REGENT COMPUTRONICS PVT. LTD.

Khalsa Medical Store Appellant

V/S

RESERVE BANK OF INDIA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. TAPAS D NEOGY [REFERRED TO]
SHASHIKANT D KARNIK VS. STATE OF MAHARASHTRA [REFERRED TO]
VINOSKUMAR RAMACHANDRAN VALLUVAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ADARSH CO OPERATIVE HOUSING SOCIETY LIMITED VS. UNION OF INDIA [REFERRED TO]
TEESTA ATUL SETALVAD VS. THE STATE OF GUJARAT [REFERRED TO]
NEVADA PROPERTIES PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
SAJEER VS. RESERVE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Jalaj Kumar Gupta, learned counsel for the petitioner and Shri Amit Jaiswal Ojus, learned counsel appearing for the Axis Bank.

(2.) In spite of several notices given to the Investigating Officer, Police Station Cyber Crime, Rachakonda, Hyderabad, Telangana, none has appeared on behalf of the same.

(3.) The office report indicates that service of the previous orders has been done upon the Respondent No. 4.

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KHALSA MEDICAL STORE Vs. RESERVE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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