REGENT COMPUTRONICS PVT. LTD.

ICICI BANK LTD Appellant

V/S

Saurabh Agarwal Respondents

Referred Judgements :-

MANDAL JALAN V. MADANLAL [REFERRED]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED]
D MUNIRANGAPPA VS. AMIDAYALA VENKATAPPA [REFERRED]
BHARAT COKING COAL LIMITED VS. JHARIA TALKIES AND COLD STORAGE PRIVATE LTD [REFERRED]
S S Jain and Co VS. Union of India [REFERRED]
BHAGAT SINGH BUGGA VS. DEWAN JAGBIR SAWHNEY [REFERRED]
ICICI BANK LTD. VS. ASTHA KUMAR AND ORS. [REFERRED]

JUDGEMENT

(1.) The appellant has challenged the order dated 27th February, 2015 whereby the learned Trial Court has returned the plaint on the ground that the Trial Court has no territorial jurisdiction to entertain and try this suit.

(2.) Learned counsel for the appellant refers to and relies upon ICICI Bank Ltd. v. Astha Kumar, 2015 224 DLT 651 .

(3.) This is case is squarely covered by ICICI Bank Ltd. v. Astha Kumar in which this Court set aside a similar order passed by the learned Trial Court. Relevant portion of the said judgment is reproduced hereunder:

Click here to view full judgment.

ICICI BANK LTD Vs. SAURABH AGARWAL

Referred Judgements :-

JUDGEMENT

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