REGENT COMPUTRONICS PVT. LTD.

ZEE ENTERTAINMENT ENTERPRISES LIMITED Appellant

V/S

INDUSIND BANK LIMITED Respondents

Referred Judgements :-

ADAMSAB USMANSAB KANAKYA VS. GURUSHINDDAYYA LINGAYYA [REFERRED TO]
RAJA RAJINDER CHAND VS. SUKHI [REFERRED TO]
SRISH CHANDRA SEN VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
STATE OF MAHARASHTRA VS. M N KAUL DEAD [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
SOUTH EAST ASIA SHIPPING COMPANY LIMITED VS. NAV BHARAT ENTERPRISES PRIVATE LIMITED [REFERRED TO]
DHANNALAL VS. KALAWATIBAI [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) In the captioned interlocutory application filed on behalf of the plaintiff i.e. Zee Entertainment Enterprises Limited [hereafter referred to as 'Zee'], essentially, the following directions are sought:

(2.) As is evident from a perusal of the prayers, Zee has filed the instant action to restrain the Bank from invoking the DSRA Guarantee Agreement. Therefore, what is pivotal to the decision in the present interlocutory application is: whether or not the demand raised by the Bank vide notice dated 01.10.2020 is as per the terms of the DSRA Guarantee Agreement?

(3.) Given the aforesaid preface, it would be helpful if the circumstances which have led to the institution of the present action are broadly set forth hereafter.

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ZEE ENTERTAINMENT ENTERPRISES LIMITED Vs. INDUSIND BANK LIMITED

Referred Judgements :-

JUDGEMENT

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