REGENT COMPUTRONICS PVT. LTD.

Sharath Rukmangadakar Appellant

V/S

Cauvery Papers Limited Respondents

Referred Judgements :-

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]
INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LIMITED VS. VANJINAD LEATHERS LIMITED [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 Company (Court) Rules, 1959.

(2.) C.A.No.54/2016 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.872/1999, which is produced at Annexure-C, and also to set-aside the orders dated 27.05.2015 and 24.06.2015 passed by respondent No.2 in DCP No.3096 of O.A.No.872/1999 produced at Annexure-F, as they are non-est, illegal and arbitrary.

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

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SHARATH RUKMANGADAKAR Vs. CAUVERY PAPERS LIMITED

Referred Judgements :-

JUDGEMENT

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