Parasrampuria Synthetics Ltd. Vs ICICI Bank Ltd. And Ors.

Debts Recovery Appellate Tribunal, Delhi 1 Sep 2014 Miscellaneous Appeal No. 122 Of 2014 (2014) 09 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 122 Of 2014

Hon'ble Bench

Ranjit Singh, J

Advocates

Dincur Bajaj, Punit Bhalla

Final Decision

Dismissed

Acts Referred
  • Banking Regulation Act, 1949 - Section 5(b), 5(c)
  • Companies Act, 1956 - Section 117B, 117B(2), 117B(4), 442, 446, 537
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 2(g), 3, 18
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 2(h), 2(h)(ia), 2(m), 2(v), 2(zd), 2(zf), 2(zd)(iii)

Judgement Text

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Case Metadata
  • Citation: (2016) 3 BC(DRAT) 31
  • Ck Citation: (2014) 09 DRAT CK 0005
  • Coram: Ranjit Singh, J
  • Bench: Single Bench
  • Advocates: Dincur Bajaj, Punit Bhalla
  • Result: Dismissed
Referenced Acts & Sections
  • Banking Regulation Act, 1949 - Section 5(b), 5(c)
  • Companies Act, 1956 - Section 117B, 117B(2), 117B(4), 442, 446, 537
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 2(g), 3, 18
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 2(h), 2(h)(ia), 2(m), 2(v), 2(zd), 2(zf), 2(zd)(iii)
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