REGENT COMPUTRONICS PVT. LTD.

BHAGWANDAS TIWARI Appellant

V/S

DEWAS SHAJAPUR KSHETRIYA GRAMIN BANK Respondents

Referred Judgements :-

B.V. SIVAIAH AND OTHERS V. K. ADDANKI BABU AND OTHERS [REFERRED TO]
K. SAMANTARAY V. NATIONAL INSURANCE CO. LTD [REFERRED TO]
SANT RAM SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF MYSORE VS. SYED MAHMOOD [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
A VIJIT TEA CO PRIVATE LIMITED VS. TERAI TEA CO [REFERRED TO]
STATE OF U P VS. JALAL UDDIN [REFERRED TO]

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANTS call in question legality of the judgment rendered by a Division Bench of the Madhya Pradesh High Court, Indore Bench. By the impugned judgment the view taken by the learned Single Judge in Writ Petition No.799 of 2000 decided on 25.6.200 1 was upheld.

(3.) STAND of the appellants before the High Court was reiterated at the time of hearing of this appeal.

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BHAGWANDAS TIWARI Vs. DEWAS SHAJAPUR KSHETRIYA GRAMIN BANK

Referred Judgements :-

JUDGEMENT

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