M/s. Iswar Vanmalidas Prajapati & Ors Vs ICICI Bank Ltd

Debts Recovery Appellate Tribunal, Mumbai Bench 12 Feb 2024 I.A. No. 72 Of 2024 (WoD) In Appeal on Diary No. 2336 Of 2023 (2024) 02 DRAT CK 0016
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

I.A. No. 72 Of 2024 (WoD) In Appeal on Diary No. 2336 Of 2023

Hon'ble Bench

Ashok Menon, Chairperson

Advocates

Gaurang Kinkhabwala

Final Decision

Disposed Of

Acts Referred
  • Recovery of Debts And Bankruptcy Act, 1993 - Section 20(2)
  • Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 14, 17, 17(1), 18(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 02 DRAT CK 0016
  • Coram: Ashok Menon, Chairperson
  • Bench: Single Bench
  • Advocates: Gaurang Kinkhabwala
  • Result: Disposed Of
Referenced Acts & Sections
  • Recovery of Debts And Bankruptcy Act, 1993 - Section 20(2)
  • Securitisation & Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 - Section 13(2), 13(3A), 13(4), 14, 17, 17(1), 18(1)
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