REGENT COMPUTRONICS PVT. LTD.

DIGIVISION ELECTRONICS LTD., Appellant

V/S

INDIAN BANK Respondents

Referred Judgements :-

R.NANJAPPAN VS. THE DISTRICT COLLECTOR,COIMBATORE [REFERRED TO]
QUEBEC RAILWAY,LIGHT,HEAT AND POWER CO. VS. VANDRY [REFERRED TO]
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
GHANSHYAMDAS VS. REGIONAL ASSISTANT COMMISSIONER OF SALES TAX NAGPUR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RADHEY SHYAM NIGAM :KASHMIR SINGH :KASHMIR SINGH [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
MOHAMMAD ALI KHAN VS. COMMISSIONER OF WEALTH TAX NEW DELHI [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
CHANDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD VS. MILLENIUM BUSINESS SOLUTIONS PVT LTD [REFERRED TO]

JUDGEMENT

(1.) ALL the above writ petitions relate to the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the Securitisation Act ).

(2.) VARIOUS questions of law have been raised in these petitions. By this common judgment we are disposing off all these writ petitions dealing with the points raised in these various petitions. Hence, this judgment will apply to all the above mentioned cases and other cases listed before us, relating to the Securitisation Act.

(3.) WE have heard learned counsel for the parties and have noted their contentions.

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DIGIVISION ELECTRONICS LTD Vs. INDIAN BANK

Referred Judgements :-

JUDGEMENT

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