Royal Bank Of Scotland N.V Vs Nippun Gupta And Ors

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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