REGENT COMPUTRONICS PVT. LTD.

KESHRIMAL JIVJI SHAH Appellant

V/S

BANK OF MAHARASHTRA Respondents

Referred Judgements :-

HRISHNAN KUMAR NARULA V. STATE OF JAMMU AND KASHMIR [REFERRED TO]
KRISHNA KUMAR NARULA V. STATE OF JAMMU AND KASHMIR [REFERRED TO]
N K CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
RAMCHANDRA GANPAT SHINDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SATYABRATA BISWAS VS. KALYAN KUMAR KISKU [REFERRED TO]
SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
TAX RECOVERY OFFICER II SADAR NAGPUR VS. GANGADHAR VTSHWANATH RANADE DEAD [REFERRED TO]
INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LIMITED VS. GRAPCO INDUSTRIES LIMITED [REFERRED TO]
ALLAHABAD BANK CALCUTTA VS. RADHA KRISHNA MAITY [REFERRED TO]
ALLAHABAD BANK VS. CANARA BANK [REFERRED TO]
SAIKIA BUSINESSMENS ASSOCIATION VS. HOWRAH MUNICIPAL CORPORATION [REFERRED TO]
P MOHANREDDY VS. DEBTS RECOVERY APPELLATE TRIBUNAL MUMBAI [REFERRED TO]
GOPALPUR TEA CO LTD VS. CORPORATION OF CALCUTTA [REFERRED TO]
PRANAKRUSHNA VS. UMAKANTA PANDA [REFERRED TO]
LAL CHAND VS. SOHAN LAL [REFERRED TO]

JUDGEMENT

(1.) RULE. Respondent No. 1 waives service. Respondent Nos. 2 to 5 have been served. However, they have not appeared in the courts below as well. Therefore, in our view, petition can be disposed of at this stage. Rule is made returnable forthwith by consent.

(2.) TWO questions arise for consideration in this petition under Article 226 of the Constitution of India, challenging an order dated 9th February, 2004 in misc. Appeal No. 396 of 2003 passed by the learned Chairperson of Debt recovery Appellate Tribunal (for short Tribunal ).

(3.) THE questions are:

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KESHRIMAL JIVIJI SHAH Vs. BANK OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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