Mrs.Uma Maheswari Vs Presiding Officer

Madras High Court 24 Apr 2018 Writ Petition No. 10676 of 2014 (2018) 04 MAD CK 0230
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 10676 of 2014

Hon'ble Bench

S. Manikumar, J; V. Bhavani Subbaroyan, J

Advocates

A.R.Ravichandran, R.Vivekananthan, C.Uma Shankar

Final Decision

Dismissed

Acts Referred
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 14
  • Constitution of India, 1950 - Article 226

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 04 MAD CK 0230
  • Coram: S. Manikumar, J; V. Bhavani Subbaroyan, J
  • Bench: Division Bench
  • Advocates: A.R.Ravichandran, R.Vivekananthan, C.Uma Shankar
  • Result: Dismissed
Referenced Acts & Sections
  • Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 14
  • Constitution of India, 1950 - Article 226
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