Sh. Jagmohan Singh Arora Vs India Bulls Commercial Credit Ltd

Debts Recovery Appellate Tribunal, Delhi Bench 31 Aug 2021 Appeal No. 123 Of 2020 (2021) 08 DRAT CK 0012
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 123 Of 2020

Hon'ble Bench

P.K. Bhasin, Chairperson

Advocates

Sanjeev Bhandari, Amit Dhall, Sunil Dalal, Sangeeta Sondhi, Kashish Narang, Pallav Saxena, Lalit Gupta, Siddharth Arora

Final Decision

Allowed

Acts Referred

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(8), 14#Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6), 9, 9(1), 9(2), 9(3), 9(4)

Judgement Text

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Case Metadata
  • Citation: (2021) 08 DRAT CK 0012
  • Coram: P.K. Bhasin, Chairperson
  • Bench: Single Bench
  • Advocates: Sanjeev Bhandari, Amit Dhall, Sunil Dalal, Sangeeta Sondhi, Kashish Narang, Pallav Saxena, Lalit Gupta, Siddharth Arora
  • Result: Allowed
Referenced Acts & Sections

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 13(8), 14#Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(6), 9, 9(1), 9(2), 9(3), 9(4)

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