REGENT COMPUTRONICS PVT. LTD.

MORTHALA CHANDER RAO Appellant

V/S

ANDHRA BANK ZONAL OFFICE, KURNOOL Respondents

Referred Judgements :-

TRANSCORE VS. UNION OF INDIA [REFERRED TO]
MHEK FEED INDUSTRIES VS. AMRUTLAL KATARIA [REFERRED TO]
HUTCHISON ESSAR SOUTH LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
S SHAMEEM VS. CITY POLICE COMMISSIONER [REFERRED TO]
BUSINESS INDIA BUILDERS AND DEVELOPERS LTD VS. UNION BANK OF INDIA [REFERRED TO]
YUKTA MOOKHEY VS. BANK OF INDIA [REFERRED TO]
TRADE WELL VS. INDIAN BANK [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri A. Prabhakar Rao, learned counsel representing the writ petitioner and dr. K. Lashminarasimha, learned counsel representing the first respondent.

(2.) THIS Court ordered notice before admission on 14. 09. 2007 and granted an order of status quo for a limited period, which had been extended for further limited period.

(3.) W. V. M. P. NO. 2763 of 2007 is filed to vacate the said interim order of status quo.

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MORTHALA CHANDER RAO Vs. ANDHRA BANK

Referred Judgements :-

JUDGEMENT

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