Jai Ambika Ginning and Pressing Factory & Ors Vs Union Bank of India

Debts Recovery Appellate Tribunal, Mumbai Bench 5 Feb 2024 I.A. No. 78 Of 2024(WoD) In Appeal on Diary No. 203 Of 2024 (2024) 02 DRAT CK 0011
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 78 Of 2024(WoD) In Appeal on Diary No. 203 Of 2024

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Puneet Gogad, Sanjay Anabhawane, N. Bakali

Final Decision

Disposed Of

Acts Referred
  • Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 14, 17(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 02 DRAT CK 0011
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Puneet Gogad, Sanjay Anabhawane, N. Bakali
  • Result: Disposed Of
Referenced Acts & Sections
  • Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 14, 17(1)
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