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Debts Recovery Appellate Tribunal, Delhi 22 Jan 2018 Appeal Nos. 198 And 171 Of 2012 (2018) 01 DRAT CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Nos. 198 And 171 Of 2012

Hon'ble Bench

P.K. Bhasin, J

Advocates

Vijay Sondhi, Shiv Sapra, Aranyak Pathak, Arunav Guha Roy, Natasha Sood, Pallav Saxena

Final Decision

Allowed

Acts Referred
  • Code Of Civil Procedure, 1908 (CPC) - Order 21 Rule 84
  • Code Of Criminal Procedure, 1973 (Crpc) - Section 195, 340, 345
  • Registration Act, 1908 - Section 17, 17(1)(b), 49
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3), 13(3A), 13(4), 17, 17(1), 17(1)(B), 2(Zf), 31, 8(6)
  • Transfer Of Property Act, 1882 - Section 3, 17, 50, 58(F), 59, 81, 82, 100
  • Securities Interest (Enforcement) Rules, 2002 - Rule 8(2), 8(5), 8(6), 8(6)(a), 8(6)(b), 8(6)(c), 8(6)(d), 8(6)(e), 8(6)(f), 9(3)

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 01 DRAT CK 0003
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Vijay Sondhi, Shiv Sapra, Aranyak Pathak, Arunav Guha Roy, Natasha Sood, Pallav Saxena
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 (CPC) - Order 21 Rule 84
  • Code Of Criminal Procedure, 1973 (Crpc) - Section 195, 340, 345
  • Registration Act, 1908 - Section 17, 17(1)(b), 49
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3), 13(3A), 13(4), 17, 17(1), 17(1)(B), 2(Zf), 31, 8(6)
  • Transfer Of Property Act, 1882 - Section 3, 17, 50, 58(F), 59, 81, 82, 100
  • Securities Interest (Enforcement) Rules, 2002 - Rule 8(2), 8(5), 8(6), 8(6)(a), 8(6)(b), 8(6)(c), 8(6)(d), 8(6)(e), 8(6)(f), 9(3)
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