Canara Bank Vs J.G.Mohan
.... all, repayments could not be made, however, defendant had acknowledged the debt on 6.9.2010, 15.3.2011 and 13.3.2014 thus keeping the claims of the applicant bank alive. 6. Notwithstanding the continuous default of at least servicing the interest, applicant bank did not apply the Prudential ...
Debts Recovery Tribunal-Iii Chennai
Oriental Bank Of Commerce Vs M/s Doon Darbar Family Restaurant And Anr.
.... to repay the outstanding dues but the Defendants failed to make the payment of outstanding dues. The whole case of the Applicant Bank is based on documentary evidence and the witness has duly proved all these documents. In my view there is no question of disbelieving the evidence lead by the App ...
Debts Recovery Tribunal Dehradun
M/s. Varasiddi Vinayaka Granites Vs Authorised Officer, Canara Bank And Ors.
.... property in the auction and the 3rd respondent purchased the property as per the auction notification published in the newspapers and the 3rd respondent is also bonafide purchaser of the schedule property in the public auction and paid entire amounts as per the terms and conditions of the auctio ...
Debts Recovery Tribunal Visakhapatnam
M/s. Punjab National Bank Vs M/s. Omr Check Point Enclave
.... cuments and being contested that the applicant bank had executed a registered instrument containing therein that it has received entire amount towards principal and that there are no dues payable from the defendants and therefore now contend for discharge of the entire OA claim as not repayable b ...
Debts Recovery Tribunal-Iii Chennai
Krishna Poddar And Anr. Vs State Bank Of India And Anr.
.... availing of cash credit facility against creation of equitable mortgage and subsequent default due to illness are not in dispute. There is no objection relating to classification of NPA. Applicants have made specific contention of violation of section 13(3) of the Act of 2002. For appropriate ad ...
Debts Recovery Tribunal-III Kolkata
Punjab National Bank Vs Abhilash.P.S, And Anr.
.... ant bank and executed various security documents and hypothecation charge was created over ‘A’ schedule property to secure the cash credit limit and equitable mortgage was created over ‘B’ schedule property by deposit of title deeds to secure all the credit facilities availed from the applicant. ...
Debts Recovery Tribunal-II Ernakulam
IDBI Bank Limited Vs Anil Singh And Ors.
.... uted in favour of the Third Defendant by Sri. B.Rajandhra Prasad Doc.No.781 of 1999 (along with translation), A15 Sale deed executed in favour of the Second Defendant by M.V.GangahaRao and another. Doc.No.814 of 2002 (along with translation), A16 Sale deed executed in favour of the Third Defendan ...
Debts Recovery Tribunal Visakhapatnam
M/S Shanmugadurai And Firm And Ors. Vs Authorised Officer, ASREC (India) Limited And Anr.
.... ld based on the valuation report obtained in respect of an earlier sale is not sustainable and the sale therefore is liable to be set aside. 5.17 Refuting the contention that Rule 8(5) of SI(E) Rules is breached, Ld. Counsel for the first respondent placed reliance on the valuation report d ...
Debts Recovery Tribunal-I Chennai
Indian Bank Vs M/s. Sri Gokulam Traders And Ors.
.... demands and requests. On account of delay in payment / default committed by defendants, applicant bank classified the loan accounts as NPA on 30.03.2016 and issued notices under SARFAESI Act to defendants on 15.07.2016 and 05.08.2016. But defendants failed to respond. As all the efforts of appli ...
Debts Recovery Tribunal-Iii Chennai
Edelweiss Asset Reconstruction Company Ltd. Vs M/S Samtel Colors Ltd. And Ors
.... ailed to reply to the same. On 30.8.2013, Applicant Bank in its capacity of secured creditors has taken measures under the provisions of the section 13(4) and has taken possession of the Mortgage properties (as mentioned above). Hence, by filing the present O.A., the applicant Financial Institut ...
Debts Recovery Tribunal-Ii Delhi
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!