REGENT COMPUTRONICS PVT. LTD.

C.RAMACHANDRAN Appellant

V/S

A.CHAKRAPANI Respondents

Referred Judgements :-

THE AUTHORISED OFFICER,STATE BANK OF INDIA VS. ALLWYN ALLOYS PVT. LTD. AND OTHERS [REFERRED TO]
V THULASI VS. INDIAN OVERSEAS BANK [REFERRED TO]
STATE BANK OF INDIA VS. KRITHAANYAA [REFERRED TO]
CHANDRU VS. K NAGARAJAN [REFERRED TO]
R SUBRAMANIAN VS. HONGKONG AND SHANGHAI BANKING CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) The applicants in Application No.1299 of 2021 are the defendants 4 and 5 in the suit in C.S.No.383 of 2020; respondents 1 and 2 are the plaintiffs and the respondents 3 to 5 are the defendants 1 to 3 in the suit.

(2.) The plaintiffs have filed the present suit for the following prayers:

(3.) The brief facts and circumstances which gave rise to the filing of A.No.1299 of 2021 are stated hereunder:

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C.RAMACHANDRAN Vs. A.CHAKRAPANI

Referred Judgements :-

JUDGEMENT

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