The State Trading Corporation of India Ltd. Vs Rajat Pharmachem Ltd. and Others

Delhi High Court 7 Dec 2009 C.S. (OS) No. 2124 of 2009 (2009) 12 DEL CK 0097

Bench: Single Bench

Judgement Snapshot

Case Number

C.S. (OS) No. 2124 of 2009

Hon'ble Bench

S.N. Dhingra, J

Advocates

D. Roy Chaudhary and D. Moitra, for the Appellant;

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

Shiv Narayan Dhingra, J.@mdashAfter considering the judgment of Supreme Court in Abdul Gafur and Another Vs. State of Uttarakhand and Others, , I consider that the suit prima facie is maintainable.

IA No. 14441/2009 (Exemption)

2. Allowed subject to all just exceptions.

CS(OS) No. 2124/2009

3. Let the plaint be registered as suit.

4. Summons of the suit be issued to the defendants by ordinary process, registered A.D. as well as through approved Courier returnable for 24th February, 2010.

IA No. 14442/09 & 14443/09

5. Notice for the date fixed.

Uttarakhand HC