State Bank of India Vs Sampat Parasram Rathod & Anr

Debts Recovery Appellate Tribunal, Mumbai Bench 5 Nov 2024 Regular Appeal No. 34 Of 2024
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Regular Appeal No. 34 Of 2024

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Vivek Sawant

Final Decision

Allowed

Acts Referred

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)#Recovery Of Debts And Bankruptcy Act, 1993 — Section 1(4), 2(g), 19, 19(3A), 24

Judgement Text

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Case Metadata
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Vivek Sawant
  • Result: Allowed
Referenced Acts & Sections

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)#Recovery Of Debts And Bankruptcy Act, 1993 — Section 1(4), 2(g), 19, 19(3A), 24

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