REGENT COMPUTRONICS PVT. LTD.

PRAMOD MALHOTRA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ANNS V. MERTON LONDON BOROUGH [RELIED ON]
ANNS V.MERTON LONDON BOROUGH [RELIED ON]
MURPHY V. BRENTWOOD DISTRICT COUNCIL [RELIED ON]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [RELIED ON]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [RELIED ON]
UNION OF INDIA VS. UNITED INDIA INSURANCE COMPANY LIMITED [RELIED ON]

JUDGEMENT

(1.) This Writ Petition has been filed challenging a scheme framed by the Reserve Bank of India (for short RBI). Mr. Lalit very fairly stated at the beginning that he is not challenging the scheme and that the only prayer he is pressing is Prayer (g), which reads as follows :

(2.) At this stage, the facts may be briefly set out :

(3.) SBL applied for a license. It appears that RBI did not issue any notice informing SBL that the license could not be granted.

Click here to view full judgment.

PRAMOD MALHOTRA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address