Punjab And Sind Bank Vs Bhim Sain

Debts Recovery Appellate Tribunal, Delhi 31 Aug 2010 Miscellaneous Appeal Nos. 296, 297 Of 2009 (2010) 08 DRAT CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal Nos. 296, 297 Of 2009

Hon'ble Bench

J.M. Malik, J

Final Decision

Allowed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4), 17, 17(3), 17(7), 34
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19(12)

Judgement Text

Translate:
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Case Metadata
  • Citation: (2011) 4 BC 44
  • Ck Citation: (2010) 08 DRAT CK 0002
  • Coram: J.M. Malik, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4), 17, 17(3), 17(7), 34
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19(12)
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