Shri Samarth Paper and Board Mill & Ors Vs Bank of India through Authorised Officer
.... ly, compliance of the second proviso to Sec. 18(1) would be required for entertaining the appeal. Hence, the argument of the Ld. Counsel for appearing for the appellant that pre-deposit has not to be paid under Sec. 18(1), is not acceptable. 4. The Ld. Counsel for the appellants has pointed ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Piyushbhai Ghanubhai Patel & Anr Vs Bank of Baroda
.... ded in its reply to the S.A. that there was a modification deed nothing has been mentioned about it in the demand notice. Under the circumstances, there appears to be a prima facie case in favour of the appellants in challenging the Sarfaesi measures. The amount demanded is approximately ₹ ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Asset Reconstruction Company Vs Daewoo Motors India Ltd. (In liquidation)
.... l indicating that certain orders have been passed by the present Ld. Recovery Officer-II openly commenting on the Advocates appearing for the parties, and the successful auction purchaser also had come up with certain allegations about the recovery officer not abiding by the orders of this D.R.T. ...
Debts Recovery Appellate Tribunal, Mumbai Bench
M/s Design Deal & Ors Vs Bank of Baroda
.... ank as margin money which was appropriated by the bank while filing the O.A. towards the outstanding amount. The case of the review petitioners is that the amount furnished as margin money by them in the form of the FDRs could not have been appropriated towards the debt and should have been refu ...
Debts Recovery Appellate Tribunal, Mumbai Bench
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
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