REGENT COMPUTRONICS PVT. LTD.

MANISH SHARMA Appellant

V/S

BANK OF INDIA Respondents

Referred Judgements :-

DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
NASEEM BANG VS. STATE OF UTTAR PRADESH [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
HARYANA STATE CO OP LAND DEVELOPMENT BANK VS. NEELAM [REFERRED TO]
STATE OF WEST BENGAL VS. COMMITTEE FOR PROTECTION OF DEMOCRATIC [REFERRED TO]
AURANGABAD ELECTRICALS P LTD VS. COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS AURANGABAD [REFERRED TO]
BANGALORE DEVELOPMENT AUTHORITY VS. VIJAYA LEASING LTD [REFERRED TO]
LITTLE ANGELS SHIKSHA SAMITI AND ORS. VS. STATE OF M.P. AND ORS. [REFERRED TO]
P.VIJAYAKUMARI VS. INDIAN BANK REPRESENTED [REFERRED TO]
SUDHAKAR BABURAO NANGNURE VS. NORESHWAR RAGHUNATHRAO SHENDE AND OTHERS [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) In this petition, the petitioner has prayed for following reliefs :-

(2.) This matter has a chequered history. The parties have fought a long drawn battle in the corridors of the Courts. This is also the second visit of the petitioner for almost claiming the same relief from this Court which was claimed in W.P. No.21167/2019 which was dismissed as withdrawn on 22/11/2021 with liberty to the petitioner to approach the respondent/Bank.

(3.) In turn, the petitioner approached the respondent/Bank and being aggrieved with the inaction of respondent/Bank to settle the amount again approached this Court.

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MANISH SHARMA Vs. BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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