LAWS(ORI)-2020-9-24

BANK OF BARODA Vs. TAPAN KUMAR DAS

Decided On September 29, 2020

BANK OF BARODA Appellant

V/S

Tapan Kumar Das Respondents

Referred Judgements :-

STATE OF U.P. AND ANOTHER VS. SYNTHETICS AND CHEMICALS LTD AND ANR. [REFERRED TO]
STATE OF KARNATAKA AND OTHERS V. M.L.KESHARI AND OTHERS [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. POORAN CHANDRA PANDEY [REFERRED TO]

JUDGEMENT

(1.) These matters are taken up through video conferencing.

(2.) Heard Mr. Prafulla Ku.Rath, learned counsel for the appellants and Mr. D.Samantaray, learned counsel for the Respondents.

(3.) Since common questions of facts are involved in all these Writ Appeals, the same are taken up together and disposed of by this common order.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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