REGENT COMPUTRONICS PVT. LTD.

Authorised Officer, Central Bank Of India Appellant

V/S

SHANMUGAVELU Respondents

Referred Judgements :-

KUNWAR CHIRANJIT SINGH V. HAR SWARUP [REFERRED TO]
DINANATH DAMODAR KALE V. MALVI MODY RANCHHODDAS AND CO. [REFERRED TO]
CHAIRMAN OF BANKURA MUNICIPALITY BANKURA VS. LALJI RAJA AND SONS [REFERRED TO]
FATEH CHAND VS. BALKISHAN DASS [REFERRED TO]
MADAMAIICHI RANIAPPA VS. MUTHALURU BOJJAPPA [REFERRED TO]
KARSANDAS H THACKER VS. SARAN ENGINEERING COMPANY LIMITED [REFERRED TO]
MAULA BUX VS. UNION OF INDIA [REFERRED TO]
HANUMAN COTTON MILLS VS. TATA AIR GRAFT LIMITED [REFERRED TO]
R S JOSHI SALES TAX OFFICER GUJARAT J S JOSHI SALES TAX OFFICER GUJARAT VS. AJIT MILLS LTD:IDAR TALUKA SAHAKARI [REFERRED TO]
K P SUBBARAMA SASTRI K S RAGHAVAN VS. K S RAGHAVAN:PARAMESHWARA SASTRIGAL [REFERRED TO]
V LAKSHMANAN VS. B R MANGALAGIRI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. GRIHSTHAPANA COOPERATIVE GROUP HOUSING SOCIETY LIMITED [REFERRED TO]
H U D A H U D A STATE OF HARYANA VS. KEWAL KRISHAN GOEL:RAVINDER NATH SHARMA:SHAMSHER SINGH [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
COUNCIL FOR INDIAN SCHOOL CERT EXAM VS. ISHA MITTAL [REFERRED TO]
E PALANISAMY VS. PALANISAMY [REFERRED TO]
INDIA HOUSE VS. KISHAN N LALWANI [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
P M LATHA VS. STATE OF KERALA [REFERRED TO]
LAXMINARAYAN R BHATTAD VS. STATE OF MAHARASHTRA [REFERRED TO]
CULCUTTA GUJARAT EDUCATION SOCIETY VS. CALCUTTA MUNICIPAL CORPORATION [REFERRED TO]
VIDEOCON PROPERTIES LIMITED VS. BHALCHANDRA LABORATORIES [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
SAHAKARI KHAND UDYOG MANDAL LTD VS. COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
CMD CHAIRMAN B S N L VS. MISHRI LAL [REFERRED TO]
SATISH BATRA VS. SUDHIR RAWAL [REFERRED TO]
KAILASH NATH ASSOCIATES VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
M/S MADRAS PETROCHEM LTD.& ANR. VS. BIFR & ORS. [REFERRED TO]
AGARWAL TRACOM PVT. LTD. VS. PUNJAB NATIONAL BANK & ORS. [REFERRED TO]
RAKESH BIRANI (D) THROUGH LRS. VS. PREM NARAIN SEHGAL & ANR. [REFERRED TO]
NATIONAL SPOT EXCHANGE LIMITED VS. MR. ANIL KOHLI, RESOLUTION PROFESSIONAL FOR DUNAR FOODS LIMITED [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in both the captioned appeals are the same, the parties are also the same and the challenge is also to the self-same judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the appellant shall hereinafter be referred to as the Bank being the Secured Creditor, and the respondent shall hereinafter be referred to as the original Auction-Purchaser.

(3.) These appeals are at the instance of a Nationalized Bank and are directed against the common judgment and order dtd. 27/10/2021 passed by the High Court of judicature at Madras in C.R.P No(s). 1892 & 2282 respectively of 2021 ("Impugned Order") by which the High Court allowed the respondent's writ petition and held that the forfeiture of the earnest money deposit by the appellant bank could only be to the extent of the loss suffered by it.

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AUTHORISED OFFICER, CENTRAL BANK OF INDIA Vs. SHANMUGAVELU

Referred Judgements :-

JUDGEMENT

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