REGENT COMPUTRONICS PVT. LTD.

BANK OF BARODA Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CST VS. RADHAKISHAN [REFERRED TO]
KUMAON MOTOR OWNERS UNION LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
COLLECTOR OF AURANGABAD VS. CENTRAL BANK OF INDIA [REFERRED TO]
DENA BANK VS. BHIKHABHAI PRABHUDAS PAREKH AND CO [REFERRED TO]
STATE OF MADHYA PRADESH VS. STATE BANK OF INDORE [REFERRED TO]
THE ASSISTANT COMMISSIONER (CT) ANNA SALAI-III ASSESSMENT CIRCLE VS. THE INDIAN OVERSEAS BANK [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, a nationalized bank, has prayed for the following reliefs :

(2.) The facts giving rise to this writ-application may be summarised as under :

(3.) The clash is now between the Bank and the State Government. The question is, who would have the precedence over the secured assets.

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BANK OF BARODA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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