who has sought to execute foreign judgments (judgments of the Courts at United Kingdom) at Sangrur in India.

(2.) In order to trace the genesis of controversy between the parties to the dispute [hereinafter referred to as "the parties"] a few skeletal facts are necessary, namely, what was the basic dispute between the parties and what were the judgments and decrees passed by the Courts at United Kingdom.

(3.) Litigation between the parties at United Kingdom -

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KARNAIL SINGH SANDHAR Vs. SANDHAR AND KANG LIMITED

Referred Judgements :-

JUDGEMENT

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