non-performing asset Archives

Writ petition under Article 226 of the Constitution cannot be filed for seeking alteration in contract: Delhi High Court

The Delhi High Court held that a borrower cannot ask for alteration of contract by way of a writ petition and a contract can only be altered through mutual consent between the parties.

Case Briefs High Courts

P&H HC | No separate orders required in the matter of OTS having become defunct for non-compliance of conditions by borrowers, Bank becomes free to recover money in accordance with law irrespective of OTS; HC reiterates

Punjab and Haryana High Court: The Division Bench of Rajan Gupta and Karamjit Singh, JJ., allowed the petition seeking writ of mandamus

Case Briefs High Courts

COVID-19 | Del HC |SMA-2 not to be further classified as NPA if interest not paid during moratorium period (1-3-2020 to 31-5-2020); classification as NPA by Yes Bank reversed

Delhi High Court: Sanjeev Sachdeva, J. while addressing a petition held that, Classification of Petitioner’s account as Non-Performing Asset could not have been

Case Briefs High Courts

COVID 19 | Del HC | Yes Bank to file response in urgent petition seeking restraint from declaration of petitioner as NPA amid COVID-19

Delhi High Court: Sanjeev Sachdeva, J. addressed the urgent matter with regard to a direction being sought to Yes Bank regarding not taking any

Case Briefs High Courts

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