M/S Vijay & Company And Ors Vs Hdfc Bank And Anr

Debts Recovery Appellate Tribunal, Delhi 17 Feb 2020 Appeal No. 74 Of 2016 (2020) 02 DRAT CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 74 Of 2016

Hon'ble Bench

P.K. Bhasin, J

Advocates

Pallav Saxena, Dharam Dev, Sunanda Kumari, Neeraj Mahajan

Final Decision

Partly Allowed

Acts Referred
  • Code Of Civil Procedure, 1908 - Order 8 Rule 2, Order 6 Rule 8
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 30
  • Constitution Of India, 1950 - Article 299
  • Government Of India Act, 1915 - Section 30, 175(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 02 DRAT CK 0003
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Pallav Saxena, Dharam Dev, Sunanda Kumari, Neeraj Mahajan
  • Result: Partly Allowed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Order 8 Rule 2, Order 6 Rule 8
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 30
  • Constitution Of India, 1950 - Article 299
  • Government Of India Act, 1915 - Section 30, 175(3)
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