REGENT COMPUTRONICS PVT. LTD.

KARTIK S/O. RAJESH SHARMA Appellant

V/S

HDFC BANK LTD Respondents

Referred Judgements :-

STATE BANK OF INDIA VS. INDEXPORT REGISTERED [REFERRED TO]
ICDS LIMITED VS. BEENA SHABEER [REFERRED TO]
M. S. NARAYANA MENON VS. STATE OF KERALA [REFERRED TO]
INDUSTRIAL INVESTMENT BANK OF INDIA LTD VS. BISWANATH JHUNJHUNWALA [REFERRED TO]
SREENIVASAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith.

(2.) Heard counsel for the parties.

(3.) An order dated 19th October, 2006 passed by the 30th Metropolitan Magistrate Court issuing process in Criminal Case No.l694/SS/2007 is challenged by the applicants, who are co accused, by these two applications. Hence, both the applications are disposed of by this common order.

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KARTIK RAJESH SHARMA Vs. HDFC BANK LTD

Referred Judgements :-

JUDGEMENT

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