Icici Bank Ltd Vs Gwalior Bypass Project Ltd. And Ors

Debts Recovery Appellate Tribunal, Delhi 23 Apr 2017 Miscellaneous Appeal No. 467 Of 2017 (2017) 04 DRAT CK 0010
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Appeal No. 467 Of 2017

Hon'ble Bench

P.K. Bhasin, J

Advocates

Rajeeve Mehra, Anuja Jain, Niti A. Sachar, Sudhir K. Makker, Rajeev Bansal, Vishal Gera, Rupesh Gupta, Amitav Dadhich

Final Decision

Partly Allowed

Acts Referred
  • Code Of Civil Procedure, 1908 (CPC) - Order 12 Rule 6
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(5)(B)

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 04 DRAT CK 0010
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Rajeeve Mehra, Anuja Jain, Niti A. Sachar, Sudhir K. Makker, Rajeev Bansal, Vishal Gera, Rupesh Gupta, Amitav Dadhich
  • Result: Partly Allowed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 (CPC) - Order 12 Rule 6
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(5)(B)
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