REGENT COMPUTRONICS PVT. LTD.

Dilipkumar Hirachand Jain Appellant

V/S

DENA BANK Respondents

Referred Judgements :-

MANINDRA CHANDRA NANDI VS. ASWINI KUMAR ACHARJYA [REFERRED TO]
M/S ANAND HARIDAS AND CO. PVT. LTD. VS. STATE OF GUJARAT [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ASHOK KUMAR MITTAL VS. RAM KUMAR GUPTA [REFERRED TO]
SANJEEV KUMAR JAIN VS. RAGHUBIR SARAN CHARITABLE TRUST [REFERRED TO]
VERNEKAR INDUSTRIES VS. STARIT ENGINEERING CO PRIVATE LIMITED BOMBAY [REFERRED TO]
MAHARASHTRA STATE ELECTRICITY BOARD VS. SUREKA INDUSTRIES [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) Rule. By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.

(3.) The petitioner, vide this petition, has impugned order dated 2.8.2007 passed by the learned II Joint Civil Judge (Senior Division), Jalgaon in Special Darkhast No.105 of 2007 below Exhibit 7. Vide the said order, learned lower Court has issued an attachment warrant under Order XXI Rule 54 of the Code of Civil Procedure (for the sake of brevity, hereinafter, referred to as "the Code").

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DILIPKUMAR HIRACHAND JAIN Vs. DENA BANK

Referred Judgements :-

JUDGEMENT

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