B S Rajnarain Vs Axis Bank Limited
.... or and operative until repayment in full of all monies due to the Bank under the Loan Agreement and the Bank issues a certificate in this regard. 19. This Guarantee shall be a continuing one and shall remain in full force and effect till such time the Borrower repays in full the said Credit ...
Debts Recovery Appellate Tribunal, Chennai Bench
Vineet Saraf Vs Rural Electrification Corporation Ltd.
.... oner. 83. The petitioner, in support of its contention, relies upon Prashant Shashi Ruia (supra). This court is, however, not inclined to rely upon the case of Prashant Shashi Ruia (supra) directly, as the learned senior counsel for the respondent points out, in the said case, the High Cour ...
Delhi High Court
Kantilal Jamnadas Vs Jammu & Kashmir Bank Ltd
.... Magistrate Jaipur, in the application of the complainants under Section 156 (3) Cr.P.C.1973, although various officers had no concerned with the complainants. The notices as issued by the complainants have been duly replied. The complaint has no merit and is liable to be dismissed. ...
National Consumer Disputes Redressal Commission
Hari Narayan Sinha Vs State Of Bihar And Ors
.... account is a live account in the sense that it is not settled and there is no refusal on the part of the guarantor to carry out the obligation, we do not see how the period of limitation could be said to have commenced running. Limitation would only run from the date of breach under Article 115 ...
Patna High Court
Rajan Malhotra & Anr Vs Union Bank Of India & Ors
.... t taken in the written statement is wrong as specific stand was taken that there was no cause of action against the Petitioners and Respondent No.4. On this ground the Petitioner in both the Writ Petitions i.e. W.P.(C) Nos. 4802/2015 and 4803/2015 have prayed that the judgment dated 25th March, ...
Delhi High Court
Anik Industries Ltd., Indore Vs Idbi Bank, Indore
.... iability merely by saying that the Corporate Guarantee was for a particular time limit. It has been argued that the present petition filed by the petitioner is not maintainable as petitioner has remedy to file appropriate Application / Appeal against the action taken by the Respondent Bank under ...
Madhya Pradesh High Court
Hongkong And Shanghai Banking Corpn. Ltd. Vs Geeta S. Advani And Ors.
.... justification in not obtaining fresh guarantee from respondent No. 1. The stand of the Bank is that the guarantee offered by respondent No. 1 was continuing and this guarantee would remain valid notwithstanding any variation/modification of the terms of the credit facilities. Thus, the Bank wou ...
Debts Recovery Appellate Tribunal, Delhi
Karnataka State Financial Corporation Vs R. Srinivas and Others
.... he notice issued under the provisions of Section 13(2) of the SARFAESI Act was premature, and against the order passed by the KSFC under the provisions of Section 13(4) SARFAESI Act, the 1st respondent/writ petitioner has got an alternative remedy of appeal under the provisions of Section 17 of t ...
Karnataka High Court
Union Bank Of India Vs Neeru Malhotra And Ors.
.... assed by the Additional District and Sessions Judge against the appellant before the Court who was a guarantor in respect of a loan advanced by Punjab National Bank. The question which was raised before the Court was whether the High Court was justified in holding that the appellant who was a gu ...
Debts Recovery Appellate Tribunal, Delhi
Arun Khosla Vs Central Bank Of India And Ors.
.... not operate as a bar to apply Order 22 of the Code of Civil Procedure so that the mischief of free play of the whims of the vagaries of the person do not come into play and that may not take a substitute practical implementation of principles of natural justice." 24. Apparently, the app ...
Debts Recovery Appellate Tribunal, Delhi
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