Assets Care And Reconstruction Enterprises Ltd Vs Sheena Overseas Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal, Delhi 28 May 2018 Appeal No. 288 Of 2016 (2018) 05 DRAT CK 0008
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 288 Of 2016

Hon'ble Bench

P.K. Bhasin, J

Advocates

Rajeeve Mehra, R.P. Aggarwal, Narendra Singh, Manish Sharma, Sanjeev Sharma, Sushma Sharma

Final Decision

Disposed Of

Acts Referred
  • Banking Regulation Act, 1949 - Section 21(A)
  • Code Of Civil Procedure, 1908 (CPC) - Section 34, Order 41 Rule 5(2), Order 34 Rule 11
  • Land Acquisition Act, 1894 - Section 9, 10, 19
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 3, 3(2), 13(2), 13(4), 14, 17, 17(1), 31
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 05 DRAT CK 0008
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Rajeeve Mehra, R.P. Aggarwal, Narendra Singh, Manish Sharma, Sanjeev Sharma, Sushma Sharma
  • Result: Disposed Of
Referenced Acts & Sections
  • Banking Regulation Act, 1949 - Section 21(A)
  • Code Of Civil Procedure, 1908 (CPC) - Section 34, Order 41 Rule 5(2), Order 34 Rule 11
  • Land Acquisition Act, 1894 - Section 9, 10, 19
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 3, 3(2), 13(2), 13(4), 14, 17, 17(1), 31
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(3)
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