Punjab-Haryana High Court
Sat Paul vs M/S Bayer Crops Science on 30 June, 2014
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.4149 of 2014 (O&M)
Date of Decision: 30.06.2014
Sat Paul ..... Petitioner
Versus
M/s Bayer Crops Science
Limited and another ..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr. Ram Lal Gupta, Advocate,
for the petitioner.
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.(Oral)
The petitioner's rights as plaintiff against the impugned order passed by the learned trial court in the suit for recovery of money from the defendant company, which is admittedly a non-appealable order, will remain open to be pressed within the framework of Order 43 Rule 1-A read with S.105 of the Code of Civil Procedure, 1908 in the appeal against the decree, if and when the need arises.
Dismissed with the aforesaid liberty.
(RAJIV NARAIN RAINA) JUDGE 30.06.2014 manju Mittal Manju 2014.07.02 11:19 I attest to the accuracy and integrity of this document Chandigarh