Yogesh Didwania And Ors Vs Indiabulls Housing Finance Ltd

Debts Recovery Appellate Tribunal, Delhi 4 Jun 2019 Appeal No. 32 Of 2018 (2019) 06 DRAT CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 32 Of 2018

Hon'ble Bench

P.K. Bhasin, J

Advocates

Ravi Data, Sumesh Dhawan, Jasvin Dhama

Final Decision

Allowed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17(1), 18
  • Code Of Civil Procedure, 1908 - Section 156(3)
  • Code Of Criminal Procedure, 1973 - Section 156(3)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2019) 06 DRAT CK 0002
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Ravi Data, Sumesh Dhawan, Jasvin Dhama
  • Result: Allowed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 17(1), 18
  • Code Of Civil Procedure, 1908 - Section 156(3)
  • Code Of Criminal Procedure, 1973 - Section 156(3)
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