Landmark Judgments on Banking Laws by the SC and HC’s in 2022 (RDDB, SARFAESI, RBI, BRA Enactments) Part II
by Siddharth R. Gupta† and Prakriti††
Cite as: 2023 SCC OnLine Blog Exp 29
Debts Recovery Appellate Tribunal
HP HC | Court considers plea sympathetically where copy of the order was not supplied to petitioner to be filed in appeal
Himachal Pradesh High Court: The Bench of Surya Kant, C.J. and Sandeep Sharma, J. disposed of a petition with a direction to
MP HC | No interference of Court required in auction process if account has been rightly declared NPA
Madhya Pradesh High Court: This petition was filed before a 2-Judge Bench comprising of S.C. Sharma and Virender Singh, JJ., against a