M/s. Global Gourmet Pvt. Ltd Vs Indian Bank & Ors

Debts Recovery Appellate Tribunal, Mumbai Bench 27 Apr 2022 I.A. No. 58 Of 2022 In Appeal on Diary No. 87 Of 2022 (2022) 04 DRAT CK 0027
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 58 Of 2022 In Appeal on Diary No. 87 Of 2022

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Sanjana Ghogare, Barsha Parulekar

Final Decision

Allowed

Acts Referred
  • Arbitration and Conciliation Act, 1996 - Section 23(4), 29A
  • Commercial Courts Act, 2015 - Section 12A
  • Negotiable Instruments Act, 1881 - Section 18(1)

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 04 DRAT CK 0027
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Sanjana Ghogare, Barsha Parulekar
  • Result: Allowed
Referenced Acts & Sections
  • Arbitration and Conciliation Act, 1996 - Section 23(4), 29A
  • Commercial Courts Act, 2015 - Section 12A
  • Negotiable Instruments Act, 1881 - Section 18(1)
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