REGENT COMPUTRONICS PVT. LTD.

Visalakshi Mills Pvt Ltd Appellant

V/S

Debts Recovery Tribunal And Ors Respondents

Referred Judgements :-

IN RE MANASUBA AND CO. (PRIVATE) LTD.,(IN LIQUIDATION) OFFICIAL LIQUIDATOR VS. C.V.RAMAN AND OTHERS [REFERRED]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED]
M V JANARDHAN REDDY VS. VIJAYA BANK [REFERRED]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED]
SANTOSH VS. JAGAT RAM [REFERRED]
RAKESH KUMAR GOEL VS. UP STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD [REFERRED]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED]
GANGADHARA PALO VS. REVENUE DIVISIONAL OFFICER [REFERRED]
SHEEBA PHILOMINAL MERLIN VS. REPATRIATES CO OP FINANCE AND DEVELOPMENT BANK LTD [REFERRED]
HEMALATHA RANGANATHAN VS. AUTHORISED OFFICER INDIAN BANK [REFERRED]
ZUBIDA BEGUM VS. INDIAN BANK [REFERRED]
OFFICIAL LIQUIDATOR, U.P VS. ALLAHABAD BANK [REFERRED]
LAKSHMI MOHAN VS. AIRTECH PROJECTS ENGINEERS PVT. LTD [REFERRED]
N.SURESH VS. INDIAN BANK [REFERRED]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED]

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the review applicant, as well as the learned counsels appearing on behalf of the respondents.

(2.) The above review application has been filed praying that this Court may be pleased to review the order passed by this Court, dated 27.09.2007, made in W.P.(MD) No.6960 of 2007.

(3.) The review applicant had preferred the present application stating that the Authorized Officer, Indian Bank circle office, Madurai, the third respondent herein, had conducted the auction, in respect of the properties in question and had attempted to alienate the properties belonging to the applicant, fraudulently, by invoking the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'the SARFAESI Act').

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VISALAKSHI MILLS PVT LTD Vs. DEBTS RECOVERY TRIBUNAL AND ORS

Referred Judgements :-

JUDGEMENT

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