HDFC Bank Ltd., Vs Bank Of Baroda And Ors.

Debts Recovery Appellate Tribunal, Allahabad 17 Dec 2019 Appeal Sr. No. 03 Of 2015 (2019) 12 DRAT CK 0009
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Sr. No. 03 Of 2015

Hon'ble Bench

R.S. Kulhari, J

Advocates

V.K. Shukla, Vikram Bhalla

Final Decision

Allowed

Acts Referred
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 2(g), 19, 20
  • Negotiable Instruments Act, 1881 - Section 131

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 12 DRAT CK 0009
  • Coram: R.S. Kulhari, J
  • Bench: Single Bench
  • Advocates: V.K. Shukla, Vikram Bhalla
  • Result: Allowed
Referenced Acts & Sections
  • Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 - Section 2(g), 19, 20
  • Negotiable Instruments Act, 1881 - Section 131
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