REGENT COMPUTRONICS PVT. LTD.

KUSUM INGOTS AND ALLOYS LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MANDAL JALAN V. MADANLAL [REFERRED TO]
S.S. JAIN AND CO. AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
BHARAT COKING COAL LIMITED VS. M/S.JHARIA TALKIES AND COLD STORAGE PVT. LTD. [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
NASIRUDDIN RAMAI VS. STATE TRANSPORT APPELLATE TRIBUNAL:STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. VINAY ENGINEERING ENTERPRISES PRIVATE LIMITED [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
U P RASHTRIYA CHINI MILLADHIKARI PARISHAD LUCKNOW VS. STATE OF UTTAR PRADESH [OVERRULED]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
NATIONAL TEXTILE CORPORATION LIMITED VS. HARIBOX SWALRAM [REFERRED TO]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO]
ABDUL KAFI KHAN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) INTRODUCTION

(2.) The appellant is a company registered under the Indian Companies Act. Its registered office is at Mumbai. It obtained a loan from the Bhopal Branch of State Bank of India. The respondent No. 2 issued a notice for repayment of the said loan from Bhopal purported to be in terms of the provisions of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(3.) Questioning the vires of the said Act, the said writ petition was filed before Delhi High Court by the appellant herein which was dismissed on the ground of lack of territorial jurisdiction.

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KUSUM INGOTS AND ALLOYS LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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