Sri. Sreekumar & Anr Vs Canara Bank
.... from any liability to any third party for acts of the firm done before his retirement by an agreement made by him with such third party and the partners of the reconstituted firm, and such agreement may be implied by a course of dealing between such third party and the reconstituted firm after h ...
Debts Recovery Appellate Tribunal, Chennai Bench
Indian Overseas Bank Vs Radhey Infra Solutions Pvt. Ltd
.... nal below in S.A. No. 264/2024. Learned counsel for the appellant submits that the Tribunal below may be directed to decide the securitization application, which is pending consideration, within the time as stipulated by this Tribunal. After hearing the learned counsel for the appel ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Gowri Wife of Late Peethambaram and Surendran T P S o Peethambaram Vs HDFC Bank
.... deposit had been complied with by the appellants, appeal being numbered, this Tribunal disposes this appeal as follows: 4. The Ld. Presiding Officer, DRT - I, Ernakulam is directed to dispose the SA 341/2023 as expeditiously as possible on merits and in accordance with law. There shall be a ...
Debts Recovery Appellate Tribunal, Chennai Bench
J Raji And Anr Vs Ms Citi Bank N A
.... hich is shown in Pg.Nos. 6 to 13, starting from 25.06.2010 till the date of passing the order on 05.06.2018, were not considered by the Ld. Presiding Officer. The payment details that is not considered are as follows: Sl. No. Transaction Date ...
Debts Recovery Appellate Tribunal, Chennai Bench
State Bank Of India Vs M/s Baba Sons
.... ected not to handover the physical possession of the property in question to the auction purchaser. Learned counsel for the respondent-Auction purchaser submits that he will not create any third party interest over the property in question, if the possession is given. Be that as it ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Brijesh Singh Vs Bank Of Baroda
.... ct to outcome of the S.A. Learned counsel for the appellant submits that the matter is already fixed for sale on 08.05.2025, therefore, he prays that the matter may be considered and decided preferably before 08.05.2025 or interim application may be considered by the Tribunal below, in cas ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Jameel Ahmad Vs Bank Of Baroda
.... d by the ACJM in which pursuant the respondent-Bank likely to take physical possession of the property today and passing elaborate order this Tribunal has opined that the S.A. is barred by time and no cogent reason has been assigned to condone the delay”. Be that as it may, since the securi ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Shri Shyam Sharma Vs Punjab National Bank
.... ls for the parties and considering the facts and circumstances of the case, since the securitization application is still pending before the Tribunal below, therefore, the present appeal stands disposed off finally with liberty to the appellant to move an appropriate application for redressal of ...
Debts Recovery Appellate Tribunal, Allahabad Bench
M/s Satya Iron and Steels Pvt. Ltd. Vs Bank Of Baroda
.... f time, the funds could not be arranged and the same shall be deposited, if further some time may be granted, for which the application for modification had already been moved before the Tribunal below, but the said application has not been taken up. After hearing the learned counsels for ...
Debts Recovery Appellate Tribunal, Allahabad Bench
ARCIL Vs Murugappa krishnan
.... d) Standard Chartered Bank Vs. India Glycols Ltd reported in 2014 SCC Online 3859 e) Gitarani Paul Vs. Dibyendra Kundu alias Dibyendra Kumar Kundu reported in (1991) 1 SCC 1. 9. I have considered the rival submissions and perused the record. 10. On a perus ...
Debts Recovery Appellate Tribunal, Chennai Bench
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