Kotak Mahindra Bank Ltd. & Ors Vs All India Society For Advance Education And Research

Debts Recovery Appellate Tribunal, Delhi Bench 5 Sep 2022 Misc Appeal No. 322 Of 2019 (2022) 09 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Misc Appeal No. 322 Of 2019

Hon'ble Bench

Brijesh Sethi, Chairperson

Advocates

Ravi Gupta, Mahip Datta, Sanya Lamba, Rajendra K. Salecha

Final Decision

Disposed Of

Acts Referred
  • Code of Civil Procedure, 1908 - Order 7 Rule 11
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3)(a), 13(4), 14, 17(1), 19
  • Evidence Act, 1872 - Section 17
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(1)

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 09 DRAT CK 0005
  • Coram: Brijesh Sethi, Chairperson
  • Bench: Single Bench
  • Advocates: Ravi Gupta, Mahip Datta, Sanya Lamba, Rajendra K. Salecha
  • Result: Disposed Of
Referenced Acts & Sections
  • Code of Civil Procedure, 1908 - Order 7 Rule 11
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3)(a), 13(4), 14, 17(1), 19
  • Evidence Act, 1872 - Section 17
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(1)
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