Priya Bhatia Vs State Bank Of Patiala And Ors.
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Appeal No. 350 Of 2012 In Appeal No. 33 Of 2003
Hon'ble Bench
Ranjit Singh, J
Advocates
Rajeeve Mehra, Sumeher Bajaj, S.K. Tyagi, Vikram Rawal
Final Decision
Dismissed
Acts Referred
- Code Of Civil Procedure, 1908 - Order 21 Rule 2, Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)
- Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 30
- Constitution Of India, 1950 - Article 127
Judgement Text
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