REGENT COMPUTRONICS PVT. LTD.

Sharath Rukmangada and another Appellant

V/S

Cauvery Papers Limited (In Liquidation), M.G. Road, Bangalore and Others Respondents

Referred Judgements :-

OFFICIAL LIQUIDATOR OF M/S. KRITIKA RUBBER INDUSTRIES PRIVATE LIMITED (IN LIQUIDATION) V. CANARA BANK [REFERRED TO]
INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LIMITED V. VANJINAD LEATHERS LIMITED [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ALLAHABAD BANK VS. CANARA BANK [REFERRED TO]
PUNJAB NATIONAL BANK VS. O C KRISHNAN [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
RAJASTHAN FINANCIAL CORPORATION VS. OFFICIAL LIQUIDATOR [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
BANK OF MAHARASHTRA VS. PANDURANG KESHAV GORWARDKAR [REFERRED TO]

JUDGEMENT

(1.) These applications are filed by the applicants under Rule 6 read with Rule 9 of the Companies (Court) Rules, 1959.

(2.) C.A. No. 54 of 2016 is filed by the applicants praying the Court to set aside the judgment dated 22-12-2003 passed by the Debts Recovery Tribunal in O.A. No. 872 of 1999, which is produced at Annexure-C, and also to set-aside the orders dated 27-5-2015 and 24-6-2015 passed by respondent no. 2 in DCP No. 3096 of O.A. No. 872 of 1999 produced at Annexure-F, as they are non est, illegal and arbitrary.

(3.) C.A. No. 55 of 2016 is filed by the applicants to stay the execution/recovery proceedings in DCP No. 3096 of O.A. No. 872 of 1999 pending before the respondent no. 2.

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SHARATH RUKMANGADA AND ANOTHER Vs. CAUVERY PAPERS LIMITED (IN LIQUIDATION), M.G. ROAD, BANGALORE AND OTHERS

Referred Judgements :-

JUDGEMENT

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