High Courts02 Dec 2019Allowed

Sujay Kumar Vs U.C.O. Bank Head Office And Ors

Patna High Court · (2020) 1 PLJR 583

Security Interest (Enforcement Rules, 2002) — Rule 3(3), 4, 4(2), 5, 6, 6(2), 6(4), 6(4)(a), 6(4)(b), 6(4)(c), 6(4)(d), 6(4)(e), 6(4)(f)Recovery Of Debts And Bankruptcy Act, 1993 — Section 19Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2, 2(zf), 13(2), 13(4), 13(4)(a), 14, 31