REGENT COMPUTRONICS PVT. LTD.

Hemant Shantilal Shah Appellant

V/S

RESERVE BANK OF INDIA Respondents

Referred Judgements :-

BROOKE BOND (INDIA) (P) LTD. V. S. SUBBA RAMAN [REFERRED TO]
HOWARD V. BORNEMAN [REFERRED TO]
KINGFISHER AIRLINES LTD. V. UNION OF INDIA [REFERRED TO]
N KALINDI VS. TATA LOCOMOTIVE AND ENGINEERING CO LTD [REFERRED TO]
DUNLOP RUBBER CO INDIA LIMITED VS. THEIR WORKMEN [REFERRED TO]
KRISHNA CHANDRA TANDON VS. UNION OF INDIA [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]
J K AGGARWAL VS. HARYANA SEEDS DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
CRESCENT DYES AND CHEMICALS LIMITED VS. RAM NARESH TRIPATHI [REFERRED TO]
CIPLA LIMITED VS. RIPU DAMAN BHANOT [REFERRED TO]
INDIAN OVERSEAS BANK VS. INDIAN OVERSEAS BANK OFFICERS ASSOCIATION [REFERRED TO]
MANAGEMENT OF NATIONAL SEEDS CORPORATION LTD VS. K V RAMA REDDY [REFERRED TO]
D G RAILWAY PROTECTION FORCE VS. K RAGHURAM BABU [REFERRED TO]
PUNJAB NATIONAL BANK AND ORS. VS. KINGFISHER AIRLINES LIMITED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. Arjun R. Sheth for the petitioners and learned advocate Mr. K.M. Parikh for respondent no.2 and learned advocate Ms. Hiral U. Mehta for respondent no.3

(2.) Rule returnable forthwith. Learned advocate Mr. K.M. Parikh waives service of notice of rule on behalf of respondent no.2 and learned advocate Ms. Hiral U. Mehta waives service of notice of rule on behalf of respondent no.3

(3.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed to quash and set aside the impugned order dtd. 9/2/2021 along with letters dtd. 11/4/2022, 10/5/2021, 19/5/2021 and 11/5/2021 and letter dtd. 1/6/2022 issued by respondent no.2 identifying the respondent no.3 company and the petitioners as "Willful Defaulter" and further prayed to restrain the respondent no.2 bank from reporting the name of the petitioners to RBI/CIBIL as "Willful Defaulters".

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HEMANT SHANTILAL SHAH Vs. RESERVE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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