LAWS(KAR)-2015-12-90

SREE JAYALAKSHMI TEXTILES AND ORS. Vs. INTERNATIONAL ASSET RECONSTRUCTION COMPANY PRIVATE LIMITED AND ORS.

Decided On December 15, 2015

Sree Jayalakshmi Textiles And Ors. Appellant

V/S

International Asset Reconstruction Company Private Limited And Ors. Respondents

Referred Judgements :-

SADASHIV PRASAD SINGH VS. HARENDAR SINGH [REFERRED TO]
MATHEW VARGHESE VS. AMRITHA KUMAR [REFERRED TO]
VEDICA PROCON PRIVATE LTD. VS. BALLESHWAR GREENS PRIVATE LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These petitions are heard and disposed of by this common order, as the question of law that arises for consideration is identical.

(2.) In the writ petition bearing WP no.22348/2015, the facts are as follows:

(3.) In the writ petition in WP 57597/2014 the facts are as follows:

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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