REGENT COMPUTRONICS PVT. LTD.

RASHMIKANT G. DAVE Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

RIVER STEAM NAVIGATION COMPANY LIMITED VS. SHYAM SUNDER TEA COMPANY LIMITED [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
COOPER ENGINEERING LIMITED VS. P P MUNDHE [REFERRED TO]
D P MAHESHWARI VS. DELHI ADMINISTRATION [REFERRED TO]
WORKMEN EMPLOYED VS. HINDUSTAN LEVER LIMITED [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. BADRINATH [REFERRED TO]
COMMITTEE OF MANAGEMENT KISAN DEGREE COLLEGE VS. SHAMBHUSARANPANDEY [REFERRED TO]
NATIONAL COUNCIL FOR CEMENT AND BUILDING MATERIALS VS. STATE OF HARYANA [REFERRED TO]
BHARAT FORGE COMPANY LIMITED VS. A B ZODGE [REFERRED TO]
PANDIT D AHER VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr. Desai, learned advocates waives service of Rule on behalf of respondent. By consent rule is fixed forthwith.

(2.) Heard learned counsel for the parties:

(3.) In this matter, as it is noted in order dated September 18, 2009, both the counsels had requested that the matter be decided finally. Accordingly, the matter was posted on September 22, 2009 and the matter was heard and it was listed for dictation of the order and receiving the gist of submission in writing, which the learned advocates rely in support of their respective claim. Accordingly, the written submissions are taken on record.

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RASHMIKANT G DAVE Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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