(1.) IN these Writ Petitions, the petitioner has impugned the order of the seventh respondent dated 14.3.2007 in M.A. No.12 of 2007 confirming the order of the sixth respondent dated 4.1.2006 in I.A. No.504 of 2006 in T.A. No.729 of 2002 (W.P. No.15155 of 2007) and the order dated 14.3.2007 in M.A. No.13 of 2007 confirming the order of the sixth respondent dated 4.1.2006 in I.A. No.505 of 2006 in T.A. No.729 of 2002 (W.P. No.15156 of 2007).
(2.) THE factual matrix necessary for disposal of the Writ Petitions are as below:
(3.) THE first respondent-Bank filed counter and opposed the Application to set aside the ex parte order as well as the application to condone the delay and in the said counter, the first respondent denied the various allegations made by the petitioner and contended that the property was mortgaged by the petitioner by deposit of title deeds and the petitioner was having knowledge about the proceedings and as such, prayed for dismissal of the Application.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN