Swati Vishal Bhusawalia & Ors Vs Union Bank of India & Anr
Case No: M.A. No. 747 Of 2019 In Appeal No. 89 Of 2019
Date of Decision: Dec. 6, 2023
Acts Referred: Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14
Hon'ble Judges: Ashok Menon, Chairperson
Bench: Single Bench
Advocate: Sanjana Ghogare, Sanjay Anabhawane, N. I. Bakali
Final Decision: Disposed Of