Code of Civil Procedure, 1908 — Order 7 Rule 11 (a)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18

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Tribunals and Commissions14 Nov 2022Disposed Of

M/s. Super India, a Proprietary Concern of Mr A. Shivan & Anr.Vs State Bank of India

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0036

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Tribunals and Commissions14 Nov 2022Dismissed

Primal Capital & Housing Finance Ltd. & Anr Vs M/s Samrat Hospitality Ventures & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0035

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17(3), 17(3)(c), 18Contract Act, 1872 — Section 171

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Tribunals and Commissions14 Nov 2022Disposed Of

M/s. SREI Equipment Finance Ltd Vs M/s. Nirmal Lifestyle Ltd. & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0034

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3)

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Tribunals and Commissions14 Nov 2022Allowed

Central Bank of India Vs Upendra Pravinbhai Patel & Anr

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0033

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Tribunals and Commissions14 Nov 2022Disposed Of

ICICI Bank Ltd Vs M/s K.K. Spun India Ltd And Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0011

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Tribunals and Commissions14 Nov 2022Disposed Of

ICICI Bank Ltd Vs M/s K.K. Spun India Ltd And Anr

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0010

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Tribunals and Commissions11 Nov 2022Dismissed

Catalyst Trusteeship Ltd. & Ors Vs Sam Family Trust & Ors

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0027

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

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Tribunals and Commissions11 Nov 2022

Canara Bank Vs Sri Sai Krishna Chilakuri

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0009

Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 20, 21

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Tribunals and Commissions11 Nov 2022Allowed

Canara Bank Vs M/s Dev Shiva Agro Pvt. Ltd

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0008

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(3A), 14, 18

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Tribunals and Commissions10 Nov 2022Disposed Of

Raipur Treasure Island Pvt. Ltd Vs J. M. Financial Asset Reconstruction Co. Ltd

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0003

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Tribunals and Commissions09 Nov 2022Dismissed

MSTC Limited Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2022) 11 DRAT CK 0026

Code of Civil Procedure, 1908 — Section 114, Order 23 Rule 1(3)Recovery of Debts Due to Bank and Financial Institution Act, 1993 — Section 21, 23Limitation Act 1963 — Section 5, 14

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