REGENT COMPUTRONICS PVT. LTD.

GOPI RAM Appellant

V/S

Rakesh Kumar Aggarwal And Ors. Respondents

Referred Judgements :-

HARSHAD GOVARDHAN SONDAGAR V. INTERNATIONAL ASSETS RECONSTRUCTION CO. LTD. & ORS. [REFERRED TO]
RADNIK EXPORTS V. STANDARD CHARTERED BANK [REFERRED TO]
RICHA INDUSTRIES LTD VS. ICICI BANK LIMITED [REFERRED TO]
JAGDISH SINGH VS. HEERALAL [REFERRED TO]
RADNIK EXPORTS VS. STANDARD CHARTERED BANK [REFERRED TO]

JUDGEMENT

(1.) I.A. 9627/2014 (u/O. 7 R.11 CPC)

(2.) PLAINTIFF has filed the present suit for declaration and perpetual injunction. Plaintiff is the father of defendant No. 1. Defendant No. 2 is a bank, who has advanced loan to defendant No. 1.

(3.) AS expected in the written statement, defendant No. 1 has supported the plea of the plaintiff, who is none -else but his father.

Click here to view full judgment.

GOPI RAM Vs. RAKESH KUMAR AGGARWAL AND ORS.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address