REGENT COMPUTRONICS PVT. LTD.

Shaik Janimiya Appellant

V/S

STATE BANK OF INDIA Respondents

Referred Judgements :-

MADRAS PORT TRUST VS. HYMANSHU INTERNATIONAL [REFERRED TO]
BHAG SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
KANAIYALAL LALCHAND SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]
K BALA KRISHNA VS. DEBTS RECOVERY TRIBUNAL [REFERRED TO]
V K SEKHAR VS. INDIAN BANK [REFERRED TO]
THE COMMITTEE-GFIL VS. LIBRA BUILDTECH PRIVATE LTD. AND ORS. [REFERRED TO]
MR. MANDAVA KRISHNA CHAITANYA VS. UCO BANK, ASSET MANAGEMENT BRANCH [REFERRED TO]

JUDGEMENT

(1.) Petitioner is the Managing Director of M/s Crescent Formulations Pvt.Ltd which Company is engaged in the manufacture and marketing of pharmaceutical formulations.

(2.) M/S Meena Jewellers Exclusive Pvt Ltd and other Companies of the said group ( for short 'the borrowers') had borrowed loans from the State Bank of India ( for short 'the Bank'), a Public Sector Nationalized Bank.

(3.) The Stressed Asset Management Branch-II of the said Bank is the 1st respondent in this Writ Petition.

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SHAIK JANIMIYA Vs. STATE BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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