REGENT COMPUTRONICS PVT. LTD.

KOTAK MAHINDRA BANK LTD Appellant

V/S

Anuj Kumar Tyagi Respondents

Referred Judgements :-

NOBOCOOMAR MOOKHOPADHAYA V. SIRU MULLICK [REFERRED TO]
RAMESHWAR MANDAL V. RAM CHAND ROY [REFERRED TO]
MD. MOZAHARAL AHMAD V. MD. AZIMADDIN [REFERRED TO]
MANEKLAL V. SURYAPUR MILLS CO. [REFERRED TO]
RAM RACHHYA SINGH V. RAGHUNATH PRASAD [REFERRED TO]
RAM RAGHUBIR V. UNITED REFINERIES LTD. [REFERRED TO]
AJITKUMAR BASU THAKUR VS. CHAIRMAN OF THE COMMISSIONERS OF DACCA MUNICIPALITY [REFERRED TO]
FATE CHAND BOKARIA VS. NAGENDRA KISHORE ROY CHOUDHURY [REFERRED TO]

JUDGEMENT

(1.) This is an appeal preferred against the judgment and decree dated 16.09.2013, passed by the learned Additional District Judge (In short the ADJ). By virtue of the impugned judgement, the appellant's suit for recovery has been dismissed on the sole ground that it is barred by limitation.

(2.) The appellant being aggrieved, has approached this court by way of the instant appeal.

(3.) In order to adjudicate upon the appeal, the following brief facts are required to be noticed.

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KOTAK MAHINDRA BANK LTD Vs. ANUJ KUMAR TYAGI

Referred Judgements :-

JUDGEMENT

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