REGENT COMPUTRONICS PVT. LTD.

SANGLI SAHAKARI BANK LTD. Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

TAYABBHAI M BAGASARWALLA VS. HIND RUBBER INDUSTRIES PRIVATE LIMITED [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
C S MANI VS. B CHINNASAMY NAIDU [REFERRED TO]
BAPUSAHEB BALASAHEB PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
TANGERINE ELECTRONICS SYSTEMS PRIVATE LIMITED MUMBAI DECREE HOLDER VS. INDIAN CHEMICALS [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Rule in Writ Petition No. 1137/2004 and Writ Petition No. 1138/2004. Rule made returnable forthwith. Counsel for the concerned Respondents waive service.

(2.) By consent of Counsel for the respective parties, matter is taken up for final disposal, forthwith.

(3.) We propose to dispose of all the three Writ Petitions by this common judgment. For, the issues raised in these Writ Petitions are over lapping.

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SANGLI SAHAKARI BANK LTD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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