High Courts19 Feb 2010Allowed

Kumar Metallurgical Corporation Limited Vs Asset Reconstruction Company (India) Limited, Manaksia Limited and Sri. Anil Kumar Agarwal

Andhra Pradesh High Court · (2010) 3 ALD 41 : (2010) 3 ALT 412 : (2010) 4 BC 15

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(4), 13(9)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(1)