REGENT COMPUTRONICS PVT. LTD.

BHARAT COKING COAL LIMITED Appellant

V/S

At-Libra Bpl Respondents

Referred Judgements :-

H.B.GANDHI,EXCISE AND TAXATION OFFICER-CUM ASSESSING AUTHORITY,KARNAL AND OTHERS V. M/S GOPI NATH AND SONS AND OTHERS [REFERRED TO]
BHIKRAJ JAIPURIA VS. UNION OF INDIA [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
DALCHAND VS. MUNICIPAL CORPORATION BHOPAL [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. NUSLI NEVILLE WADIA [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. BPL MOBILE CELLULAR LTD [REFERRED TO]
ARULVELU VS. STATE [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
KANDLA EXPORT CORPORATION VS. M/S OCI CORPORATION [REFERRED TO]
JAYCEE HOUSING PVT. LTD VS. REGISTRAR (GENERAL), ORISSA HIGH COURT,CUTTACK [REFERRED TO]
MOHAMMED ABDUL WAHID VS. NILOFER [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 13 of the Commercial Courts, Act is directed against the order/judgment dtd. 8/5/2023 passed by the District Judge-III-cum-Presiding Officer, Commercial Court No. III, Dhanbad, in Original Suit No. 09 of 2019, whereby and whereunder, the suit was decreed in favour of plaintiff/respondent with following directions:

(2.) The facts leading to filing the aforesaid original suit being Original Suit No. 09 of 2019 which requires to be enumerated herein, reads as under:

(3.) The case of the plaintiff is that the demands raised by the plaintiff were never met. The demands were as follows: (i) Payment/Reimbursement of difference of payment due to GPC (ii) Payment/Reimbursement of service tax (iii) Determination of coal density from competent institution authority etc.

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BHARAT COKING COAL LIMITED Vs. AT-LIBRA BPL

Referred Judgements :-

JUDGEMENT

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