REGENT COMPUTRONICS PVT. LTD.

ICICI BANK LTD. Appellant

V/S

K.P. Murgesan Respondents

Referred Judgements :-

S.S. JAIN & CO. & ANR. V/S. UNION OF INDIA & ORS. [REFERRED TO]
BHARAT COKING COAL LIMITED V/S. M/S. JHARIA TALKIES & COLD STORAGE PVT. LTD. [REFERRED TO]
STATE OF MADRAS VS. C P AGENCIES [REFERRED TO]
HAKAM SINGH VS. GAMMON INDIA LIMITED [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
PATEL ROADWAYS LIMITE0D BOMBAY PATEL ROADWAYS LIMITED BOMBAY VS. PRASAD TRADING COMPANY:TROPICAL AGRO SYSTEMS PRIVATE LIMITED [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
RAJASTHAN HIGH COURT ADVOCATES ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
D MUNIRANGAPPA VS. AMIDAYALA VENKATAPPA [REFERRED TO]
KARUR VYSIA BANK VS. RAMACHANDRA C OZA [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against the judgement and decree passed by the learned ADJ-II Central/ Delhi, dated 15.04.2015. The learned ADJ by virtue of the impugned judgement and decree has returned the plaint.

(2.) The brief facts, which one is required to note, in order to adjudicate upon this appeal are as follows:

(3.) It is in these circumstances, that the appellant had moved the trial court with an action for recovery of the amount of Rs. 3,57,143/- along with interest at the rate of 24% per annum, commencing from 19.02.2015 till its realization. Relief, in the form of cost, was also sought.

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ICICI BANK LTD. Vs. K.P. MURGESAN

Referred Judgements :-

JUDGEMENT

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