REGENT COMPUTRONICS PVT. LTD.

GANGULY N.C. Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

NAGRAJ SHIVARAO V. SYNDICATE BANK [REFERRED TO]
SBI V. ARVINDK. SHUKLA [REFERRED TO]
JYOTI PERSHAD MAHTAB SINGH SURENDAR DEV GAUR VS. ADMINISTRATOR FOR THE UNION TERRITORY OF DELHI [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
KISHAN PRAKASH SHARMA VS. UNION OF INDIA [REFERRED TO]
P NARAYANA BHAT VS. STATE OF TAMIL NADU [REFERRED TO]
STATE BANK OF INDIA VS. K P NARAYANAN KUTTY [REFERRED TO]
GANESH SANTA RAM SIRUR VS. STATE BANK OF INDIA [REFERRED TO]
BANK OF INDIA OFFICERS ASSN VS. BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Both these appeals have been filed by petitioner-appellant (hereinafter referred to as the "petitioner") N.C. Ganguli and being connected involving common questions of fads and law, have been heard together as requested by learned counsel for the parties and are being decided by this common judgment.

(2.) The Special Appeal No. 172/1993 (hereinafter referred to as the "first set") arises from the judgment dated November 26, 1992 of the Hon'ble single Judge dismissing the petitioner's Writ Petition No. 1746/1992.

(3.) Special Appeal No. 176 is also against the judgment dated November 26, 1992 but pressed only to the extent it has dismissed the Writ Petition No. 3766/1991 of petitioner.

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GANGULY N C Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

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