Prafulchandra Chandulal Shah And Anr. Vs Indian Bank And Ors.
.... question, the details of which are given hereinabove. Respondent No. 2 deposited the said amount of Rs.52 Lacs in their Current Account with the Respondent Bank. Thereafter, the said amount was transferred by Respondent No. 2 to their Cash Credit Account on 08/02/2017. Therefore, the negative b ...
Debts Recovery Tribunal-I Ahmedabad
ICICI Bank Limited Vs Jay Bharatbhai Shah
.... nal 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. 9. In support of Original Application, Applicant has filed affidavit in support of Suit Claim at Exh. A/6, sw ...
Debts Recovery Tribunal-I Ahmedabad
State Bank Of India Vs M/s Pooja Electronics And Anr.
.... proceeded exparte against the defendants due to their non appearance vide order dated 22.11.2019. I have heard the learned counsel for the applicant and have also gone through the case file properly. I have also gone through the law applicable to the facts and circumstances of the present ...
Debts Recovery Tribunal-I Ahmedabad
Bank Of India Vs Bhupendra K. Panchal
.... of documents and pleadings submitted by it before the Tribunal. 10. In support of Original Application, Applicant has filed affidavit in support of Suit Claim at Exh.A/9, sworn by Mr. Bhavik D. Vora, Branch Manager of the Applicant Bank. 11. The Learned counsel for the Applicant Bank ...
Debts Recovery Tribunal-I Ahmedabad
ICICI Bank Limited Vs Chandrashekhar Balkrishna Panchal And Anr.
.... al Application on the basis of documents and pleadings submitted by it before the Tribunal. 9. In support of Original Application, Applicant has filed affidavit in support of Suit Claim at Exh. A/6, sworn by Ms.Nilam Parmar, Authorized Person of Applicant Bank. The bank produced original d ...
Debts Recovery Tribunal-I Ahmedabad
Bank Of India Vs Pra Vinbhai Amrutbhai Parekh
.... 17.01.2020. I have heard the learned counsel for the applicant and have also gone through the case file properly. I have also gone through law applicable to facts and circumstances of the present case. 7. From perusal of the records, it is evident that defendant was provided with fair oppor ...
Debts Recovery Tribunal-I Ahmedabad
Bank Of India Vs M/s. Khodiyar Krupa Enterprise
.... earned counsel for the applicant and have also gone through the case file properly. I have also gone through law applicable to facts and circumstances of the present case. 7. From perusal of the records, it is evident that defendant was provided with fair opportunity to contest the claim ...
Debts Recovery Tribunal-I Ahmedabad
Bank Of India Vs M/s Shivam Timber And Ors.
.... h registered post with A/D on 13.03.2020. As per record notices sent to defendants were un-served. Thereafter, defendants were served through public notice in Gujarat Samachar, Bhuj edition on 25.05.2021. Applicant bank had also filed Purshish at Exh. A/7 enclosing therewith copy of Postal Depar ...
Debts Recovery Tribunal-II Ahmedabad
Bank Of India Vs Ramuben Hakabhi Makwana (Borrower) And Ors.
.... hrough the law applicable to the facts and circumstances of the present case. 8. From the perusal of the records, it is evident that defendants were provided with fair opportunity to contest the claim of the bank. As the defendants opted not to contest the case, so only point of cons ...
Debts Recovery Tribunal-II Ahmedabad
State Bank Of India Vs A. Arvind R Asokan Bharti
.... ity to contest the claim of the bank. As the defendant 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 bef ...
Debts Recovery Tribunal-I Ahmedabad
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