Mittapalli Hari Kishan Vs State Of Telangana

High Court For The State Of Telangana:: At Hyderabad 18 Mar 2024 Writ Petition No. 5944 Of 2024 (2024) 03 TEL CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 5944 Of 2024

Hon'ble Bench

N.V.Shravan Kumar, J

Final Decision

Disposed Of

Acts Referred

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2#Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 34#Recovery of Debts and Bankruptcy Act, 1993 — Section 31B#Registration Act, 1908 — Section 71

Judgement Text

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Case Metadata
  • Citation: (2024) 03 TEL CK 0004
  • Coram: N.V.Shravan Kumar, J
  • Bench: Single Bench
  • Result: Disposed Of
Referenced Acts & Sections

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2#Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 34#Recovery of Debts and Bankruptcy Act, 1993 — Section 31B#Registration Act, 1908 — Section 71

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