REGENT COMPUTRONICS PVT. LTD.

Vegetable Growers Cooperative Society Ltd. Appellant

V/S

Jharkhand State Adivasi Co-Operative Marketing Federation Ltd. Respondents

Referred Judgements :-

NORTHERN RAILWAY ADMINISTRATION MINISTRY OF RAILWAY VS. PATEL ENGINEERING COMPANY LTD [REFERRED TO]
UNION OF INDIA VS. SINGH BUILDERS SYNDICATE [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. RAJA TRANSPORT P LTD [REFERRED TO]
M/S. VOESTALPINE SCHIENEN GMBH VS. DELHI METRO RAIL CORPORATION LTD. [REFERRED TO]
ARAVALI POWER COMPANY PVT. LTD. VS. M/S. ERA INFRA ENGINEERING LTD. [REFERRED TO]

JUDGEMENT

(1.) The matter has been heard through video conferencing.

(2.) The matter has been listed under the heading -Orders (with defect)? as the office has pointed out four defects. The defect No.1 pertains to filing of Court fee.

(3.) Learned counsel for the applicant-petitioner undertakes to deposit the Court fee within a week.

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VEGETABLE GROWERS COOPERATIVE SOCIETY LTD. Vs. JHARKHAND STATE ADIVASI CO-OPERATIVE MARKETING FEDERATION LTD.

Referred Judgements :-

JUDGEMENT

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