(1.) Seeking review of the judgment dated 19.12.2019 in WA No.2352 of 2019, instant review petition is filed on the following grounds:
(2.) Though Sri.Nagaraj Narayanan, learned counsel for the review petitioners - Bank, made submissions on the above grounds, we are not inclined to do so in the light of the following decisions:
(3.) However, Sri.Nagaraj Narayanan, learned counsel for the review petitioners - Bank, submitted that the first sentence in paragraph 2 of the judgment, which commences that, 'Before the writ court, Bank has offered to pay 7.5% interest on the sale consideration deposited by the auction purchaser/writ petitioner, until the amount is actually refunded by the Bank', may be deleted. He further submitted that it was the submission of the borrower that the interest on the sale consideration has to be paid, and not by the Bank.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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