REGENT COMPUTRONICS PVT. LTD.

Spic Southern Petrochemicals Appellant

V/S

M/S. A.K. Jajee Distributors Of Seeds Respondents

Referred Judgements :-

SHYAM KISHORI DEVI VS. PATNA MUNICIPAL CORPORATION [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
KANAI LAL SUR VS. PARAMNIDHI SADHUKHAN [REFERRED TO]
UNION OF INDIA VS. SANKALGHAND HIMATLAL SHETH [REFERRED TO]
SAKETH INDIA LIMITED VS. INDIA SECURITIES LTD [REFERRED TO]
SIL IMPORT USA VS. EXIM AIDES SILK EXPORTERS BANGALORE [REFERRED TO]

JUDGEMENT

(1.) THE subject placed for consideration is In regard to interpretation of amendment to Negotiable Instruments Act, 1881, by Act 55 of 2002, on the aspect of limitation.

(2.) THE appeal is coming on for admission, both the sides have submitted the arguments on merits. So, case is taken up for final disposal.

(3.) THE parties will be referred according to their ranking before the JMFC. Facts of the Case:

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SPIC SOUTHERN PETROCHEMICALS Vs. M/S. A.K. JAJEE DISTRIBUTORS OF SEEDS

Referred Judgements :-

JUDGEMENT

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