Dinesh Behl Vs Central Bank Of India And Ors.

Debts Recovery Appellate Tribunal, Delhi 15 Jan 2016 Miscellaneous Application No. 392 Of 2014 (2016) 01 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Application No. 392 Of 2014

Hon'ble Bench

Ranjit Singh, J

Advocates

Sanjeev Bhandari, Amit Dhall, Vinay Sharma

Final Decision

Dismissed

Acts Referred
  • Indian Contract Act, 1872 - Section 171

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2016) 01 DRAT CK 0005
  • Coram: Ranjit Singh, J
  • Bench: Single Bench
  • Advocates: Sanjeev Bhandari, Amit Dhall, Vinay Sharma
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Contract Act, 1872 - Section 171
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.