Praveen Arora Vs I.D.B.I. And Ors.

Debts Recovery Appellate Tribunal, Delhi 3 Aug 2015 Appeal No. 163 Of 2014 (2015) 08 DRAT CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 163 Of 2014

Hon'ble Bench

Ranjit Singh, J

Advocates

Rajeeve Mehra, Abhay Chauhan, Shruti Aggarwal, Atul Sharma, Shubham Mahajan

Final Decision

Disposed Of

Acts Referred
  • Code Of Civil Procedure, 1908 - Section 60(1), 60(i)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 30
  • Transfer Of Property Act, 1882 - Section 100, 54, 58(b), 59

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: (2015) 08 DRAT CK 0004
  • Coram: Ranjit Singh, J
  • Bench: Single Bench
  • Advocates: Rajeeve Mehra, Abhay Chauhan, Shruti Aggarwal, Atul Sharma, Shubham Mahajan
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Section 60(1), 60(i)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 30
  • Transfer Of Property Act, 1882 - Section 100, 54, 58(b), 59
Stay Updated

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