State Bank of India Vs M/s Indian Trading Corporation And Ors.
.... nch Manager of Applicant Bank as AW-1/1. The Applicant Bank has also established its case through documentary evidence. On a careful scrutiny of the evidence on affidavit and documentary evidence, it is proved that Defendant No.1 through its Partners had availed the credit facilities from the Ap ...
Debts Recovery Tribunal Allahabad
IDBI Bank Limited Vs M/s. Jagannath Omfed Parlour And Ors.
.... pose. Defendant No.1 after availing the above loan limits, has committed defaults in terms of the Loan Agreements in respect of the Loan Limits, as and when the same have fallen due. In view of various defaults committed by the Defendants, in repayment of monies due under the Loan Agre ...
Debts Recovery Tribunal Cuttack
HDFC Bank Limited Vs M/s.Kandla Energy And Chemical Limited And Ors.
.... y dealt with the same in its rejoinder. He further submitted that the defendants failed mention any specific debit and credit entry. He further submitted that Original Application is well maintainable and within limitation and defendants in a disguised way admitted their signatures on loan docum ...
Debts Recovery Tribunal-I Ahmedabad
Standard Charted Bank Vs M/s Surge Media Pvt. Ltd., And Ors
.... further proposed to partly discharge its liability by selling the Rohini Property for a total sale consideration of Rs. 95.00 Lacs. Applicant confirmed the proposal of the D-1 and agreed to sale of the Rohini Property to prospective buyer only after receipt of total sale consideration. D-1 confi ...
Debts Recovery Tribunal-Ii Delhi
Solid (India) Ltd. And Ors. Vs Authorised Officer, Bank Of Baroda
.... e said should be duly appropriated and in case of non acceptance, the said amount shall be refunded directly in the accounts of the pencil making payment. 8. That on payment or Rs.8 Crores the properties mentioned in Schedule-I as the said payment is being made by third bank shall release ...
Debts Recovery Tribunal-I Ahmedabad
Reshmi Gupta And Anr. Vs Bank of India And Ors.
.... nless the court is satisfied about the adequacy of the price the act of confirmation of the sale would not be a proper exercise of judicial discretion. Thus, in view of the above, it is evident that law requires a proper valuation report; its acceptance by the authority concerned by application o ...
Debts Recovery Tribunal-III Kolkata
M/s. Thazhayil Nidhi Ltd. And Anr. Vs Authorised Officer Federal Bank Ltd. And Anr.
.... This judicial assertion, I reckon, is in tune with the Supreme Court's judgment in Visual N. Calsaria Versus Bank of India: a secured creditor cannot arbitrarily evict a tenant by using the SARFAESI Act, as that would amount to stultifying the statutory rights of protection given to tenant. ...
Debts Recovery Tribunal-II Ernakulam
South Indian Bank Ltd. Vs M/s. Mahalakshmi Jewellers And Ors.
.... of one Mr. V. Prabakaran, S/o. Mr. Varadapillai. The applicant through their counsel issued Legal Notice dated 08.05.2017 (Ex.A-19) to defendants. Third defendant sent reply notice dated 14.06.2017 which is marked as Ex.A-20. g) After execution of MODTD in favour of applicant bank by 2 nd ...
Debts Recovery Tribunal-Iii Chennai
Mylari. N Vs Authorised Officer, The Bhavasara Kshatriya Co-Operative Bank Limited And Ors.
.... d to protection in terms of S.17(4A) of the Act? 8. As per the amended provisions of the Act. S.17(4A) has vested the authority, power and jurisdiction on this Tribunal to examine and determine the claim of lease or tenancy came to be inserted in the Act w.e.f. 01.09.2016 and reads thus : ...
Debts Recovery Tribunal-Ii Karnataka At Bengaluru
M/s. Sree Laxmi Venkatagiri Industries And Ors. Vs Authorised Officer Canara Bank (Erstwhile Syndicate Bank)
.... yndicate Bank is merged with Canara bank. 23. The first issue raised by the applicant is that the respondent bank had issued Sec. 13(2) notice dated 07.12.2017 to all the partners/borrowers/guarantor of the firm namely (1) C. Sridhar Varma, (2) Sriveer Savitri, (3) Sridevi Savitri, (4) Sree ...
Debts Recovery Tribunal-Ii Karnataka At Bengaluru
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