REGENT COMPUTRONICS PVT. LTD.

E.PRABAKARAN Appellant

V/S

LAKSHMI VILAS BANK LIMITED Respondents

Referred Judgements :-

ALLAHABAD BANK,CALCUTTA V. RADHA KRISHNA MAITY AND OTHERS [REFERRED TO]
MADAN AND CO VS. WAZIR JAIVIR CHAND [REFERRED TO]
STATE OF MADHYA PRADESH VS. HIRALAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. CHHUTTAN [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
NARESH CHANDRA AGARWAL VS. BANK OF BARODA [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
RABINDRA SINGH VS. FINANCIAL COMMI COOPRATION PUNJAB [REFERRED TO]
BANK OF INDIA VS. MEHTA BROTHERS [REFERRED TO]
MAHESH YADAV VS. RAJESHWAR SINGH [REFERRED TO]
C K SASANKAN VS. DHANALAKSHMI BANK LTD [REFERRED TO]
SAMIR SNIGDHA VS. PRANAYA BHUSAN [REFERRED TO]
BASANT SINGH VS. ROMAN CATHOLIC MISSION [REFERRED TO]
VITHABAI G GHODAKE VS. UNITED WESTERN BANK LTD [REFERRED TO]
K MAJEED VS. PAPPA ALIAS MADURAMBAL [REFERRED TO]
DOSS VS. VAMANAN [REFERRED TO]
STATE BANK OF INDIA VS. SUDHA ATTA MILLS PVT LTD [REFERRED TO]
S.P. KANODIA VS. I.F.C.I. LTD. [REFERRED TO]
SUMANGAL JEWELLERS AND ORS VS. PRESIDING OFFICER, DEBTS RECOVERY TRIBUNAL AND ORS [REFERRED TO]

JUDGEMENT

(1.) The Petitioners have filed the present Civil Revision Petition as against the order dated 05.03.2004 in M.A. No. 34 of 2004 in I.A. No. 30 2001 in T.A. No. 2234 of 2002 (O.A. No. 691 of 1999) passed by the Debts Recovery Appellate Tribunal, Chennai.

(2.) The Debts Recovery Appellate Tribunal, Chennai, while passing orders in M.A. No. 34 of 2004 on 05.03.2004, has, among other things, observed, in paragraph 6, as follows:

(3.) The Learned Senior Counsel for the Revision Petitioners submits that the order of the Debts Recovery Appellate Tribunal dated 05.03.2004 in M.A. No. 34 of 2004 in I.A. No. 30 of 2001 in T.A. No. 2234 of 2002 (O.A. No. 691 of 1999) is against law and further that the said Tribunal has failed to exercise its jurisdiction in a proper manner resulting in material irregularity and illegality.

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E PRABAKARAN Vs. LAKSHMI VILAS BANK LIMITED

Referred Judgements :-

JUDGEMENT

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