Sandip Narendrakumar Patel & Ors Vs Axis Bank
.... his Tribunal had made adequately clear that no further extension of time would be granted. It is also submitted that the 2nd extension application I.A. No. 29/2024 was not served upon the Respondent bank which resulted in the said application being allowed unopposed. It is also stated that apart ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Shalu Agriculture Enterprises & Anr Vs State Bank of India
.... unsel for the respondent-Bank has filed his objection to the restoration application and has argued that the restoration application has been filed by the applicant after a delay of 485 days from the date of order of dismissal of the appeal for non-prosecution. The learned counsel further submits ...
Debts Recovery Appellate Tribunal, Allahabad Bench
National Sales Syndicate & Others Vs ICICI Bank Limited & Another
.... 024. Again on 30th January, 2024 time was sought to file the legible copy and the matter was directed to be listed today. It was observed on 30 th January, 2024 that the intention of the Appellant is to linger on the proceedings. The impugned order under challenge is an order passed by the Lear ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Francis Andrews Xavier Vs Axis Bank
.... tended till 21.06.2023, 05.07.2023, 14.07.2023, 21.07.2023, 03.08.2023, and finally to 08.08.2023. It appears that on some days, Appellant was represented and on some days, Appellant was not represented. In spite of that, Registrar accommodated and granted time liberally for removing Office Obje ...
Debts Recovery Appellate Tribunal, Chennai Bench
Thitta Purushothaman Vs South Indian Bank Ltd
.... nature of property, ownership of property and mortgage created, in favour of Bank have to be decided in the main Securitisation Application, and any observation at Interlocutory stage would no way affect the final disposal of Securitisation Application. 6. When it is put to both sides whet ...
Debts Recovery Appellate Tribunal, Chennai Bench
Varsha Abhimanyu Dhotre Vs The City Co operative Bank Ltd. & Anr
.... 023 has become infructuous. The Ld. Counsel submits that an application for amendment of the S.A. to incorporate the challenge to the sale notice scheduled to take place on 08.02.2024 would made before the D.R.T. and an order may be passed for expeditious disposal of the amendment application ac ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Pandhari Sukhdev Marathe & Anr Vs AVAS Financiers Ltd. Through its Authorised Officer
.... f the physical possession of the property under Sec. 14 of the SARFAESI Act. Under the circumstances, the Appellants will have to deposit 50% of the amount which is demanded as per 13(2) notice. The amount demanded under Sec. 13(2) is ₹5,56,190.41. The Appellants are directed to deposit a ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Rajesh Kumar And Anr Vs Allahabad Bank And Ors
.... orrect date with regard to declaration of NPA has been transcribed in the demand notice, it cannot vitiate the proceedings of the Bank under the SARFAESI Act. Learned counsel for the respondent-Bank has relied upon the judgment passed by the Hon'ble Supreme Court in the matter of Larson and Turb ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Shah Mohammad Vs Bank of Baroda And Ors
.... r the appellant submits that appellant-Borrower is a master of suit and nobody can force him to contest the case against his will. If the applicant is aggrieved by the withdrawal of the appeal, he may file separate S.A. before the Tribunal below raising all the grievances against the Bank. Hence, ...
Debts Recovery Appellate Tribunal, Allahabad Bench
Shri Rakeshwar Dayal Saxena Vs H D F C Ltd And Others
.... by the appellant for the same but the appellant was directed to approach before this Tribunal for the said relief. 10. Learned counsel for the respondent-Bank further submitted that the measures taken by the Bank under section 13(4) of the SARFAESI Act were challenged by the appellant by ...
Debts Recovery Appellate Tribunal, Allahabad Bench
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