REGENT COMPUTRONICS PVT. LTD.

Nirav Lalitbhai Shah Appellant

V/S

Government of Gujarat through Secretary Respondents

Referred Judgements :-

JOSEPH KURUVILLA VELLUKUNNEL D CHACKO KAPPON VS. RESERVE BANK OF INDIA:REGISTRAR KERALA HIGH COURT [REFERRED TO]
CORPORATION BANK BANK OF INDIA VS. D S GOWDA:KARNAM RANGA RAO [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA [REFERRED TO]
UNION OF INDIA VS. DELHI HIGH COURT BAR ASSOCIATION [REFERRED TO]
BHARATI VIDYAPEETH DEEMED UNIVERSITY VS. STATE OF MAHARASHTRA [REFERRED TO]
YASHPAL VS. STATE OF CHHATTISGARH [REFERRED TO]
STATE OF MAHARASHTRA VS. SANT DNYANESHWAR SHIKSHAN SHASTRA MAHAVIDYALAYA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]

JUDGEMENT

(1.) THIS petition styled as Public Interest Litigation has been filed by one Shri Lalit Shah seeking prayer for a direction to the Agriculture and Cooperation Department of the Government of Gujarat to formulate an appropriate scheme for repayment of money of the depositors by way of implementation of One Time Settlement(OTS for short) for the borrowers of the banks in liquidation in conformity with the guidelines of Reserve Bank of India(RBI for short).

Click here to view full judgment.

NIRAV LALITBHAI SHAH Vs. GOVERNMENT OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address