M/S BAND BOX PRIVATE LIMITED Vs. ESTATE OFFICER, PUNJAB & SIND BANK
LAWS(SC)-2014-2-80
SUPREME COURT OF INDIA
Decided on
February 25,2014
M/S Band Box Private Limited
Appellant
VERSUS
Estate Officer, Punjab And Sind Bank
Respondents
Referred Judgements :-
ASHOKA MARKETING LIMITED SAHU JAIN SERVICES LIMITED K B PARSAI BENNETT COLEMAN AND COMPANY LIMITED VS. PUNJAB NATIONAL BANK:PUNJAB NATIONAL BANK:UNION OF INDIA:LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]KAISER I HIND PRIVATE LIMITED VS. NATIONAL TEXTILE CORPORATION MAHARASHTRA NORTH LIMITED [REFERRED TO]
SUHAS H. POPHALE VS. ORIENTAL INSURANCE CO. LTD. [REFERRED TO]
Cited Judgements :-
THANGAMMAL AND ORS. VS. THE SECRETARY GOVERNMENT OF KARNATAKA RELIGIOUS & CHARITABLE ENDOWMENTS VIDHANA SOUDHA AND ORS. [LAWS(KAR)-2015-8-155] [REFERRED TO]SHRI CHAND VS. DELHI DEVELOPMENT AUTHORITY [LAWS(DLH)-2016-10-58] [REFERRED TO]
SH. LT. SADHU RAM THROUGH HIS WIFE VS. DELHI DEVELOPMENT AUTHORITY [LAWS(DLH)-2016-10-38] [REFERRED TO]
DR.PREETI BHATT VS. CENTRAL BANK OF INDIA [LAWS(BOM)-2017-7-85] [REFERRED TO]
SUNIL KUMAR VS. DELHI DEVELOPMENT AUTHORITY [LAWS(DLH)-2018-1-91] [REFERRED TO]
INDIAN COFFEE WORKERS COOPERATIVE SOCIETY LIMITED VS. ESTATE OFFICER, WESTERN ZONE [LAWS(BOM)-2018-7-189] [REFERRED TO]
UNION OF INDIA VS. GRAPHITE COAL CO [LAWS(HPH)-2017-4-92] [REFERRED TO]
GYAN MAHENDRA SWARUP VS. LIFE INSURANCE CORPORATION OF INDIA [LAWS(CAL)-2018-8-153] [REFERRED TO]
ASHOK KUMAR SHAW VS. KOLKATA MUNICIPAL CORPORATION [LAWS(CAL)-2019-12-88] [REFERRED TO]
BOARD OF TRUSTEES FOR THE PORT OF KOLKATA VS. METAL BOX INDIA LIMITED [LAWS(CAL)-2021-9-31] [REFERRED TO]
METAL BOX INDIA LIMITED VS. BOARD OF TRUSTEES FOR THE SHYAMA PRASAD MUKHERJEE PORT [LAWS(CAL)-2021-9-93] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)We have heard Mr. Harin P. Raval, learned senior counsel in support of this appeal and Mr. Vikas Singh, learned senior counsel appearing for the respondents.
(3.)This appeal seeks to challenge the judgment and order dated 13.07.2012 passed by a Division Bench of the Delhi High Court in L.P.A. No.250/2012, whereby the Division Bench confirmed the order passed by the learned Single Judge as well as the orders passed by the District Judge and the Estate Officer. The appellant has been directed to be evicted under these orders from the concerned premises situated at 18/90, Connaught Circus,New Delhi-110001.
(2.)We have heard Mr. Harin P. Raval, learned senior counsel in support of this appeal and Mr. Vikas Singh, learned senior counsel appearing for the respondents.
(3.)This appeal seeks to challenge the judgment and order dated 13.07.2012 passed by a Division Bench of the Delhi High Court in L.P.A. No.250/2012, whereby the Division Bench confirmed the order passed by the learned Single Judge as well as the orders passed by the District Judge and the Estate Officer. The appellant has been directed to be evicted under these orders from the concerned premises situated at 18/90, Connaught Circus,New Delhi-110001.
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