REGENT COMPUTRONICS PVT. LTD.

Bheemrao Jaligama Appellant

V/S

PUNJAB NATIONAL BANK Respondents

Referred Judgements :-

CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
STATE OF KARNATAKA VS. RAMESHWARA RICE MILLS THTRTHAHALLI:K KRISHNAPPA NAIDU AND CO :S THIPPA REDDY [REFERRED TO]
DWARKADAS MARFATIA AND SONS VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
PHULCHAND EXPORTS LTD VS. OOO PATRIOT [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. K. NARAYANA RAO [REFERRED TO]
BALMER LAWRIE & CO. LTD VS. PARTHA SARATHI SEN ROY [REFERRED TO]
STATE OF KARNATAKA VS. STATE OF TAMIL NADU [REFERRED TO]
S K JHUNJHUNWALA VS. DHANWANTI KUMAR & ANR [REFERRED TO]

JUDGEMENT

(1.) The lis involved in the present batch of writ petitions is similar and therefore, the same were heard together and are decided vide the following common order.

(2.) Heard Ms. Pratusha Bopanna, learned counsel representing Sri Vardhineni Krishna Mohan, Sri B.Nalin Kumar, learned counsel for petitioners, Dr. K.Lakshmi Narasimha and Smt. Kalpana Ekbote, learned Standing Counsels appearing f3or respondent Banks. Perused the record.

(3.) The Petitioners in the writ petitions are registered valuers who challenge the clauses/correspondences which impose a mandatory condition for valuers seeking empanelment to execute a Letter of Indemnity in favour of the Respondent Bank(s) on the ground that the same is arbitrary, unconscionable, illegal and violative of Article 14 of the Constitution of India.

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BHEEMRAO JALIGAMA Vs. PUNJAB NATIONAL BANK

Referred Judgements :-

JUDGEMENT

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