Kanishka Kumar Vs Bank Of Baroda Through And Ors.

Debts Recovery Appellate Tribunal, Allahabad 1 Mar 2021 Appeal Dy. No. 32 Of 2020 (2021) 03 DRAT CK 0001
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Dy. No. 32 Of 2020

Hon'ble Bench

R.S. Kulhari, J

Advocates

Kushal Kant, S.K. Singh, Manish Srivastava

Final Decision

Allowed

Acts Referred
  • Security Interest (Enforcement) Rules, 2002 - Section 3, 4, 8(1), 8(2), 8(6), 9(2), 9(3), 9(4)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 18, 31(i)

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 03 DRAT CK 0001
  • Coram: R.S. Kulhari, J
  • Bench: Single Bench
  • Advocates: Kushal Kant, S.K. Singh, Manish Srivastava
  • Result: Allowed
Referenced Acts & Sections
  • Security Interest (Enforcement) Rules, 2002 - Section 3, 4, 8(1), 8(2), 8(6), 9(2), 9(3), 9(4)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 18, 31(i)
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