R.C. SOOD & CO. Developers PVT. LTD Vs Sunil Bansal

National Consumer Disputes Redressal Commission 20 Jan 2020 First Appeal No. 177, 212 Of 2013 (2020) 01 NCDRC CK 0066
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal No. 177, 212 Of 2013

Hon'ble Bench

R.K. Agrawal, President; M. Shreesha, Presiding Member

Advocates

Harish Malhotra, Priyadeep, K.P. Sundar Rao, A. Subhashini, Kashish Narang

Final Decision

Disposed Of

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

Judgement Text

Translate:
Himachal Pradesh HC
Sanjeev Kumar Vs State Of H.P.
16 Dec 2034
Himachal Pradesh HC
Laxman Dass & Others Vs Roop Chand
16 Dec 2033
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Case Metadata
  • Ck Citation: (2020) 01 NCDRC CK 0066
  • Coram: R.K. Agrawal, President; M. Shreesha, Presiding Member
  • Bench: Division Bench
  • Advocates: Harish Malhotra, Priyadeep, K.P. Sundar Rao, A. Subhashini, Kashish Narang
  • Result: Disposed Of
Referenced Acts & Sections
  • Security Interest (Enforcement) Rules, 2002 - Rule 8
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)
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