Sudha Joshi Vs HDFC Bank Ltd

Debts Recovery Appellate Tribunal, Delhi Bench 23 Sep 2022 Regular Appeal No. 118 Of 2020 (2022) 09 DRAT CK 0010
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Regular Appeal No. 118 Of 2020

Hon'ble Bench

Brijesh Sethi, Chairperson

Advocates

Devender Rattan, Gurmeet Bindra, V.K. Sachdeva

Final Decision

Disposed Of

Acts Referred
  • Code of Criminal Procedure, 1973 - Section 156(3), 161, 482
  • Indian Penal Code, 1860 - Section 420, 467, 468, 471
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(4), 13(12), 14, 17, 29
  • Contract Act, 1872 - Section 133

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 09 DRAT CK 0010
  • Coram: Brijesh Sethi, Chairperson
  • Bench: Single Bench
  • Advocates: Devender Rattan, Gurmeet Bindra, V.K. Sachdeva
  • Result: Disposed Of
Referenced Acts & Sections
  • Code of Criminal Procedure, 1973 - Section 156(3), 161, 482
  • Indian Penal Code, 1860 - Section 420, 467, 468, 471
  • Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13(2), 13(4), 13(12), 14, 17, 29
  • Contract Act, 1872 - Section 133
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