REGENT COMPUTRONICS PVT. LTD.

Cambridge Solutions Limited Appellant

V/S

Global Software Limited; Ing Vyseya Bank Limited; Dsq Software Limited; Debts Recovery Tribunal-I; Recovery Officer Respondents

Referred Judgements :-

K.R. RASHID AND SONS V. INCOME-TAX INVESTIGATION COMMISSION AND ORS. [REFERRED]
R.SAMUDRA VIJAYAM CHETTIAR VS. SRINIVASA ALWAR AND OTHER [REFERRED]
A.V. VENKATESWARAN,COLLECTOR OF CUSTOMS,BOMBAY V. RAMCHAND SOBHRAJ WADHWANI AND ANR. [REFERRED]
CHOKSI BHIDARBHAI MATHURBHAI V. PURSHOTTAMDAS BHOGILAL SHAH [REFERRED]
NAMDEO DIGAMBER GAIKWAD ANDOTHERS VS. VIJAYKUMAR RAMCHANDRA SHAHA AND OTHERS [REFERRED]
G.B. GOSAIN V. STATE OF ORISSA [REFERRED]
TRILOK CHANDRA MOTI CHANDRA AND ORS. V. H.B. MUNSHI [REFERRED]
AFSAR SHAIKH V. SOLEMAN BIBI [REFERRED]
T.ARIVANANDAM VS. SATYAPAL [REFERRED]
JAI SINGH V. UNION OF INDIA AND ORS. [REFERRED]
PADMA BEWA VS. KRUPASINDHU BISWAL AND OTHERS [REFERRED]
BIJENDRA NATH SRIVASTAVA (DEAD) THROUGH LRS VS. MAYANK SRIVASTAVA AND OTHERS [REFERRED]
BUDDHI KOTA SUBBARAO V. K. PARASARAN AND ORS. [REFERRED]
ITC LIMITED VS. DRT [REFERRED]
NESAMMAL AND OTHERS VS. EDWARD AND OTHERS [REFERRED]
SALKIA BUSINESSMEN S ASSOCIATION AND OTHERS VS. HOWRAH MUNICIPAL CORPORATION AND OTHERS [REFERRED]
SANTOSH KUMAR VS. KARAMDEVI [REFERRED]
VIRENDRA SINGH VS. DEBT RECOVERY TRIBUNAL [REFERRED]
BOMBAY METROPOLITAN REGION DEVELOPMENT AUTHORITY BOMBAY VS. GOKAK PATEL VOLKART LIMITED [REFERRED]
PUNJAB NATIONAL BANK VS. O C KRISHNAN [REFERRED]
S J S BUSINESS ENTERPRISES P LTD VS. STATE OF BIHAR [REFERRED]
A C ANANTHASWAMY VS. BORAIAH [REFERRED]
STATE BANK OF INDIA VS. ALLIED CHEMICAL LABORATORIES [REFERRED]
STATE BANK OF INDIA VS. RANJAN CHEMICALS LTD [REFERRED]
INDUSTRIAL INVESTMENT BANK OF INDIA LTD VS. MARSHALS POWER AND TELECOM INDIA LTD [REFERRED]
NAHAR INDUSTRIAL ENTERPRISES LTD VS. HONG KONG AND SHANGHAI BANKING CORPORATION [REFERRED]
LAL HARSH DEO NARAIN SINGH VS. STATE OF U P [REFERRED]
S V SUBRAMANIAM VS. CYPRESS SEMICONDUCTOR TECHNOLOGY INDIA PRIVATE LIMITED [REFERRED]
CHARLES AGNEW TURNER VS. ABDOOL HOOSEIN ZENAIL ABADIN [REFERRED]

JUDGEMENT

(1.) Osa.No.4 of 2010 is filed against the order and decreetal order, dated 30.09.2008, made in A.No.339 of 2008 in CS.No.765 of 2007 by the learned single judge of this Court, dismissing the application. OSA.No.317 of 2011 is filed against the order and decreetal order, dated 23.12.2010, made in OA.No.1034 of 2007 in CS.No.765 of 2007 by the learned single judge of this Court.

(2.) The appellant herein in both the appeals is the 1st defendant in the above suit and the applicant in A.No.339 of 2008 filed to reject the plaint, contending that the suit is not maintainable. The appellant was the 1st respondent in OA.No.1034/2007 filed by the plaintiff. The said application was filed to restrain the appellant, its men or agent or any one claiming under them from any manner seeking to reflect the redemption of the debentures in the books of accounts. As against the dismissal of the application to reject the plaint, OSA.No.4/2010 has been filed. As against the decreetal order, allowing OA.No.1034/2007, the OSA.No.317/2011 has been filed.

(3.) For the sake of convenience, the parties are referred as per their rank in the suit.

Click here to view full judgment.

CAMBRIDGE SOLUTIONS LIMITED Vs. GLOBAL SOFTWARE LIMITED; ING VYSEYA BANK LIMITED; DSQ SOFTWARE LIMITED; DEBTS RECOVERY TRIBUNAL-I; RECOVERY OFFICER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address