REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR VERMA Appellant

V/S

HDFC BANK LTD Respondents

Referred Judgements :-

SWASTIK GASES P. LTD VS. INDIAN OIL CORP. LTD [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
GLOBE TRANSPORT CORPORATION VS. TRIVENI ENGINEERING WORKS [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
PATEL ROADWAYS LIMITE0D BOMBAY PATEL ROADWAYS LIMITED BOMBAY VS. PRASAD TRADING COMPANY:TROPICAL AGRO SYSTEMS PRIVATE LIMITED [REFERRED TO]
ANGILE INSULATIONS VS. DAVY ASHMORE INDIA LIMITED [REFERRED TO]
NEW MOGA TRANSPORT COMPANY VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
SUBHALAXMI FABRICS PVT LTD VS. CHAND MAL BARADIA [REFERRED TO]
RAJASTHAN STATE ELECTRICITY VS. UNIVERSAL PETROL CHEMICALS [REFERRED TO]
A V M SALES CORPORATION VS. ANURADHA CHEMICALS PVT LTD [REFERRED TO]

JUDGEMENT

(1.) THE CHALLENGE : In the lead appeal [Civil Appeal No. 2282/2025], Rakesh has called in question the judgment and order of the High Court of Judicature at Patna [Patna High Court, hereafter] dtd. 25/1/2022, allowing a civil revisional application [Civil Revision No. 23 of 2020] filed by HDFC Bank.

(2.) In the connected appeal, [Civil Appeal No. 2286/2025], HDFC Bank has taken exception to the judgment and order of the High Court of Delhi [Delhi High Court, hereafter] dtd. 12/11/2011, dismissing its civil revisional application [Civil Revision Petition No. 79/2021].

(3.) The lead appeal rests on a simple set of facts, which are as follows:

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RAKESH KUMAR VERMA Vs. HDFC BANK LTD

Referred Judgements :-

JUDGEMENT

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