REGENT COMPUTRONICS PVT. LTD.

Mohan Singh Guleria Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

ARUMUGHAM,S. VS. C.K. VENUGOPAL CHETTY [REFERRED TO]
BHOOP SINGH VS. RAM SINGH MAJOR [REFERRED TO]
SOM DEV VS. RATI RAM [REFERRED TO]
B ARVIND KUMAR VS. GOVERNMENT OF INDIA [REFERRED TO]
K CHIDAMBARA MANICKAM VS. SHAKEENA [REFERRED TO]
RANI HEMANTA KUMARI DEBI VS. MIDNAPUR ZAMINDARI COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:-

(2.) The facts are not disputed and lie in a narrow compass.

(3.) The petitioner participated in an auction conducted by the HDFC Bank under the provisions of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002 (for short "SARFAESI Act") and under Sec. 13 read with Rules 8 and 12 of the Security Interest (Enforcement) Rule 2002.

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MOHAN SINGH GULERIA Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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