REGENT COMPUTRONICS PVT. LTD.

ANIL PATHAK Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

TAYLOR V. TAYLOR [REFERRED TO]
RAO SHIV BAHADUR SINGH V. STATE OF VINDHYA PRADESH [REFERRED TO]
BABU VERGHESE V. BAR COUNCIL OF KERALA [REFERRED TO]
NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED TO]
NARESHBHAI BHAGUBHAI VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. ABHILASH LAL [REFERRED TO]
AUTHORISED OFFICER STATE BANK OF INDIA VS. C. NATARAJAN [REFERRED TO]
UNION BANK OF INDIA VS. RAJAT INFRASTRUCTURE PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) Instructions provided by Sri Prakhar Shukla, learned Advocate, holding brief of Sri Ramesh Kumar Shukla, learned counsel for the respondent-Bank, be kept on record.

(2.) Heard Sri Brijesh Kumar Kesharwani, learned counsel for the petitioners, Sri Prakhar Shukla, holding brief of Sri Ramesh Kumar Shukla, learned counsel for the respondent-Bank and learned Standing Counsel for the State-respondents.

(3.) The facts as pleaded in the writ petition indicate that House No.24, Awas Vikas Colony Betiyahata, Gorakhpur, owned by Ujjwal Banka and Tushar Banka, was mortgaged against a loan amount of Rs.1.00 Crore plus Rs.20.00 Lakhs over draft.

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ANIL PATHAK Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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