State Bank Of India And Anr. Vs M/s ANK Restobars Pvt. Ltd., And Ors.

Debts Recovery Appellate Tribunal, Allahabad 16 Jul 2019 Appeal Sr. No. 192, 194 Of 2018 (2019) 07 DRAT CK 0014
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Sr. No. 192, 194 Of 2018

Hon'ble Bench

R.S. Kulhari, J

Advocates

P.K. Gupta, V.D. Chauhan, Dharam Deo, Raman Mishra

Final Decision

Dismissed

Acts Referred
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(1), 8(6), 9(1)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3-A), 13(4), 14, 18

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 07 DRAT CK 0014
  • Coram: R.S. Kulhari, J
  • Bench: Single Bench
  • Advocates: P.K. Gupta, V.D. Chauhan, Dharam Deo, Raman Mishra
  • Result: Dismissed
Referenced Acts & Sections
  • Security Interest (Enforcement) Rules, 2002 - Rule 8(1), 8(6), 9(1)
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(3-A), 13(4), 14, 18
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.