Harish Bhasin And Ors Vs Punjab And Sind Bank And Ors

Debts Recovery Appellate Tribunal, Delhi 21 Aug 2018 Appeal No. 109 Of 2007 (2018) 08 DRAT CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 109 Of 2007

Hon'ble Bench

P.K. Bhasin, J

Advocates

Geeta Luthra, Tushar Thareja, Pranav Vashistha, Pranav Malhotra, Seema Gupta

Final Decision

Disposed Of

Acts Referred
  • Code Of Civil Procedure, 1908 (CPC) - Order 20 Rule 4(1), Order 20 Rule 5
  • Code Of Civil Procedure, 1908 (CPC) - Section 2(2), 2(9), 2(14), 34
  • Provincial Small Cause Courts Act, 1887 - Section 17(1)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20), 23

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 08 DRAT CK 0003
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Geeta Luthra, Tushar Thareja, Pranav Vashistha, Pranav Malhotra, Seema Gupta
  • Result: Disposed Of
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 (CPC) - Order 20 Rule 4(1), Order 20 Rule 5
  • Code Of Civil Procedure, 1908 (CPC) - Section 2(2), 2(9), 2(14), 34
  • Provincial Small Cause Courts Act, 1887 - Section 17(1)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20), 23
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