REGENT COMPUTRONICS PVT. LTD.

Ramsharan Gupta Appellant

V/S

KRISHAN KUMAR AGARWAL Respondents

Referred Judgements :-

MUSA VS. BADRI PRASAD [REFERRED TO]
WANDER LTD. & ANR. VS. ANTOX INDIA P. LTD. [REFERRED TO]
RUDRESH JHUNJHUNWALA & ORS. VS. SATISH KUMAR & ORS. [REFERRED TO]
WAZIR SUNDAR SINGH VS. MST. FARIDA KHANAM [REFERRED TO]
SAILENDRA NARAYAN BHANJA DEO VS. STATE OF ORISSA [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
CHHAGAN RAJ VS. SUGAN MAL [REFERRED TO]
VIMLA DEVI VS. JANG BAHADUR [REFERRED TO]
MADAN LAL VS. BADRI NARAYAN [REFERRED TO]
AMBALAL SARABHAI ENTERPRISE LIMITED VS. KS INFRASPACE LLP LIMITED [REFERRED TO]

JUDGEMENT

(1.) Issue involved in both the misc. appeals is common, hence, same are being decided together by this common judgment.

(2.) These appeals involve a tussle and short issue with regard to applicability of the principle of "Res Judicata" on the successive/second temporary injunction application filed under Order 39 Rules 1 and 2 CPC filed under the changed circumstances.

(3.) For the sake of convenience, the facts of civil misc. appeal No. 4410/2019, are taken into consideration.

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RAMSHARAN GUPTA Vs. KRISHAN KUMAR AGARWAL

Referred Judgements :-

JUDGEMENT

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