M/s Sree Haricharan Granite Exports India Pvt. Ltd. Vs State Bank Of India And Anr.
.... of the property will be atleast Rs. 9 crores by conservative estimate and that strangely the Respondent Bank valued the same at Rs.3,54,00,000/- and that the Applicant understands that the intention of the Respondent Bank is to sell the property somehow or the other and that all the measures ar ...
Debts Recovery Tribunal Visakhapatnam
State Bank Of India Vs Papakannu Dasaradharami Reddyx And Ors.
.... y the defendant No.3, A20 Loan Application of Defendant No. l for Rs.6.25 Lakhs, A21 Sanction letter for Rs.6.25 Lakhs, A22 Loan Application of Defendant No.2 for Rs.7,75,000/-, A23 Sanction letter for Rs. 7.75 Lakhs, A24 Loan Application of Defendant No.3 OA.No.1088 of 2017 for Rs. 7,00,000/-, ...
Debts Recovery Tribunal Visakhapatnam
Canara Bank And Anr. Vs M/s. Annam Steels Pvt. Ltd. And Ors.
.... fendants agreed that securities and documents executed by them in favour of applicant banks shall hold good and available for the restructured debt. 62. The defendants' No. 1 and 2 have denied their liability as well liability of other defendants on the ground that their blank signatures we ...
Debts Recovery Tribunal-I Ernakulam
Canara Bank Vs Grapco Industries Ltd. And Ors.
.... them as parties to the instant proceedings and submit their adjudicated claim for Rs.16,99,398.00 and Rs.42,72,855.00 respective. 18. Initially the workers had approached the Hon'ble High Court at Karnataka in W.P. No.46216-46217 of 2002 dated 28.07.2003 filed by the Workers where permissi ...
Debts Recovery Tribunal-III Kolkata
Industrial Credit And Investment Corporation Of India Ltd. And Anr. Vs Grapco Industries Ltd. And Ors.
.... 5.01.2005, the Joint Receivers were again directed to sale the immovable properties (Lease hold land) of the Company was situated at Alwar. Accordingly, the Joint Receivers took proper steps for sale of the immovable properties. The D.R.T. was pleased to direct the Joint Receivers to spend the e ...
Debts Recovery Tribunal-III Kolkata
Major Singh Sidhu And Ors. Vs Indian Bank And Ors
.... A no. 51 of 2008, was filed by Sh. Parmanand Jha, as Sh. Major Singh Sidhu had also filed one application in MA No. 228/2008 (arising out of SA No. 51/2008) on 13.02.2009, whereas, said MA was already disposed off on 24.12.2008. Therefore, it is proved on record that that it was well within the ...
Debts Recovery Tribunal-Iii Delhi
Drishti Land And Infrastructure Pvt. Ltd Vs State Bank Of India And Ors.
.... licant's next limb of argument is that possession is sine qua non of leasing out any portion of the building. Since respondent no.3 was not under actual possession they cannot lease out any portion of the building to respondent no. 8 to 10. Applicant claimed that they are in absolute possession ...
Debts Recovery Tribunal-III Kolkata
Drishti Land And Infrastructure Pvt. Ltd Vs Bank Of Baroda And Ors.
.... remains that respondent no.3 is the absolute owner of the total building and they will allocate 58% of the total construction area along with proportionate open space to the applicant by executing deed of indenture. 16. Applicant's next limb of argument is that possession is sine qua non o ...
Debts Recovery Tribunal-III Kolkata
Prathiksha Shukla Vs Authorized Officer, The South Indian Bank And Ors.
.... the property on 17.01.2015. Subsequently, the loan account became NPA and bank initiated recovery proceedings in 2017 and issued possession notice in 2019 and all these while, the Applicant has not chosen to challenge the mortgage created by Respondent No.2 and has filed the present appeal only ...
Debts Recovery Tribunal-I Karnataka At Bengaluru
Bank Of Baroda Vs M/s Span Traders And Anr.
.... d as above in favour of the Applicant Bank. A perusal of Original Application, evidence and documents relied upon clearly show that Defendant No. l & 2 had utilized the above loan facility as granted to them. 12. However, after availing the aforesaid Cash Credit Limit facility, Defenda ...
Debts Recovery Tribunal Dehradun
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