Vandesh Ramakant Purav Vs State Bank of India & Anr
.... .) was not taken up for a hearing and final disposal. The said application is filed u/s 19 (25) for clarification of the order passed by the D.R.T. in M.A. 01/2019. No order has been passed by the D.R.T. in M.A. No. 53/2024. The maintainability of the application is also challenged by the r ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Manikchand Dewasi, Proprietor of M/s Shree Ganesh Electrical & Plywood Vs Canara Bank & Anr
.... nitiated by the bank. In the appeal memorandum, the appellant has pleaded certain facts which were not part of the pleadings in the S.A. The appellant has contended that an amount of ₹32,155/- was debited towards charges allegedly paid to the bank’s counsel in the writ petition from the app ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Rajesh Satyapal Bajaj & Anr Vs PNB Housing Finance Ltd
.... tructions that there is sufficient evidence regarding the compliance of Rules 8 (1) and (2) which would be produced before the D.R.T for satisfaction of the Tribunal. Publication was made and notice was served and affixed as stipulated under Rule 8 (1). Therefore, it is submitted by the Ld. Coun ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Vijendra Kumar Rai & Anr Vs Edelweiss Asset Reconstruction Company Ltd
.... ank which actually should have been refunded to the appellants. 3. The Debts Recovery Tribunal – II, Mumbai (D.R.T) was not enthused with the submission made by the appellants and hence, rejected the S.A. as also the claim for refund of the excess amount. The appellant is aggrieved and hence ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Rajabhau Babasaheb Shinde & Anr Vs Bank of India & Ors
.... T. Aggrieved, the appellants are in appeal. The operation of the impugned order was stayed by the D.R.T. till the appeal period was over subject to a deposit of ₹10,00,000/-. 3. To entertain the appeal, the appellants will have to comply with the mandatory provisions of making a pre-d ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Assets Reconstruction Company (India) Ltd Vs Official Liquidator, High Court Bombay of M/s Indo Bonito Multinational Ltd. & Ors
.... quidation and a liquidator was appointed. In the civil suit, the first respondent sought a declaration that the purported termination of the agreement dated 07.06.2010 by ARCIL is false, fabricated, void, non-est, illegal and bad in law. An injunction was also sought against ARCIL from adjusting ...
Debts Recovery Appellate Tribunal, Mumbai Bench
M/s Ginning and Ginning & Ors Vs Bank of Maharashtra
.... fore proceeding against the residential premises. The appellants have produced their income tax returns to indicate that they are under financial strain. 4. Considering all the facts and circumstances, I find that justice will be granted if the appellants are directed to deposit a sum of &# ...
Debts Recovery Appellate Tribunal, Mumbai Bench
State Bank of India & Anr Vs Adi Impex Infra Service & Ors
.... wer has very vehemently opposed this application stating that such an application is only a ruse to get the disposal of the appeals protracted by such dilatory tactics. I do not find any reason to find that the hearing of the appeals which stands posted on 11.09.2024 for hearing would get protra ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Yunus Ibrahim Kalwatar & Ors Vs SICOM Ltd
.... favour of the appellants and irreparable injury could have been caused if the Sarfaesi measures were not stalled by way of injunction and that injunction could also be subject to payment of a certain amount. 3. In the instant case, the appellants were directed to pay a sum of ₹50 la ...
Debts Recovery Appellate Tribunal, Mumbai Bench
M/s. Anand Trading Company & Anr Vs Kotak Mahindra Bank Ltd. & Ors
.... and that there was some delay in getting the amount which caused a default in payment of the 2nd instalment in time. 4. Notice was served on the Ld. Counsel appearing for the respondent. The Ld. Counsel vehemently opposes and states that after considering the entire facts and circumstances ...
Debts Recovery Appellate Tribunal, Mumbai Bench
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