REGENT COMPUTRONICS PVT. LTD.

UNIQUE BUTYLE TUBE INDUSTRIES PVT.LTD. Appellant

V/S

UTTAR PRADESH FINANCIAL CORPORATION Respondents

Referred Judgements :-

LUKE V. I.R.C. [REFERRED]
D R VENKATACHALAM VS. DEPUTY TRANSPORT COMMISSIONER [REFERRED]
DIRECTOR OF INDUSTRIES U P OTHERS VS. DEEP CHAND AGARWAL [REFERRED]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED]
N NARASIMHAIAH VS. STATE OF KARNATAKA:UNION OF INDIA [REFERRED]
STATE OF KARNATAKA VS. D C NANJUDAIAH [REFERRED]
S K BHARGAVA VS. COLLECTOR CHANDIGARH [REFERRED]
ALLAHABAD BANK VS. CANARA BANK [REFERRED]
RISHABH AGRO INDUSTRIES LIMITED VS. P N B CAPITAL SERVICES LIMITED [REFERRED]

JUDGEMENT

(1.) Leave granted.

(2.) The only question that falls for determination in this case is whether the proceedings for recovery initiated by U.P. Financial Corporation (hereinafter referred to as 'the Corporation') under the Uttar Pradesh Public Monies (Recovery of Dues) Act, 1972 (in short 'the U.P. Act') on 6-1-2001 are maintainable in view of Section 34(2) of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (in short 'the Act').

(3.) Factual position sans unnecessary details is as follows :

Click here to view full judgment.

UNIQUE BUTYLE TUBE INDUSTRIES PRIVATE LIMITED Vs. UTTAR PRADESH FINANCIAL CORPORATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address