REGENT COMPUTRONICS PVT. LTD.

Kalupur Commercial Co-Operative Bank Ltd. Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CST VS. RADHAKISHAN [REFERRED TO]
KUMAON MOTOR OWNERS UNION LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
DENA BANK VS. BHIKHABHAI PRABHUDAS PAREKH AND CO [REFERRED TO]
DENA BANK VS. BHIKHABHAI PRABHUDAS PAREKH AND CO [REFERRED TO]
STATE OF MADHYA PRADESH VS. STATE BANK OF INDORE [REFERRED TO]
CENTRAL BANK OF INDIA VS. STATE OF KERALA [REFERRED TO]
THE ASSISTANT COMMISSIONER (CT) ANNA SALAI-III ASSESSMENT CIRCLE VS. THE INDIAN OVERSEAS BANK [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;

(2.) The writ applicant No.1 is a Multi-State Cooperative Scheduled Bank, whereas the writ applicant No.2 is the Chief Manager and the Authorized Officer of the Bank.

(3.) The case of the writ applicants, in their own words, as pleaded in the writ application, is as under;

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KALUPUR COMMERCIAL CO-OPERATIVE BANK LTD. Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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