High Courts17 May 2018Disposed Off

MACKEIL & COMPANY PRIVATE LIMITED Vs STATE BANK OF INDIA & ORS.

Calcutta High Court · (2018) 05 CAL CK 0012

Securitization And Reconstruction of Financial Asset & Enforcement of Security Interest Act, 2002 — Section 2(zb), 2(zf), 13(2), 13(3), 13(4), 17, 17(1), 17(2), 17(3), 17(5)Companies Act, 1956 — Section 125Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 8(6)
High Courts16 May 2018Dismissed

Tapati Pal Vs Uma Das

Calcutta High Court · (2018) 05 CAL CK 0215

Code of Civil Procedure, 1908 — Order 9 Rule 9Constitution Of India, 1950 — Article 227