REGENT COMPUTRONICS PVT. LTD.

BLPLATA KANTI PAL Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

LORD MERSEY IN THOMPSON V. GOLD AND COMPANY [REFERRED TO]
VICKERS,SONS AND MAXIM LIMITED V. EVANS [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHANTI DEVI VS. AMAL KUMAR BANERJEE [REFERRED TO]
BHATIA INTERNATIONAL VS. BULK TRADING S A [REFERRED TO]
ITI LIMITED VS. SIEMENS PUBLIC COMMUNICATIONS NETWORK LIMITED [REFERRED TO]
UNIQUE BUTYLE TUBE INDUSTRIES PRIVATE LIMITED VS. UTTAR PRADESH FINANCIAL CORPORATION [REFERRED TO]
RAMESH CHAND ARDAWATIYA VS. ANIL PANJWANI [REFERRED TO]
MAHENDRA SAREE EMPORIUM VS. G V SRINIVASA MURTHY [REFERRED TO]
CHURCH OF NORTH OF INDIA VS. LAVAJIBHAI RATANJIBHAI [REFERRED TO]

JUDGEMENT

(1.) Since both the Civil Revision Petitions have raised questions of law, which are closely inter-connected; both these revision petitions, on the request made by the learned counsel for the parties, have been heard together and are being disposed of by this common judgment and order.

(2.) The facts giving -rise to present revision .petition may, in brief, be set out as under :

(3.) In short, while in CRP No. 11/2005, the learned Court below has held the bank's suit barred by the provisions of the said Act, it, on the other hand, held that notwithstanding the provisions of the said Act, a decree, already obtained by the bank,, is executable.

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BIPLAB KANU PAL Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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