B.L. Gupta Construction (P) Ltd. And Ors. Vs Vijaya Bank And Ors.

Debts Recovery Appellate Tribunal, Delhi 9 Mar 2017 Appeal Nos. 123, 124 Of 2015 (2017) 03 DRAT CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Nos. 123, 124 Of 2015

Hon'ble Bench

P.K. Bhasin, J

Advocates

Rajeeve Mehra, Arvind Sharma, Shruti Aggarwal, Vaibhav Dang, Kunwar Surendra Singh

Final Decision

Allowed

Acts Referred
  • Banking Regulation Act, 1949 - Section 35
  • Code Of Civil Procedure, 1908 - Section 34
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20), 19(25), 22
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 17, 17(1)
  • Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 18
  • Security Interest (Enforcement) Rules, 2002 - Rule 8

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 03 DRAT CK 0005
  • Coram: P.K. Bhasin, J
  • Bench: Single Bench
  • Advocates: Rajeeve Mehra, Arvind Sharma, Shruti Aggarwal, Vaibhav Dang, Kunwar Surendra Singh
  • Result: Allowed
Referenced Acts & Sections
  • Banking Regulation Act, 1949 - Section 35
  • Code Of Civil Procedure, 1908 - Section 34
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19, 19(20), 19(25), 22
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 17, 17(1)
  • Debts Recovery Tribunal (Procedure) Rules, 1993 - Rule 18
  • Security Interest (Enforcement) Rules, 2002 - Rule 8
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