MSTC Limited Vs Standard Chartered Bank
.... Application on merits. The Respondent, however, challenged the order of the Hon’ble Bombay High Court before the Hon’ble Supreme Court by filing SLP and got the order reversed. The Counsel relies on the decision of the Hon’ble Supreme Court in the University of Delhi vs. Union of India (2020) 1 ...
Debts Recovery Appellate Tribunal, Mumbai Bench
Fine Platinum (India) Limited Vs Indusland Bank Limited
.... to pre-deposit for entertaining an appeal is applicable to the order passed by the Debts Recovery Tribunal on an interim application filed under Rule 12(5) of the Rules of 1993. The second issue raised is as to whether the impugned order lacks reasoning. Learned counsel Shri Cama and Shri Balsara ha ...
BOMBAY HIGH COURT
Naresh Kumar Garg And Ors. Vs IFCI And Ors.
.... efendant Nos. 2, 4 and 6 have any objection...." 11. In the absence of any challenge to the order dated 23.4.2009 and in view of the stand of the appellants before the Tribunal when order dated 2.4.2013 was passed, the appellants cannot be heard to complain that they had objected to the ...
Debts Recovery Appellate Tribunal, Delhi
Inteltek Automation Pvt. Ltd. and Others Vs Indusind Bank Ltd. and Another
.... yment to bankers of interest and principal on Term Loan Rs. 1.50 crores. The Company has not provided for interest on these bank borrowings. The bankers have approached appropriate court of law for recovery of its due. 8. The Auditor''s report then provides that "The impact of the interest, if ch ...
Bombay High Court
Ultramatix Systems Pvt. Ltd. Vs State Bank of India and Others
.... er of doubt that the admission can be in the pleading which means in the proceedings or otherwise, meaning thereby in any other proceeding or document. Admission is not defined under the provisions of the Act or for that matter Indian Evidence Act, 1872. Section 17 however, sets out that ''An admiss ...
Bombay High Court
Scientific Instrument Co. Ltd., Shri Bijoyandra Narain Sinha and Smt. Mridula Sinha Vs Bank of India, The Chairperson, Debts Recovery Appellate Tribunal, The Presiding Officer, Debt Recovery Tribunal and Awas Real Estate Pvt. Ltd.
.... n so as to restrict the scope of the said section as suggested by the petitioner. 13. So far as confirmation of sale of the auction property is concerned it is pointed out that against the Order dated, 30.03.2005 the petitioner has the remedy of appeal against the said order. In view of the judgm ...
Allahabad High Court
B.B. Engineering Works and Others Vs Punjab National Bank
.... . The said definition is as follows: ''2. Definitions-In this Act, unless the contest otherwise requires,...." (g) "debt" means any liability (inclusive of interest) which is claimed as due from any person by a bank or a financial institution or by a consortium of banks or financial institutio ...
Calcutta High Court
Mopac Plast Pvt. Ltd. and Others Vs State Bank of India
.... "12(5) Where a defendant makes an admission of the full or part of the amount of debt due to a bank or financial institution, the Tribunal shall order such defendant to pay the amount, to the extent of the admission, but the applicant within a period of one month from the date of such order fail ...
Bombay High Court
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