REGENT COMPUTRONICS PVT. LTD.

Smt. Chandra Bai Appellant

V/S

Babulal (Madhya Pradesh)(Indore Bench) Respondents

Referred Judgements :-

K.A. DAWOOD SAHIB V. V.A. SHEIK MAHIDEEN SAHIB [REFERRED TO]
G. RARNCHANDRAYYA V. NETHI ISWARAYYA [REFERRED TO]
JADU PRASANNA V. U.T. OF TRIPURA [REFERRED TO]
KAMAL CHAUDHARY V. RAJENDRA CHAUDHARY [REFERRED TO]
SURESH KUMAR V. AMRIT KUMAR [REFERRED TO]
COMMR OF INCOME TAX MADHYA PRADESH NAGPUR AND BHANDARA NAGPUR IN BOTH THE APPEALS VS. SETH GOVINDRAM SUGAR MILLS IN BOTH THE APPEALS [REFERRED TO]
KH USUAL KHRMGAR SHAH VS. KHORSHED BANU DADIBA BOATWALLA [REFERRED TO]
STATE OF ORISSA VS. TITAGHVR PAPER MILLS COMPANY LTD:MANGALJI MULJI KHARA [REFERRED TO]
GOPI NATH VS. SATISH CHANDRA [REFERRED TO]
TILAK CHAND VS. DARSHAN LAL [REFERRED TO]
TULSIRAM SANGANERIA VS. ANNI BAI [REFERRED TO]
SHEO BHAWAN VS. DURGADEVI [REFERRED TO]
BIPIN CHANDRA VS. PURUSHOTTAM BHAI DHORIBHAI AND CO [REFERRED TO]

JUDGEMENT

(1.) By common impugned Order 19 A.D.J. Indore has dismissed applications for temporary injunction under Order 39 Rule 1 and 2 of the Code of Civil Procedure (Code for short) and for appointment of receiver under Order 40, Rule 1 of the said Code in Civil Suit No. 4-A/2003 and No. 5-A/2003 filed by the appellant. Parties being common in both civil suits the only difference being that the Civil Suit No. 4-A/2003 was related to firm M/s. Premsukh Theatre while Civil Suit No. 5-A/2003 was related to firm M/s. Alka Theatre.

(2.) Relevant facts necessary for decision of these appeals are as follows:

(3.) I have heard Advocates of both the parties and have perused copies of the documents filed by them.

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SMT. CHANDRA BAI Vs. BABULAL (MADHYA PRADESH)(INDORE BENCH)

Referred Judgements :-

JUDGEMENT

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