MSTC Limited Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal, Mumbai Bench 9 Nov 2022 I.A. No. 43 Of 2021 (C0D) In Appeal on Diary No. 146 Of 2021 (2022) 11 DRAT CK 0026
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 43 Of 2021 (C0D) In Appeal on Diary No. 146 Of 2021

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Rajesh Nagori, Rohit Gupta, Anamika Singh, Nashrin Shaikh, Induslaw, Tushad Cooper, Radhika Gupta, Taha Mirza, Drishti

Final Decision

Dismissed

Acts Referred
  • Code of Civil Procedure, 1908 - Section 114, Order 23 Rule 1(3)
  • Recovery of Debts Due to Bank and Financial Institution Act, 1993 - Section 21, 23
  • Limitation Act 1963 - Section 5, 14
  • Debt Recovery Tribunal (Procedure) Rules, 1993 - Rule 5A, 12(5)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 11 DRAT CK 0026
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Rajesh Nagori, Rohit Gupta, Anamika Singh, Nashrin Shaikh, Induslaw, Tushad Cooper, Radhika Gupta, Taha Mirza, Drishti
  • Result: Dismissed
Referenced Acts & Sections
  • Code of Civil Procedure, 1908 - Section 114, Order 23 Rule 1(3)
  • Recovery of Debts Due to Bank and Financial Institution Act, 1993 - Section 21, 23
  • Limitation Act 1963 - Section 5, 14
  • Debt Recovery Tribunal (Procedure) Rules, 1993 - Rule 5A, 12(5)
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