REGENT COMPUTRONICS PVT. LTD.

HDFC BANK LTD. Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GILES V. GROVER [REFERRED TO]
SURENDRABHAI COMPANY V. STATE OF GUJARAT [REFERRED TO]
DENA BANK V. BHIKHABHAI PRABHUDAS PAREKH [REFERRED TO]
STOCK EXCHANGE BOMBAY V. V S KANDALGAONKAR [REFERRED TO]
KALUPUR COMMERCIAL COOPERATIVE BANK LTD VS. STATE OF GUJARAT [REFERRED TO]
COLLECTOR OF AURANGABAD VS. CENTRAL BANK OF INDIA [REFERRED TO]
BANK OF BIHAR VS. STATE OF BIHAR [REFERRED TO]
CENTRAL BANK OF INDIA VS. SIRIGUPPA SUGARS AND CHEMICALS LTD [REFERRED TO]
UNION OF INDIA VS. SICOM LTD [REFERRED TO]
PUNJAB NATIONAL BANK VS. UNION OF INDIA [REFERRED TO]
KOTAK MAHINDRA BANK LIMITED VS. GIRNAR CORRUGATORS PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) Issue Rule, returnable forthwith. Ms. Pooja K. Ashar, learned AGP waives service of notice of rule for and on behalf of the respondent Nos.1 to 3 and Ms. Sejal K. Mandavia, learned advocate waives service of notice of rule for and on behalf of the respondent No.4.

(2.) Heard Mr. Harnish V. Darji, learned advocate appearing for the petitioner, Ms. Pooja K. Ashar, learned AGP appearing for the respondent Nos.1 to 3 and Ms. Sejal K. Mandavia, learned advocate appearing for the respondent No.4.

(3.) The petitioner herein is a Banking Company within the meaning of Sec. 2(1)(c) of the SARFAESI Act, 2002 and is engaged in banking activities including providing loan facilities to its customers and securing such loans by way of charges/mortgage over the property/properties offered by the customers/borrowers.

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HDFC BANK LTD. Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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