Vilas Vasant Gandhe Vs Encore Asset Reconstruction Pvt. Ltd

Debts Recovery Appellate Tribunal, Mumbai Bench 10 Jan 2025 I.A. No. 19 Of 2025(CoD) In M.A. on Diary No. 1866 Of 2024(Restoration) In (Appeal on Diary No. 1821 Of 2023 Disposed of) (2025) 01 DRAT CK 0351
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 19 Of 2025(CoD) In M.A. on Diary No. 1866 Of 2024(Restoration) In (Appeal on Diary No. 1821 Of 2023 Disposed of)

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Gaurang Kinkhabwala, Sanjay Anabhawane, M/s M & S Legal Ventures, Rajesh Nagory, Vinay Deshpande, Shobha Chavan, Ajay Deshmane, M/s V. Deshpande & Co.

Final Decision

Allowed

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

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 DRAT CK 0351
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Gaurang Kinkhabwala, Sanjay Anabhawane, M/s M & S Legal Ventures, Rajesh Nagory, Vinay Deshpande, Shobha Chavan, Ajay Deshmane, M/s V. Deshpande & Co.
  • Result: Allowed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 - Section 13(2)
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