Mr. Anoor K. Prakasam Vs The Authorised Officer State Bank Of India

Debts Recovery Appellate Tribunal, Chennai Bench 1 Jan 2025 MA (SA) No. 36 Of 2022 (2025) 01 DRAT CK 0009
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

MA (SA) No. 36 Of 2022

Hon'ble Bench

G. Chandrasekharan, Chairperson

Advocates

M/s Aiyar & Dolia, Dr. T. Ramasamy, M/s V. Rameshvel & Co

Final Decision

Disposed Of

Acts Referred
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 24, 30
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 2(1)(i), 13(4), 14, 17, 17(1), 18, 18(2)
  • Limitation Act, 1963 - Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29, 29(2)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2025) 01 DRAT CK 0009
  • Coram: G. Chandrasekharan, Chairperson
  • Bench: Single Bench
  • Advocates: M/s Aiyar & Dolia, Dr. T. Ramasamy, M/s V. Rameshvel & Co
  • Result: Disposed Of
Referenced Acts & Sections
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 24, 30
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 2(1)(i), 13(4), 14, 17, 17(1), 18, 18(2)
  • Limitation Act, 1963 - Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29, 29(2)
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