REGENT COMPUTRONICS PVT. LTD.

P.M. Associates Appellant

V/S

IFCI LIMITED Respondents

Referred Judgements :-

K.CHIDAMBARA MANICKAM VS.. SHAKEENA [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
CHANNABASAPPA BASAPPA HAPPALI VS. STATE OF MYSORE [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
MAGANLAL RAMNARAYAN VS. JAISWAL INDUSTRIES NEEMACH:MAGANLAL [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
GOWRISHANKAR VS. JOSHI AMBA SHANKAR FAMILY TRUST [REFERRED TO]
STATE OF BIHAR VS. SUBHASH SINGH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
U NILAN VS. KANNAYYAN DEAD [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
ASHOK LEYLAND LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
B ARVIND KUMAR VS. GOVERNMENT OF INDIA [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
K CHIDAMBARA MANICKAM VS. SHAKEENA [REFERRED TO]
AYAAUBKHAN NOORKHAN PATHAN VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.R.Shanmugam, learned counsel for the petitioner, Mr.P.S.Raman, learned senior counsel for the first respondent and Mr.AR.L.Sundaresan, learned senior counsel for the third respondent.

(2.) The petitioner has filed the writ petition in W.P.No.1937 of 2012 to issue a writ of mandamus directing the respondents to register the Sale Certificate dated 16.09.2011 executed by the respondents in their favour in respect of the movable and immovable properties and to effect changes in the revenue records to record the ownership of the properties sold to them and to hand over physical possession of the same under the SARFAESI Act.

(3.) The petitioner filed the writ petition in W.P.No.4088 of 2012 to issue a writ of certiorarified mandamus to call for the records in proceedings/letter dated 08.02.2012 on the file of the second respondent and to quash the same as ultra vires, unconstitutional and contrary to the provisions of the SARFAESI Act and Rule 7(2) of the Rules thereunder and against the principles of natural justice and consequently to direct the respondents 1 & 2 to hand over physical possession of the properties, movable and immovable as well as the Sale Certificate dated 16.09.2011 to them in respect of the entire properties and directing the respondents 1 & 2 not to allow anyone including the third respondent who claims to have clinched a "Settlement" with the respondents, not to deal with the properties or to carry on operation or business in the said properties.

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P.M. ASSOCIATES Vs. IFCI LIMITED

Referred Judgements :-

JUDGEMENT

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