Indian Bank (Erstwhile Allahabad Bank) Vs M/s Hotel Tiger Inn And Anr.

Debts Recovery Appellate Tribunal, Allahabad 26 Feb 2020 Appeal Dy. No. 252 Of 2020 (2020) 02 DRAT CK 0012

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Appeal Dy. No. 252 Of 2020

Hon'ble Bench

R.S. Kulhari, J

Advocates

A.K. Srivastava

Final Decision

Allowed

Acts Referred

Code Of Civil Procedure, 1908 - Order 20 Rule 11(2)
Recovery Of Debts And Bankruptcy Act, 1993 - Section 20, 22

Judgement Text

Translate:

Madhya Pradesh High Court

Rajesh Shivhare Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court

Dharmendra Kansana Vs State Of Madhya Pradesh

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Case Metadata

Ck Citation: (2020) 02 DRAT CK 0012
Coram: R.S. Kulhari, J
Bench: Single Bench
Advocates: A.K. Srivastava
Result: Allowed

Referenced Acts & Sections

Code Of Civil Procedure, 1908 - Order 20 Rule 11(2)
Recovery Of Debts And Bankruptcy Act, 1993 - Section 20, 22

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