Oriental Bank Of Commerce Vs Ranjith C

Debts Recovery Tribunal-1, Ernakulam 10 Aug 2018 Original Application No. 5 Of 2018 (2018) 08 DRT CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 5 Of 2018

Hon'ble Bench

N. Somasundaar, Presiding Officer

Advocates

P.P Joyi

Final Decision

Allowed

Acts Referred
  • Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 - Section 19(1), 19(20), 19(20AB), 19(21)(i)
  • Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 16

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 08 DRT CK 0002
  • Coram: N. Somasundaar, Presiding Officer
  • Bench: Single Bench
  • Advocates: P.P Joyi
  • Result: Allowed
Referenced Acts & Sections
  • Recovery Of Debts Due to Banks And Financial Institutions Act, 1993 - Section 19(1), 19(20), 19(20AB), 19(21)(i)
  • Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 16
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