Sanjay Sharma Vs Kotak Mahindra Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal, Delhi 3 Sep 2014 Appeal No. 368 Of 2012 (2014) 09 DRAT CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 368 Of 2012

Hon'ble Bench

Ranjit Singh, J

Advocates

Mukesh M. Goel, Pratiti Rungta

Final Decision

Allowed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(8), 14, 17

Judgement Text

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Case Metadata
  • Citation: (2016) 3 BC(DRAT) 17
  • Ck Citation: (2014) 09 DRAT CK 0004
  • Coram: Ranjit Singh, J
  • Bench: Single Bench
  • Advocates: Mukesh M. Goel, Pratiti Rungta
  • Result: Allowed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13, 13(8), 14, 17
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