REGENT COMPUTRONICS PVT. LTD.

COURT LIQUIDATOR Appellant

V/S

BIMALENDU DAS Respondents

Referred Judgements :-

CHOWDHURY KESA SAHAY SINGH V. GIANI ROY [REFERRED TO]
JAIBHADAR JHA V. MATUKDARI JHA [REFERRED TO]
KANWAL RAM V. MT. GURDEI [REFERRED TO]
V RAMASWAMI AIYENGAR VS. T N V KAILASA THEVAR [REFERRED TO]
JIBON KRISHNA MUKHERJEE VS. NEW BEERBHUM COAL COMPANY LIMITED [REFERRED TO]
HIMMATBHAI VS. RIKHILAL [REFERRED TO]
THANGAMMAL VS. K DHANALAKSHMI [REFERRED TO]
AMRITLAL NARSILAL SHAH VS. SADASHIV ANNA MALEKAR [REFERRED TO]
RADHARAMAN CHOUDHARY VS. GULAB THAKUR [REFERRED TO]
VANA KHUSHAL PATIL VS. RATILAL BHAIDAS [REFERRED TO]
PANNA LAL VS. BHOLA NATH [REFERRED TO]
VITHOBA VS. DHANAJI [REFERRED TO]

JUDGEMENT

(1.) This is an application for setting aside a sale under the provisions of O.21 R.89 of the Code of Civil Procedure, 1908. The facts leading to the making of the present application may be briefly noted.

(2.) In or about 1950, the Pioneer Bank Limited (in liquidation) (hereinafter referred to as the Bank) instituted two suits being Suits Nos. 3782 of 1950 and 3553 of 1950 against one Baroda Kanta Das on or about the 9th April, 1951. The two suits were decreed in favour of the Bank against Baroda Kanta Das for a total sum of Rs. 1,23,525/1/-.

(3.) Baroda Kanta Das, the judgment-debtor in the two decrees died intestate on the 14th Dec. 1970.

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COURT LIQUIDATOR Vs. BIMALENDU DAS

Referred Judgements :-

JUDGEMENT

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