M/S Vijay & Company And Ors Vs Hdfc Bank And Anr

Case No: Appeal No. 74 Of 2016

Date of Decision: Feb. 17, 2020

Acts Referred: Code Of Civil Procedure, 1908 — Order 8 Rule 2, Order 6 Rule 8#Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19, 30#Constitution Of India, 1950 — Article 299#Government Of India Act, 1915 — Section 30, 175(3)

Hon'ble Judges: P.K. Bhasin, J

Bench: Single Bench

Advocate: Pallav Saxena, Dharam Dev, Sunanda Kumari, Neeraj Mahajan

Final Decision: Partly Allowed