State Bank of India Vs M/s. Yadav Builders & Developers, a Partnership Firm, & 34 Ors

Debts Recovery Appellate Tribunal, Mumbai Bench 6 Jul 2022 Appeal No. 214 Of 2008 (2022) 07 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 214 Of 2008

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Anil Kumar, Meghnath Navlani

Final Decision

Allowed

Acts Referred
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 2(zb), 13(1), 13(4)
  • Transfer of Property Act, 1882 - Section 54, 58(f), 69, 69A
  • Maharashtra Apartment Ownership Act, 1970 - Section 11
  • Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2(g)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 07 DRAT CK 0005
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Anil Kumar, Meghnath Navlani
  • Result: Allowed
Referenced Acts & Sections
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 2(zb), 13(1), 13(4)
  • Transfer of Property Act, 1882 - Section 54, 58(f), 69, 69A
  • Maharashtra Apartment Ownership Act, 1970 - Section 11
  • Recovery of Debts Due to Banks and Financial Institutions Act, 1993 - Section 2(g)
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