Priya Bhatia Vs State Bank Of Patiala And Ors.

Debts Recovery Appellate Tribunal, Delhi 3 Mar 2015 Appeal No. 350 Of 2012 In Appeal No. 33 Of 2003 (2015) 03 DRAT CK 0020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 350 Of 2012 In Appeal No. 33 Of 2003

Hon'ble Bench

Ranjit Singh, J

Advocates

Rajeeve Mehra, Sumeher Bajaj, S.K. Tyagi, Vikram Rawal

Final Decision

Dismissed

Acts Referred
  • Code Of Civil Procedure, 1908 - Order 21 Rule 2, Order 21 Rule 22, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 92(2)
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 30
  • Constitution Of India, 1950 - Article 127

Judgement Text

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