REGENT COMPUTRONICS PVT. LTD.

RESOURCES INTERNATIONAL Appellant

V/S

Star Pvg Exports Respondents

Referred Judgements :-

KOLLIPARA SRIRAMULU DEAD VS. T ASWATHA NARAYANA DEAD [REFERRED]
SARDAR GOVINDRAO MAHADIK VS. DEVI SAHAI [REFERRED]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED]
HANIL ERA TEXTILES LIMITED VS. PUROMATICS FILTERS PRIVATE LIMITED [REFERRED]
L N GUPTA VS. TARA MANI [REFERRED]
BHARAT FORGE LTD VS. ONIL GULATI [REFERRED]
MAHARAJI EDUCATIONAL TRUST VS. PUNJAB AND SIND BANK [REFERRED]
H P S S I AND E CORPN VS. EXPORT CREDIT AND GUARANTEE CORPN LTD [REFERRED]
PREMRAJ MUNDRA VS. MD MANECK GAZI [REFERRED]
GOPALDAS HIRALAL MARWADI VS. MAHADU DAGDU PATIL [REFERRED]
R KUMAR AND CO VS. CHEMICALS UNLIMITED [REFERRED]
COTTON CORPORATION OF INDIA LIMITED VS. ALAGAPPA COTTON MILLS [REFERRED]
SUN N SAND HOTEL LIMITED VS. V V KAMAT HUF [REFERRED]
SIYARAM SILK MILLS LTD VS. TESSIVAL S P A [REFERRED]
JYOTSNA K VALIA VS. T S PAREKH AND CO [REFERRED]
NAGPAL STEEL LIMITED VS. ARJUN DEV VERMA [REFERRED]

JUDGEMENT

(1.) The plaintiff had filed a civil suit for recovery of amount of Rs. 2,76,37,707.90 (Rupees Two Crores Seventy Six Lakhs Thirty Eight Thousand Seven Hundred Seven and Paise Ninety Only) with interest at the rate of 16% per annum.

(2.) The claim pertains to payment of money towards iron ore supplied by the plaintiff to the defendants as per the agreement.

(3.) In the said suit the plaintiff filed application seeking relief under Rules 5 and 6 of Order 38 CPC. The averments and prayers for security are made in para 10 and prayer (a) of the application. The foundation of the claim for direction to furnish security and for attachment before judgment are seen in the body of the application for attachment before judgment and plaint which can be summarized as follows:

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RESOURCES INTERNATIONAL Vs. STAR PVG EXPORTS

Referred Judgements :-

JUDGEMENT

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