Schaefco International And Ors. Vs Hdfc Bank And Ors.

Debts Recovery Appellate Tribunal, Delhi 31 May 2013 Appeal No. 150 Of 2013 (In Original Appeal No. 152 Of 2011 (Delhi-II)) (2013) 05 DRAT CK 0007
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 150 Of 2013 (In Original Appeal No. 152 Of 2011 (Delhi-II))

Hon'ble Bench

S.N.H. Zaidi, J

Advocates

Hashmat Nabi, Kunal Tandon

Final Decision

Dismissed

Acts Referred
  • Code Of Civil Procedure, 1908 - Order 8 Rule 6A(1), Order 8 Rule 6A, Order 6 Rule 17, Order 8 Rule 9
  • Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 - Section 19(8)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2013) 05 DRAT CK 0007
  • Coram: S.N.H. Zaidi, J
  • Bench: Single Bench
  • Advocates: Hashmat Nabi, Kunal Tandon
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Order 8 Rule 6A(1), Order 8 Rule 6A, Order 6 Rule 17, Order 8 Rule 9
  • Recovery Of Debts And Bankruptcy, Insolvency Resolution And Bankruptcy Of Individuals And Partnership Firms Act, 1993 - Section 19(8)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)
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