COURT ARCHIVE

Debts Recovery Appellate Tribunal judgments, 2026

690 judgments · page 25 of 35

Tribunals and Commissions28 Apr 2026

Shri Nitin Saxena Vs Kaila Devi Enterprises & Anr.

Debts Recovery Appellate Tribunal · (2026) 04 DRAT CK 3039

Securitization and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002-Section 18, 13(2), 13(3-A), 13(4)Security Interest (Enforcement) Rules, 2002-Rule 8(1), 8(5), 9, 9(6)