COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2021

50 judgments · page 3 of 3

Tribunals and Commissions25 Mar 2021Allowed

Canara Bank And Anr. Vs Uttpal Mandal And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0016

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17(2)

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Tribunals and Commissions25 Mar 2021Allowed

UCO Bank, Branch Office-Amethi Vs Ram Pal Soni And Anr.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(1A), 18

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Tribunals and Commissions25 Mar 2021Dismissed

State Bank Of India Vs M/s Jamshedpur Cement Ltd., And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0013

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)

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Tribunals and Commissions23 Mar 2021Disposed Of

Shashi Bhushan And Ors. Vs Housing And Urban Development And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0012

Code Of Civil Procedure, 1908 — Order 9 Rule 13Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17, 18Recovery Of Debts And Bankruptcy Act, 1993 — Section 17, 19, 19(25), 22, 22(2)(g)

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Tribunals and Commissions23 Mar 2021Dismissed

Allahabad Bank Vs Himanshu Rakheja And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0011

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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Tribunals and Commissions23 Mar 2021Dismissed

Sheikh M. Maroof Vs Phoenix ARC Private Limited And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0010

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17

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Tribunals and Commissions19 Mar 2021Dismissed

M/s Axis Bank Ltd. Vs M/s Paras Kumar Ranglal And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0008

Security Interest (Enforcement) Rules, 2002 — Rule 9(1)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions18 Mar 2021Disposed Of

M/s Rajdoot Trading Company And Ors. Vs Authorized Officer And Anr.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0009

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 14(3), 17, 17(1), 18

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Tribunals and Commissions17 Mar 2021Dismissed

Vimla Mishra And Ors. Vs State Bank Of India And Ors.

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0007

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 18

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Tribunals and Commissions16 Mar 2021Dismissed

R.K. Agarwal And Ors. Vs Sudesh Narang

Debts Recovery Appellate Tribunal · (2021) 03 DRAT CK 0006

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18

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