M/S. Ashwa Gold Through Its Properitor Mayur Suresh Chandra Shah Vs Canara Bank
.... appearing for the Respondent submits that as per the terms of the settlement, certain more amounts need to be paid to the bank and therefore from out of the deposit amount, ₹40,00,000/-may be directed to be paid to the Respondent. 3. The Ld. Counsel appearing for the Appellant under i ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Mr. Anthony Samy Vs Authorised Officer, State Bank of India
.... Tribunal below rightly dismissed the Application and there are no grounds to interfere with the same. 6. Advocate for Auction Purchaser while adopting the arguments of Advocate for Bank, submitted that Order of Tribunal below is a reasoned Order, and there are no grounds to interfere with t ...
Debts Recovery Appellate Tribunal, Chennai Bench
Vimla Devi Sharma Vs Bank of Baroda & Ors
.... to SA applicants for doing the needful at per their own level. 23. Mr. Jagdish Prasad Sharma, his son Mr. Narendra Kumar Sharma, Mr. Mamta Sharma w/o Mr. Gordhan Sharma and Mrs. Asha Devi have already been prosecuted and are facing criminal actions but Mr. Gordhan Sharma is also ...
Debts Recovery Appellate Tribunal, Delhi Bench
Borna Mondal Vs Bank of Maharashtra Jadavpur Branch
.... mits that as far as the order of the District Magistrate is concerned, the District Magistrate has recorded that the secured creditor wants to reconstruct the financial assets after taking over the possession. Hence, he has applied his mind from the merits of the matter without affording any opp ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Punjab National Bank Vs Reliance Corporate It Park
.... erein prayed for impleadment on the ground that portion of the building is purchased by the Intervenor Applicant. Rest of the portion is still with the original owner borrower. In order to protect his rights in the O.A. proceedings, he may be impleaded as a party. In Sudhamayee Pattnaik and othe ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Purabi Debbarma Ghosh And Ors Vs Tripura Gramin Bank And Ors
.... basis of which some relief can be granted. When there is no prayer for a particular relief and no pleadings to support such a relief, and when the defendant has no opportunity to resist or oppose such a relief, and when the defendant has no opportunity to resist or oppose such a relief, if the co ...
Debts Recovery Appellate Tribunal, Kolkata Bench
UCO Bank & Anr Vs EasternTimber Commo Trade Pvt. Ltd. & Ors
.... dicial opinions these days can be as different as the Judges and authorities who deliver them. All these decisions serve o common purpose which is to demonstrate by reason that the relevant fact have been objectively considered. This is important for sustaining the litigants’ faith in the j ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Prateek Gupta Vs Kotak Mahindra Bank
.... Learned counsel further states that applicant has also filed an urgent application before the learned DRT for grant of stay order to prevent creating any third party rights over the property in question, which is also pending. Learned counsel further submits that since the learned DRT- ...
Debts Recovery Appellate Tribunal, Allahabad Bench
M/s Gupta Cold Drinks Agency Vs Baroda Uttar Pradesh Gramin Bank
.... tter will be heard on 14.06.2021 so that the respondent-Bank may obtain instruction and appear before this Appellate Tribunal to rebut the claim of the appellant, if any, regarding urgency or otherwise. Today when the matter was taken up, the learned counsel for the respondent-Bank had appea ...
Debts Recovery Appellate Tribunal, Allahabad Bench
UCO Bank & Another Vs Saraswati Bastralay & Another
.... e of maintainability open. Learned Counsel for Respondent submits that a SARFAESI Application was filed wherein there is an issue regarding maintainability wherein a supplementary affidavit was filed. Learned Counsel further submits that an amendment application was also filed which was ri ...
Debts Recovery Appellate Tribunal, Kolkata Bench
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