M/s. Om Bahuuddeshiya Sevabhavi Sanstha, Nashik & Ors Vs Omkara Assets Reconstruction Pvt. Ltd. & Anr
.... e sheet and the audit report which indicate that they have limited income and that they may not be able to pay 50% of the debt due. 3. Since the Appellants had accepted the OTS proposal given by them on 24/08/2021 and accepted by the respondent on 31/08/2021 and had also made payment of &# ...
Debts Recovery Appellate Tribunal, Mumbai Bench
A. Rengasamy Vs Indian Bank
.... pain and poor financial condition, he could not come down to Chennai immediately to file restoration Application and only in 3rd week of December, 2023, Petitioner could recover from his Rheumatic pain and raise money from their children and came to Chennai to file restoration Petition. Even if ...
Debts Recovery Appellate Tribunal, Chennai Bench
Angel Educational Trust Vs Kotak Mahindra Bank Limited
.... Chennai and engaged present Counsel for filing the Appeal, thus delay. However, the Affidavit is completely silent as to on what date their Counsel was requested to appear before DRAT, Chennai, and who, in turn, on what date informed them that he could not appear, and on what date Petitioners/Ap ...
Debts Recovery Appellate Tribunal, Chennai Bench
M/s Kamala Mills Ltd & Ors Vs Indiabulls Housing Finance Ltd & & Ors
.... deferred till the appeal is disposed of. It is also contended that the properties were offered as security for the loan facility No. HHLLPM00467815 alone in the outstanding dues towards the debt is only ₹11,26,71,324/-and therefore, issuing a sale notice for the outstanding amount of all ...
Debts Recovery Appellate Tribunal, Mumbai Bench
M/s. Leenam Foods Pvt. Ltd Vs State Bank of India & Anr
.... y the appellant is not registered. 3. Moreover, it is also pointed out that the lease was only for three years. It is a document which is required to be compulsorily registered. Hence, finding against the tenancy right set up by the appellant, no protection whatsoever was granted to the ap ...
Debts Recovery Appellate Tribunal, Mumbai Bench
M/s Maximus ARC Limited Vs M/s. Sreenivas Buildtech (India) Pvt. Ltd
.... ocate for Appellant Institution submitted that the loan is for commercial purpose and Respondents have got sufficient properties, and except filing Written Statement, Respondents have not produced any evidence challenging the claim of Appellant for contractual rate of interest for the subsequent ...
Debts Recovery Appellate Tribunal, Chennai Bench
M/s Akshaya Tex Prop. Mr. V.Selvakumar Vs Canara Bank
.... Respondent Bank submitted that the Order under challenge is a consent Order, therefore, no Appeal shall lie. 5. I have perused the material papers including the impugned Order dated 18.05.2023. 6. Admittedly, SA is still pending and Appellants have not complied with the conditional O ...
Debts Recovery Appellate Tribunal, Chennai Bench
Shrirajrajeshwari Infrastructures Pvt. Ltd. & Ors Vs Union Bank of India & Ors
.... d respondent heard. Records perused. 13. The grounds on which the appellants have challenged the impugned judgment and order are that the respondent bank did not respond to the objections raised by the appellants to the demand notice under Sec. 13(2) of the SARFAESI Act and therefore furthe ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Kinjal Bhupendra Dalal Vs Union Bank of India & Ors
.... n a position to dispose of the O.A. expeditiously. 2. In case the application for transfer of the O.A. to any other D.R.T. is considered, there are two D.R.Ts. lying vacant in Mumbai. There is also one D.R.Ts. lying vacant in Ahmedabad and Aurangabad. Therefore, no purpose will be served b ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Navnit Cars Pvt. Ltd Vs State Bank of India & Anr
.... able to them under the law. Hence, the prayer for deletion of the third defendant from the party array in these O.As. was declined. 3. The Ld. Counsel appearing for the appellant would contend that at the very threshold, it would be clear that the appellant was only a car dealer is not inv ...
Debts Recovery Appellate Tribunal, Mumbai Bench
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