REGENT COMPUTRONICS PVT. LTD.

Viquarunissa Mirza Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

UNION OF INDIA V. RAVINDER KUMAR [REFERRED TO]
JANG SINGH VS. BRIJ LAL [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
MAYA DEVI VS. RAJ KUMARI BATRA [REFERRED TO]
SANT LAL GUPTA VS. MODERN CO OPERATIVE GROUP HOUSING SOCIETY LTD [REFERRED TO]
UNION OF INDIA VS. TALWINDER [REFERRED TO]
VARIMADUGU OBI REDDY VS. B. SREENIVASULU [REFERRED TO]

JUDGEMENT

(1.) Mr. Ch.Ramesh Babu, learned counsel for the petitioner.

(2.) With the consent of the parties, the matter is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner, inter alia, has assailed the validity of the order dtd. 27/2/2019 passed by the Debts Recovery Tribunal-I at Hyderabad (hereinafter referred to as, 'the Tribunal') by which the Tribunal has allowed the application filed by the respondent No.1 without considering the contentions of the counter filed by the petitioner.

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VIQUARUNISSA MIRZA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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