City Union Bank Limited Vs M/s Precision Press Product And Ors.
.... foresaid credit facility, defendants executed the following documents on 28.03.2014 in favour of applicant bank: (i) Demand Promissory Note for a sum of Rs.60,00,000/- thereby undertaking jointly and severally to repay the said amount together with interest at the rate of 14.75% p.a. compo ...
Debts Recovery Tribunal-Iii Chennai
State Bank Of India Vs M/s. Sri Sun Plastic Mould And Moulding And Anr.
.... ing pendency of this O.A, a Memo was filed by the applicant bank stating that pursuant to the E-Auction held on 23.06.2017, the machinery morefully described in Schedule-A (Item Nos.1, 2, 4 and 5) were sold for a sum of Rs.27 lakhs and appropriated to the loan account on 27.06.2017. The memo was ...
Debts Recovery Tribunal-Iii Chennai
HDFC Bank Vs Pandokhar Logistics And Anr
.... an be used for company work. Thus, it is admitted that the trucks were purchased after taking loan from the applicant bank by the defendants, but there was no tripartite agreement between the HDFC Bank and ACC Cement company or the defendants that the said condition must be there and the trucks w ...
Debts Recovery Tribunal-Iii Delhi
M/s.Vishnutek Engineering Pvt. Ltd. And Anr. Vs Authorised Officer, ASREC (India) Limited And Ors.
.... that another SA278/2016 was also filed and dismissed on 20.04.2017 and thereupon, the matter was carried by the Applicants to the Honourable Debts Recovery Appellate Tribunal at Kolkata by filing appeal No.209/2017/188 and the same was also dismissed on merits by addressing every contention made ...
Debts Recovery Tribunal Visakhapatnam
ICICI Bank Limited Vs Mustufabag Ahemadbag Miraza And Ors.
.... well as Standard Terms and Conditions for Commodity Based Finance (Annexure E-Page 64), executed by the Defendant No.1. The tenure of the Facility was 3 years and applicable rate of interest was 12.5% per annum. The Facility is secured by the pledge of agricultural produce, as stated in the mem ...
Debts Recovery Tribunal-I Ahmedabad
Indian Bank Vs R. Boopathi And Anr.
.... n and issued sanction letter dated 26.04.2011 (Ex.A-35) and the loan amount was disbursed to 1st defendant towards Agri MTL account. The 2nd defendant stood as guarantor for the said loan and executed Guarantee Agreement. Having availed the aforesaid loan, first defendant executed following docu ...
Debts Recovery Tribunal-Iii Chennai
Shobha,(Borrower/Mortgager) And Anr. Vs M/s. Repco Home Finance Limited
.... bunal to para 13 and 13[c] to content that the bank's failure to reply to the representation under S.13[ 3A] would be violative of the provision of the Act and therefore liable to be interfered under S.17. 40. The said contention can only be determined adjudicated only if the applican ...
Debts Recovery Tribunal-Ii Karnataka At Bengaluru
Valluru Ganga Bhavani Vs State Bank of India And Ors.
.... k to pay an amount of Rs.50 lakhs towards damages and mental agony and to direct the respondent bank to relieve the applicant from debt as there is no mortgage against the schedule mentioned property. 7. Written arguments have also been filed by respondent No.1 and 2 reiterating the averme ...
Debts Recovery Tribunal Visakhapatnam
Bank Of Baroda Vs Radhamohan Ramnaresh Sharma And Anr.
.... .50%+ TP 0.50% =9.60% (current applicable MCLR rate of the bank subjected to change time to time) with all interest and cost, charges, expenses etc plus 2% penal interest p.a. with effect from Date of filling this Original Application till realization. 14 The Applicant submits that the Ap ...
Debts Recovery Tribunal-I Ahmedabad
Bank Of Baroda Vs M/s.Ashapura Food Products And Ors.
.... , so only point of consideration before this Tribunal is whether the applicant Bank is legally entitled to the amount as claimed in O.A. on the basis of documents and pleadings submitted by it before the Tribunal. 8. The bank has produced on record various documents towards Execution of loa ...
Debts Recovery Tribunal-I Ahmedabad
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