S.Jeyapal Vs Authorised Officer And Others

Madras High Court (Madurai Bench) 2 Nov 2021 Writ Petition (MD) No. 5019 Of 2021, Writ Miscellaneous Petition (MD) No.3994, 3995, 3996 Of 2021 (2021) 11 MAD CK 0040
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (MD) No. 5019 Of 2021, Writ Miscellaneous Petition (MD) No.3994, 3995, 3996 Of 2021

Hon'ble Bench

M.Duraiswamy, J; K.Murali Shankar, J

Advocates

S.Rengasamy, Pala Ramasamy, S.Sivathilakar

Final Decision

Dismissed

Acts Referred

Constitution Of India, 1950 — Article 226, 227#Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1)

Judgement Text

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Case Metadata
  • Citation: (2021) 11 MAD CK 0040
  • Coram: M.Duraiswamy, J; K.Murali Shankar, J
  • Bench: Division Bench
  • Advocates: S.Rengasamy, Pala Ramasamy, S.Sivathilakar
  • Result: Dismissed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 226, 227#Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17, 17(1)

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