SNS Marine Services Pvt. Ltd. & Ors Vs Aditya Birla Housing Finance Ltd

Debts Recovery Appellate Tribunal, Mumbai Bench 3 Nov 2022 I.A. No. 538 Of 2022 (WoD) In Appeal on Diary No. 952 Of 2022 (2022) 11 DRAT CK 0020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 538 Of 2022 (WoD) In Appeal on Diary No. 952 Of 2022

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Alok D. Mishra, Gaurangi Patil, Namrta Maru, Rajesh Nagori, Kamini Pansare, V.M Legal

Final Decision

Disposed Of

Acts Referred
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3), 13(3A) 17, 18(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 11 DRAT CK 0020
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Alok D. Mishra, Gaurangi Patil, Namrta Maru, Rajesh Nagori, Kamini Pansare, V.M Legal
  • Result: Disposed Of
Referenced Acts & Sections
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3), 13(3A) 17, 18(1)
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