Syndicate Bank Vs Brij Bhushan Singh, S/o Late Sri Vishwanath Singh

Debts Recovery Appellate Tribunal, Allahabad Bench 23 Jul 2021 Regular Appeal No. 64 Of 2019 (2021) 07 DRAT CK 0001
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Regular Appeal No. 64 Of 2019

Hon'ble Bench

R. S. Kulhari, Chairperson

Advocates

B. K. Kesharwani, Sandeep Arora, D. N. Awasthi

Final Decision

Allowed

Acts Referred
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(4), 14, 18

Judgement Text

Translate:
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More