REGENT COMPUTRONICS PVT. LTD.

HANUMAN INDUSTRIES Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

BROOKE BOND (INDIA) (P) LTD. V. S. SUBBA RAMAN [REFERRED TO]
WISEMAN V. BORNEMAN [REFERRED TO]
N KALINDI VS. TATA LOCOMOTIVE AND ENGINEERING CO LTD [REFERRED TO]
DUNLOP RUBBER CO INDIA LIMITED VS. THEIR WORKMEN [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
SKAVITA VS. STATE OF MAHARASHTRAS:B B GUJRAL [REFERRED TO]
NAND LAL BAJAJ VS. STATE OF PUNJAB [REFERRED TO]
D G RAILWAY PROTECTION FORCE VS. K RAGHURAM BABU [REFERRED TO]
GORKHA SECURITY SERVICES VS. GOVT. OF NCT OF DELHI [REFERRED TO]
KINGFISHER AIRLINES LIMITED VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. Anand B. Gogia for the petitioners and learned advocate Mr. Bhaskar Sharma for respondent nos.1 and 2.

(2.) Rule returnable forthwith. Learned advocate Mr. Bhaskar Sharma waives service of notice of rule on behalf of respondent.

(3.) By this petition under Article 226 of the Constitution of India, the petitioners have challenged the order dtd. 9/8/2018 passed by respondent - Bank of Baroda, whereby the petitioners were declared as "Willful Defaulters" and also challenged show cause notices dtd. 7/4/2018 and 4/6/2018.

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HANUMAN INDUSTRIES Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

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