REGENT COMPUTRONICS PVT. LTD.

Sama Rubbers Appellant

V/S

SOUTH INDIAN BANK LTD Respondents

Referred Judgements :-

INDIAN BANK VS. D.VISALAKSHI [REFERRED TO]
RAVEENDRAN PILLA P. AND ORS. VS. STATE OF KERALA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
MUHAMMED ASHRAF VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CANARA BANK LTD VS. STEPHEN JOHN [REFERRED TO]
A.P.VARGHESE VS. CHIEF MANAGER (AUTHORISED OFFICER) VIJAYA BANK [REFERRED TO]
DEEPAK S.P. VS. B. GOVARDHANAN NAIR [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]
JIMMY THOMAS VS. INDIAN BANK [REFERRED TO]

JUDGEMENT

(1.) The prayers in this Original Petition filed under Article 227 of the Constitution of India are as follows:

(2.) Petitioner No.1 is a partnership firm registered under the Indian Partnership Act. Petitioner No.2 is the Managing Partner of the firm. Petitioner No.3 is one of the partners. Petitioner No.4 is a guarantor of the loan availed by petitioner No.1 from respondent No.1, the bank (secured creditor).

(3.) The order in I.A No.2750/2023 is under challenge in this Original Petition.

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SAMA RUBBERS Vs. SOUTH INDIAN BANK LTD

Referred Judgements :-

JUDGEMENT

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