Authorized Officer, Bank Of Baroda Vs M/S Arit Solutions Pvt. Ltd. And Ors

Debts Recovery Appellate Tribunal, Allahabad 14 Sep 2020 Appeal Dy. No. 01 Of 2019 (2020) 09 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Dy. No. 01 Of 2019

Hon'ble Bench

R.S. Kulhari, J

Advocates

Sunil Bhalla, Ankur Gupta, Maneesh Mehrotra

Final Decision

Allowed

Acts Referred
  • Security Interest (Enforcement) Rules, 2002 - Rule 3, 8(1), 8(2)
  • Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3)(A), 13(4), 13(7), 18

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 09 DRAT CK 0005
  • Coram: R.S. Kulhari, J
  • Bench: Single Bench
  • Advocates: Sunil Bhalla, Ankur Gupta, Maneesh Mehrotra
  • Result: Allowed
Referenced Acts & Sections
  • Security Interest (Enforcement) Rules, 2002 - Rule 3, 8(1), 8(2)
  • Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3)(A), 13(4), 13(7), 18
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