Nand Kumar Taneja And Ors Vs Bank Of Baroda And Ors

Debts Recovery Appellate Tribunal, Delhi 3 Mar 2020 Miscellaneous Appeal No. 173 Of 2014, 71 Of 2018 (2020) 03 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 173 Of 2014, 71 Of 2018

Hon'ble Bench

P.K. Bhasin, J

Advocates

Indira Sawhney, Aditya Chhibber, R.P. Aggarwal, Narendra Singh, I.S. Kohli

Final Decision

Disposed Of

Acts Referred
  • Code Of Civil Procedure, 1908 - Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 21
  • Indian Partnership Act, 1932 - Section 32, 32(2)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 03 DRAT CK 0005
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Indira Sawhney, Aditya Chhibber, R.P. Aggarwal, Narendra Singh, I.S. Kohli
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 21
  • Indian Partnership Act, 1932 - Section 32, 32(2)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19
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