LAWS(BOM)-2001-7-41

PERMANENT MAGNETS LIMITEDHINDUSTAN FERRITES DIVISION Vs. VINOD VISHNU WANI

Decided On July 23, 2001

PERMANENT MAGNETS LIMITED(HINDUSTAN FERRITES DIVISION) Appellant

V/S

VINOD VISHNU WANI Respondents

Referred Judgements :-

SHAMBHU NATH GOYAL VS BANK OF BARODA [REFERRED TO]
BHARAT FORGE COMPANY LTD VS AB ZODGE [REFERRED TO]
CHANDRIKA PRASAD MISHRA VS SHREE BABULNATH MANDIR CHARITIES [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
MAKHAN LAL BANGAL VS. MANAS BHUNIA [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records.

(2.) SINCE a common question of law arises in all these five petitions, they are being heard together and being disposed of by this common judgment.

(3.) RULE. Rule made returnable forthwith by consent.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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