M/s. Sai Sree Ganesh Industries Vs Union of India

Andhra Pradesh High Court 19 Jan 2018 Writ Petition No.32288 Of 2017 (2018) 01 AP CK 0013
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No.32288 Of 2017

Hon'ble Bench

SANJAY KUMAR, J; J. UMA DEVI, J

Advocates

Mummaneni Srinivasa Rao, N.Ashwani Kumar, A.Krishnam Raju

Final Decision

Disposed Off

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 10, 13(2), 13(4)
  • Security Interest (Enforcement) Rules, 2002 - Rule 8, 8(6), 9

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 01 AP CK 0013
  • Coram: SANJAY KUMAR, J; J. UMA DEVI, J
  • Bench: Division Bench
  • Advocates: Mummaneni Srinivasa Rao, N.Ashwani Kumar, A.Krishnam Raju
  • Result: Disposed Off
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 10, 13(2), 13(4)
  • Security Interest (Enforcement) Rules, 2002 - Rule 8, 8(6), 9
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