REGENT COMPUTRONICS PVT. LTD.

Jayaprakash A Appellant

V/S

UNION BANK OF INDIA Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
DELHI GYMKHANA CLUB LTD. VS. EMPLOYEES STATE INSURANCE CORPN. [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
VARIMADUGU OBI REDDY VS. B. SREENIVASULU [REFERRED TO]
KOTAK MAHINDRA BANK LIMITED VS. GIRNAR CORRUGATORS PVT. LTD [REFERRED TO]
SOUTH INDIAN BANK LTD VS. NAVEEN MATHEW PHILIP [REFERRED TO]
CELIR LLP VS. BAFNA MOTORS (MUMBAI) PVT. LTD. [REFERRED TO]
N.P ABDUL NAZER VS. UNION BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenges the proceedings initiated under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('the SARFAESI Act') in this writ petition.

(2.) The facts leading to the institution of the writ petition are briefly narrated below:

(3.) The petitioner has filed the writ petition seeking the following reliefs:

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JAYAPRAKASH A Vs. UNION BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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