REGENT COMPUTRONICS PVT. LTD.

Urmiladevi Mahavirprasad Jain Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
TRANSCORE VS. UNION OF INDIA [REFERRED TO]
DURGA HOTEL COMPLEX VS. RESERVE BANK OF INDIA [REFERRED TO]
NAHAR INDUSTRIAL ENTERPRISES LTD VS. HONG KONG AND SHANGHAI BANKING CORPORATION [REFERRED TO]
RAJEEV HITENDRA PATHAK VS. ACHYUT KASHINATH KAREKAR [REFERRED TO]
RAMESH AHLUWALIA VS. STATE OF PUNJAB [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
STANDARD CHARTERED BANK VS. DHARMINDER BHOHI [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
TAMIL NADU POLLUTION CONTROL BOARD VS. STERLITE INDUSTRIES LIMITED AND OTHERS [REFERRED TO]
PHOENIX ARC PRIVATE LIMITED VS. VISHWA BHARATI VIDYA MANDIR [REFERRED TO]
VARIMADUGU OBI REDDY VS. B. SREENIVASULU [REFERRED TO]

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for issuing a writ of Certiorari and/or any other appropriate writ, order or direction to quash and set aside the order dtd. 30/8/2023 qua the present petitioners passed by the Debt Recovery Tribunal - I at Ahmedabad in O.A. No. 7 of 2020. The petitioners have also prayed that this Court may by way of appropriate writ, order or direction, hold that there is no valid mortgage over the Properties of the Petitioner no.1, included in the Schedule I as mentioned in the impugned order dtd. 30/8/2023.

(2.) The matter was listed and heard on 26/10/2023 and on that day, following order was passed:-

(3.) The brief facts giving rise to the present petition are stated as under:-

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URMILADEVI MAHAVIRPRASAD JAIN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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