Debts Recovery Appellate Tribunal Judgments 2021

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(1), 13(2), 13(3), 13(4), 13(8), 17Security Interest Enforcement Rules, 2002 — Section 8, 8(6), 9, 9(1)

Read judgment

Tribunals and Commissions07 Oct 2021Disposed Of

Smt. Inderjit Kaur, W/o Buta Singh Chhabra Vs M/s Swastik Coal Corporation Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0014

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 18

Read judgment

Tribunals and Commissions06 Oct 2021Dismissed

M/s Ram Charan Edibles And Ors Vs Punjab National Bank And Ors

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0013

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

Read judgment

Tribunals and Commissions06 Oct 2021

Anita Sharma Vs Jain Cooperative Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0001

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17(1)

Read judgment

Tribunals and Commissions05 Oct 2021Allowed

Bank Of Baroda And Anr Vs M/s Kanhaiya Industries And Others

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0012

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 13(12), 17Security Interest (Enforcement) Rules, 2002 — Rule 9

Read judgment

Tribunals and Commissions05 Oct 2021Dismissed

S.K. Gupta, S/o late Ram Deen Gupta Vs Union Bank of India And Others

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0011

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(10)Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20

Read judgment

Tribunals and Commissions04 Oct 2021Dismissed

Smt. Aparna Saxena, W/o Sri Prashant saxena Vs Indian Bank And Others

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0010

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(2)

Read judgment

Tribunals and Commissions04 Oct 2021Dismissed

State Bank of India Vs Shri Brijesh Dubey, S/o Shri Mihilal Dubey

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0009

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 18Security Interest (Enforcement) Rules, 2002 — Rule 8(6)

Read judgment

Tribunals and Commissions04 Oct 2021Dismissed

Branch Manager, Indian Bank Vs M/s Naveen Shree Poultry Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0008

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 18Security Interest (Enforcement) Rules, 2002 — Rule 8(2)

Read judgment

Tribunals and Commissions04 Oct 2021Allowed

Raj Kumar Singh Chauhan, S/o Late Ram Sagar Singh Chauhan Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0007

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17, 18

Read judgment

Tribunals and Commissions04 Oct 2021Dismissed

Nisha Kapoor Vs Jain Cooperative Bank Ltd.

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0002

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 17(1)

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

Shri Pravendra, S/o Om Prakash Vs M/s Maa Vaishno Cold Warehouse Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0006

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

Read judgment

Tribunals and Commissions01 Oct 2021Partly Allowed

Sanjay Warandani, S/o Late Shri Laxmandas Warandani Vs Union Bank of India

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0005

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 17, 18, 19Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(1), 8(2), 8(5), 8(6), 9, 9(1)

Read judgment

Tribunals and Commissions01 Oct 2021Allowed

Bank of Baroda Vs M/s Maa Vaishno Cold Warehouse Pvt. Ltd

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0004

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 18

Read judgment

Tribunals and Commissions01 Oct 2021Partly Allowed

Union Bank of India Vs Parasram Phatey, S/o Late Shri K.K. Phatey

Debts Recovery Appellate Tribunal · (2021) 10 DRAT CK 0003

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 18, 19Security Interest (Enforcement) Rules, 2002 — Rule 6(2), 8(1), 8(2), 8(5), 8(6), 9, 9(1)

Read judgment

Tribunals and Commissions28 Sept 2021Dismissed

Rajendra Kumar Chaddha Vs State Bank Of India And Ors

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0018

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(10)Recovery of Debts and Bankruptcy Act, 1993 — Section 19, 20

Read judgment

Tribunals and Commissions27 Sept 2021Dismissed

M/s Unicon Technologies And Ors Vs Allahabad Bank And Ors

Debts Recovery Appellate Tribunal · (2021) 09 DRAT CK 0017

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8), 14, 18

Read judgment

Debts Recovery Appellate Tribunal judgments, 2021