REGENT COMPUTRONICS PVT. LTD.

Meenachil Rubber Marketing And Processing Co-Operative Society Ltd Appellant

V/S

Kadaplamattom Service Co-Operative Bank Ltd Respondents

Referred Judgements :-

UNION COMMERIAL BANK LIMITED VS. THEIR WORKMEN [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
BAHREIN PETROLEUM COMPANY LIMITED VS. P J PAPPU [REFERRED TO]
CHANDRIKA MISIR VS. BHAIYA LAL [REFERRED TO]
NAI BAHU VS. LALA RAMNARAYAN [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
SAHEB KHAN VS. MOHD YOUSUFUDDIN [REFERRED TO]
H V NIRMALA VS. KARNATAKA STATE FINANCIAL CORPORATION [REFERRED TO]
SARUP SINGH VS. UNION OF INDIA [REFERRED TO]
REGI GEORGE VS. K K BHASKARAN NAIR [REFERRED TO]
THANKAMMA VS. LEELAMMA ABRAHAM [REFERRED TO]
BABU JOHN VS. A.K. RAMAKRISHNAN AND ORS. [REFERRED TO]
SHYAM MADAM MOHAN RUIA VS. MESSER HOLDINGS LIMITED [REFERRED TO]

JUDGEMENT

(1.) These First Appeals from Orders arise from the dismissal of applications to set aside sale, filed under Order XXI Rule 90 of the Code of Civil Procedure (CPC).

(2.) FAO 93/2023 arises from EA 5/2022, which was filed by the judgment debtor; FAO 25/2024 arises from EA 7/2022, filed by a third party; and FAO 26/2024 arises from EA 6/2022, also filed by a third party. The respective petitioners are in appeal.

(3.) The property involved in these proceedings is 4 acres and 14 cents, (hereinafter referred to as "the property"). The first respondent in all these proceedings is the decree holder-auction purchaser.

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MEENACHIL RUBBER MARKETING AND PROCESSING CO-OPERATIVE SOCIETY LTD Vs. KADAPLAMATTOM SERVICE CO-OPERATIVE BANK LTD

Referred Judgements :-

JUDGEMENT

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