REGENT COMPUTRONICS PVT. LTD.

AXIS BANK Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

RAJ DUGGAL VS. RAMESH KUMAR BANSAL [REFERRED TO]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. TARAPORE AND CO [REFERRED TO]
U P STATE SUGAR CORPORATION VS. SUMAC INTERNATIONAL LIMITED [REFERRED TO]
DWARIKESH SUGAR INDUSTRIES LIMITED VS. PREM HEAVY ENGINEERING WORKS PRIVATE LIMITED [REFERRED TO]
T SUKENDER REDDY VS. M SURENDER REDDY [REFERRED TO]
STATE BANK OF HYDERABAD VS. RABO BANK [REFERRED TO]
IDBI TRUSTEESHIP SERVICES LTD. VS. HUBTOWN LTD. [REFERRED TO]
B.L. KASHYAP AND SONS LTD. VS. M/S. JMS STEELS AND POWER CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This commercial division summary suit is instituted for recovery of a sum of Rs.8,56,00,000.00 alongwith interest at the rate of 17.40% p.a. from 26/2/2018, the date the bank guarantees, which form the basis of the suit, were invoked.

(2.) The plaintiff and defendant are the banking companies. Initial transaction was between the plaintiff and Vijaya Bank, which merged with the defendant, under an amalgamation scheme with effect from 1/4/2019.

(3.) The material averments in the plaint can be summarised as under:

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AXIS BANK Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

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