REGENT COMPUTRONICS PVT. LTD.

Balaram Choudhury Appellant

V/S

Indian Bank Bhubaneshwar Respondents

Referred Judgements :-

LLYODS BANK LTD. V. ADMINISTRATOR GENERAL OF BURMA [REFERRED TO]
DEVENDRAKUMAR LALCHANDJI V. GULABSINGH [REFERRED TO]
PUNJAB NATIONAL BANK LTD. V. SATYAPAL VIRMANI [REFERRED TO]
PUNJAB NATIONAL BANK LTD.,V. ARUNA MAL DURGA DAS [REFERRED TO]
SYNDICATE BANK VS. VIJAY KUMAR [REFERRED TO]
RADHA RAMAN CHOUDHARY VS. CHOTA NAGPUR BANKING ASSOCIATION LTD [REFERRED TO]

JUDGEMENT

(1.) The present Writ Petition has been filed by the Petitioner challenging the notice dtd. 5/8/2023 issued by the Indian Bank, Bhubaneswar and praying for return of his title deed on the ground of payment of the loan amount.

(2.) Succinctly put, the facts of the case goes as follows:

(3.) Mrs. Pami Rath, learned Senior Counsel with Ms. S. Gumansingh, learned counsel appearing on behalf of the petitioner urged the following submissions:

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BALARAM CHOUDHURY Vs. INDIAN BANK BHUBANESHWAR

Referred Judgements :-

JUDGEMENT

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