REGENT COMPUTRONICS PVT. LTD.

Kalyan Mohan And Others Appellant

V/S

The Debts Recovery Appellate Tribunal At Chennai, Ethiraj Salai And Others Respondents

Referred Judgements :-

PRECISION FASTENINGS V. STATE BANK OF MYSORE [REFERRED TO]
UNION BANK OF INDIA V. SATYAWATI TONDON [REFERRED TO]
SARASPATHY SUNDARARAJ V. AUTHORISED OFFICER AND ASSISTANT GENERAL MANAGER,STATE BANK OF INDIA [REFERRED TO]
BABURAM PRAKASH CHANDRA MAHESHWARI VS. ANTARIM ZILA PARISHAD NOW ZILA PARISHAD MUZAFFAMAGAR [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
TRANSCORE VS. UNION OF INDIA [REFERRED TO]
Digivision Electronics LTD VS. Indian Bank [REFERRED TO]

JUDGEMENT

(1.) W.P. No.7025 of 2018 is filed for a writ of certiorari, to quash the eauction notice dated 16.02.2018 issued by the Authorised Officer, Tamilnadu Mercantile Bank, Chennai, the 2nd respondent herein.

(2.) W.P. No.7026 of 2018 is filed for a writ of certiorari, to quash the order dated 03.10.2017 made in R.A.S.A.No.90 of 2013, on the file of the Debts Recovery Appellate Tribunal, Chennai.

(3.) W.P. No.7027 of 2018 is filed for a writ of certiorari, to quash the order dated 31.08.2017 made in I.A.No.1377 of 2017 in R.A.S.A. No.90 of 2013, on the file of Debts Recovery Appellate Tribunal, Chennai.

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KALYAN MOHAN AND OTHERS Vs. THE DEBTS RECOVERY APPELLATE TRIBUNAL AT CHENNAI, ETHIRAJ SALAI AND OTHERS

Referred Judgements :-

JUDGEMENT

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