REGENT COMPUTRONICS PVT. LTD.

Authorised Officer, Indian Bank Appellant

V/S

K. J. George Respondents

Referred Judgements :-

SUPERINTENDENT TECH I CENTRAL EXCISE I D D JABALPUR VS. PRATAP RAI [REFERRED TO]
UNION OF INDIA VS. KIRLOSKAR PNEUMATIC COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
BALESHWAR DAYAL JAISWAL VS. BANK OF INDIA & ORS [REFERRED TO]
SMITA SUBHASH SAWANT VS. JAGDEESHWARI JAGDISH AMIN AND ORS. [REFERRED TO]
REJI THOMAS & ORS. VS. STATE OF KERALA & ORS. [REFERRED TO]

JUDGEMENT

(1.) This Original Petition under Article 226 and 227 of the Constitution of India has been filed by the Authorized Officer, Indian Bank with the following prayers:-

(2.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondents.

(3.) At the outset, let us put on record the facts which would enable us to grasp the background of issues involved in the instant petition:-

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AUTHORISED OFFICER, INDIAN BANK Vs. K. J. GEORGE

Referred Judgements :-

JUDGEMENT

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