REGENT COMPUTRONICS PVT. LTD.

MARIA PLASTO PACK (P) LTD Appellant

V/S

MANAGING DIRECTOR, U.P. FINANCIAL CORPORATION, KANPUR Respondents

Referred Judgements :-

SWARUP PACKAGING AND SANITIZERS (INDIA) PVT. LTD. V. STATE BANK OF INDIA [REFERRED TO]
SAKSENA V. STATE OF M.P. [REFERRED TO]
RAMAN AND RAMAN LIMITED VS. STATE OF MADRAS [REFERRED TO]
R ABDULLA ROWTHER S GOPALAN NAIR VS. STATE TRANSPORT APPELLATE TRIBUNAL MADRAS:K DAMODARAN NAIR [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
MAHENDRA LAL JAINI VS. STATE OF UTTAR PRADESH [REFERRED TO]
G J FERNANDEZ VS. STATE OF MYSORE [REFERRED TO]
STATE OF MAHARASHTRA SAKHARKHERDA EDUCATION SOCIETY SAKHARKHERDA VS. LOK SHIKSHAN SANSATHA:THE STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA P C HADIA UNION OF INDIA VS. MAJJI JANGAMAYYA:V N SRIVASTAVA:THE UNION OF INDIA:G RAMANATHAN:A BHASHYA M [REFERRED TO]
MAHESH CHANDRA VS. REGIONAL MANAGER U P FINANCIAL CORPORATION [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
M M ACCESSORIES VS. U P FINANCIAL CORPORATION KANPUR [REFERRED TO]

JUDGEMENT

(1.) By means of this petition the petitioner has prayed for quashing the impugned recovery certificate dated 4- 10-1994 Annexure 12 to the writ petition and for a mandamus directing the respondent No. 1 U.P. Financial Corporation to prepare a rehabilitation package of the petitioner and to submit it to the respondent No. 3 for placing it before respondent No. 4.

(2.) Heard learned counsel for the parties.

(3.) We have carefully perused the writ petition and counter and rejoinder affidavits.

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MARIA PLASTO PACK PRIVATE LIMITED Vs. MANAGING DIRECTOR U P FINANCIAL CORPORATION KANPUR

Referred Judgements :-

JUDGEMENT

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