REGENT COMPUTRONICS PVT. LTD.

Bahirathan Appellant

V/S

Hcl Infosystems Ltd And Ors Respondents

Referred Judgements :-

JAY KAY PURI ENGINEERS AND ANOTHER V. MOHAN BREWERIES & DISTILLERIES [REFERRED TO]
U.A. MD. ALI RAJA V. M/S. GODREJ PHOTO -ME LTD. & ORS. [REFERRED TO]
JAYANT KUMAR SAHU V. DR. PRASANNA KUMAR PATEL [REFERRED TO]
KALPAVRUKSHA CHARITABLE TRUST VS. TOSHNIWAL BROTHERS BOMBAY PRIVATE LIMITED [REFERRED TO]
EPOCH ENTERREPORTS VS. M V WON FU [REFERRED TO]
FORD CREDIT KOTAK MAHINDRA LTD VS. M SWAMINATHAN [REFERRED TO]
HAJIDAUD HAJI HARAN ABU VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. NON-DESTRUCTIVE TEST APPLIANCES [REFERRED TO]
C.P. MOOSA VS. CHOWGLE INDUSTRIES LTD. & ANR. [REFERRED TO]

JUDGEMENT

(1.) THE complainant has filed this complaint for directing the opposite parties to refund Rs. 12 lakh, the price of the copier and to pay Rs. 6 lakh as compensation and further sum of Rs. 6 lakh towards compensation for the loss of business and Rs. 5 lakh as compensation for delay in fulfilling the obligation and Rs. 1 lakh towards the cost incurred by the complainant.

(2.) THE case of the complainant is as follows :

(3.) THE 4th opposite party has filed counter which is adopted by other opposite parties. The case of the opposite parties is as follows :

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BAHIRATHAN Vs. HCL INFOSYSTEMS LTD & ORS

Referred Judgements :-

JUDGEMENT

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