(1.) Challenge in this Civil Revision Petition, is to an order, made in R.A.(SA) No.45 of 2015, dated 10/2/2017, by which the Debts Recovery Appellate Tribunal, Chennai, set aside the order, dated 12/6/2015, made in S.A.No.34 of 2014, by the Debts Recovery Tribunal, Karnataka, at Bangalore.
(2.) Though auction purchaser has been served and name shown in the cause list, there is no appearance either in person or through Pleader. In the above said circumstances, this Court deems it fit to hear the borrower and the Bank, on the lis and pass appropriate orders.
(3.) Short facts leading to the case are that, V.J.Dhanapal, revision petitioner herein, was one of the partners of M/s. Haris Chicken, which availed financial assistance, from Union Bank of India, Bangalore. For the default, account of the borrower was classified as Non-performing Asset. Demand notice, under Section 13 (2) of the SARFAESI Act, 2002, dated 13/5/2012, was issued. Possession notice, dated 20/3/2012, issued under Section 13 (4) of the SARFAESI Act, 2002, was challenged in S.A.No.345 of 2012, before the Debts Recovery Tribunal, Bangalore and the same was dismissed, on 22/1/201
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN