REGENT COMPUTRONICS PVT. LTD.

STATE BANK OF INDIA Appellant

V/S

NAVIN KUMAR SINHA Respondents

Referred Judgements :-

UNION OF INDIA VS. J AHMED [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
STATE BANK OF INDIA VS. C B DHALL [REFERRED TO]
COAL INDIA LTD VS. SAROJ KUMAR MISHRA [REFERRED TO]
UCO BANK VS. RAJINDER LAL CAPOOR [REFERRED TO]
CANARA BANK VS. D.R.P. SUNDHARAM [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal by special leave is directed against the judgment and order dtd. 11/2/2020 passed by a Division Bench of the High Court of Jharkhand at Ranchi (briefly 'the High Court' hereinafter) in LPA No. 505 of 2016. Appellants are the State Bank of India and its officers.

(3.) Before proceeding further, it would be appropriate to briefly encapsulate the relevant facts so as to have a proper perspective of the lis.

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STATE BANK OF INDIA Vs. NAVIN KUMAR SINHA

Referred Judgements :-

JUDGEMENT

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