REGENT COMPUTRONICS PVT. LTD.

Sunil Kumar Patodia Appellant

V/S

DRT -II, Ahmedabad Respondents

Referred Judgements :-

UNITED BANK OF INDIA V. SATYAWATI TONDON [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. STATE OF HARYANA [REFERRED TO]
PUNJAB NATIONAL BANK VS. O C KRISHNAN [REFERRED TO]
C C T ORISSA VS. INDIAN EXPLOSIVES LTD [REFERRED TO]
RAJ KUMAR SHIVHARE VS. ASSISTANT DIRECTOR ENFORCEMENT [REFERRED TO]
STATE OF MADHYA PRADESH VS. NERBUDDA VALLEY REFRIGERATED PRODUCTS COMPANY PVT LTD [REFERRED TO]
BANK OF BARODA VS. BALBIR KUMAR PAUL [REFERRED TO]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED TO]

JUDGEMENT

(1.) The petitioner is one of the directors of respondent No.3 Company who has committed defaults in repaying loans / credit facilities to the tune of about Rs 25.25 Crores granted by respondent No.2 bank.

(2.) In the said order dated 22.10.2013 learned Tribunal has further observed and held that:-

(3.) The petitioner is aggrieved by the said order therefore, petitioner has preferred present petition and prayed, inter alia, that:-

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SUNIL KUMAR PATODIA Vs. DRT-II, AHMEDABAD

Referred Judgements :-

JUDGEMENT

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