REGENT COMPUTRONICS PVT. LTD.

PUTTA VENKATA CHALAPATHI RAO Appellant

V/S

VYSYA BANK LTD., MUPPAVARAM Respondents

Referred Judgements :-

SHER SINGH V. DEVI DAYAL [REFERRED TO]
ETHIRAJULU CHETTY V. RAJAGOPALACHARI CHETTIAR [REFERRED TO]
PARAMASIVAN V. RAMASAMI [REFERRED TO]
SUBRAMANYAM V. ETHIRAJULU [REFERRED TO]
PASUMARTHI PERRAJU ORS VS. CENTRAL BANK OF INDIA [REFERRED TO]
B D A LTD VS. CENTRAL BANK OF INDIA [REFERRED TO]
STATE BANK OF INDIA VS. TRADE AID PAPER AND ALLIED PRODUCTS INDIA PRIVATE LIMITED [REFERRED TO]
RUDRESHWARI PD SINHA VS. SM RAMABATI DEVI [REFERRED TO]
HUDSON VS. MORGAN [REFERRED TO]
HARAGOPAL NANDY CHOWDHRY VS. DEONITI PRASAD SINGH [REFERRED TO]
VIBHUDAPRIYA THIRTHA SWAMIAR VS. LAKSHMINDRA THIRTHA SWAMIAR [REFERRED TO]
AMARNATH GHOSE VS. ABHOY KUMAR SINGH [REFERRED TO]
ANANDI LAL VS. RAM SARUP [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Adinarayana, Counsel for the appellant and Ms. Karuna, Counsel for 1st respondent.

(2.) Sri Adinarayana, the learned Counsel representing the appellant had taken this Court through the impugned order and would maintain that the appointment of Receiver being a harsh remedy, the learned Judge totally erred in making such an order and hence the same is liable to be set aside. The learned Counsel also had taken this Court through the contents of the order.

(3.) Per contra, Ms. Karuna, the learned Counsel representing the 1st respondent would contend that the 1st respondent is the Vysya Bank Limited, Muppavaram, and taking into consideration the peculiar facts and circumstances the order was made and it being a just and reasonable order, the same need not be disturbed.

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PUTTA VENKATA CHALAPATHI RAO Vs. VYSYA BANK LTD

Referred Judgements :-

JUDGEMENT

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