Abhinav Kumar And Ors Vs Oriental Bank Of Commerce

Debts Recovery Appellate Tribunal, Delhi 16 May 2017 Miscellaneous Appeal No. 371 Of 2016, Miscellaneous Appeal No. 372 Of 2016 (2017) 05 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 371 Of 2016, Miscellaneous Appeal No. 372 Of 2016

Hon'ble Bench

P.K. Bhasin, J

Advocates

S.K. Sharma, Pankaj Vivek, Rahul Sharma, S.K. Garg

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14, 17(1), 17(4)(A), 17(4)(A)(i)(a), 18
  • Transfer Of Property Act, 1882 - Section 65(A)

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 05 DRAT CK 0005
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: S.K. Sharma, Pankaj Vivek, Rahul Sharma, S.K. Garg
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14, 17(1), 17(4)(A), 17(4)(A)(i)(a), 18
  • Transfer Of Property Act, 1882 - Section 65(A)
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