Panjab National Bank Vs Ahmed Abbas Ghulam And Ors.
.... bank. As the defendants opted not to contest the case, so only point of consideration before this Tribunal is whether the applicant Bank is legally entitled to the amount as claimed in Original Application on the basis of documents and pleadings submitted by it before the Tribunal. 8. In su ...
Debts Recovery Tribunal-I Ahmedabad
Yogesh Madan Vs Regional Manager Federal Bank Ltd. And Ors.
.... principle of res-judicata applies, therefore, the present SA is not maintainable and is liable to be dismissed as being barred by Section 5 of the Arbitration and Conciliation Act, 1996. It is further stated that respondents no.2 and 3 as borrower and co-borrower approached respondent no.4 (erst ...
Debts Recovery Tribunal-I Delhi
Indian Overseas Bank Vs Sino Mathai And Ors.
.... the Bank to conduct SLBC meeting and consider the cases for small entrepreneur who have lost their business in the Thane Cyclone. 4.7 It is stated that the action of applicant in rushing to this Tribunal for recovery of Debts violates fair practices code and opposed to equity and fair play. ...
Debts Recovery Tribunal-Iii Chennai
M/s. SLN Gaja Industries And Ors. Vs Syndicate Bank
.... stance in the present application and the same is wholly unmeritorious, contrary to the well settled proposition of law. The applicant is a dishonest litigant and has made false statements on oath thereby committed perjury of this Hon'ble Tribunal and the same would be evident from the facts sta ...
Debts Recovery Tribunal-Ii Karnataka At Bengaluru
Axis Bank Limited Vs M/s. A and D Solaris And Ors.
.... ; (ii) Demand Promissory Note delivery cum waiver letter payable on demand for Rs.75.00 Lakhs (Ex.A-26) ; (iii) Letter of Arrangement – Cash Credit Advances (Ex.A-27) ; (iv) Agreement for Hypothecation of current assets (Ex.A-28) ; (v) Deed of personal guarantee executed by ...
Debts Recovery Tribunal-Iii Chennai
Punjab National Bank Vs M/s Sadguru Business Private Ltd And Ors.
.... 1 to Exhibit- AW-1/49. On a careful scrutiny of the evidence on affidavit and exhibits marked as Exhibit- AW-1/1 to Exhibit-AW-1/49, it is proved that Defendant No.1 through its Defendant No.2 had availed the Cash Credit Limit & Term Loan facilities from the Applicant Bank against primary se ...
Debts Recovery Tribunal Allahabad
Union Bank Of India Vs Manju And Ors.
.... s 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 Applicant Bank and Applicant Bank has proved its c ...
Debts Recovery Tribunal Allahabad
Punjab National Bank (formerly Oriental Bank Of Commerce) Vs M/s.Jay Arr Enterprises And Ors.
.... plicant Bank, defendants did not make any repayment. g) Hence above O.A. has been filed for recovery of a sum of Rs.1,59,40,230.24p (Rupees One Crore Fifty Nine Lakhs Forty Thousand Two Hundred Thirty and Paise Twenty Four only), together with further interest thereon, as evidenced by Stat ...
Debts Recovery Tribunal-Iii Chennai
Sylviya Satinder Mehra Vs Bank Of Baroda And Ors.
.... ousehold, including the protection against dispossession there from whether or not she has any legal or equitable interest therein. This right to reside contains within itself not only an injunction for protection against her dispossession, but statutorily follows as a matter of corollary, the o ...
Debts Recovery Tribunal-2 Mumbai
Corporation Bank Vs Masudul Islam Mollick And Anr.
.... evant documents. 9. The defendants had not contested the case of the applicant bank. Thus, the point for determination in this case is (i) whether the claim of the applicant bank is within time? (ii) Whether the defendants had utilized the loan facilities granted by the bank? (iii) Whether ...
Debts Recovery Tribunal-Iii Kolkata
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