Bank Of Baroda Vs E star Infotech Ltd & Anr

Debts Recovery Appellate Tribunal, Mumbai Bench 10 Jan 2025 Appeal No.291 Of 2009 (2025) 01 DRAT CK 0350
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No.291 Of 2009

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Anant B. Shinde, Barsha Parulekar

Final Decision

Dismissed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A)

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
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2025) 01 DRAT CK 0350
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Anant B. Shinde, Barsha Parulekar
  • Result: Dismissed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.