Category: Corporate

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, S.14—Auction Sale—Direction issued to bank to proceed firstly against first two properties and if any amount is still pending it should first ask the borrower whether he can pay otherwise

(2017) 205 CompCas 1 : (2017) 3 LawHerald(SC) 2404 : (2017) 8 SCALE 589 : (2017) 143 SCL 277 SUPREME COURT OF INDIA DIVISION BENCH GIRISH SANGAPPA JAGGAL — Appellant Vs. UNION OF INDIA…

Sick Industrial Companies (Special Provisions) Act, 1985, Section 18–Textile mill–Amount towards late payment surcharge–Appellant contended waiving off such charges as done with another mill–Stand of the Corporation that there was no scope for writing off late payment surcharge and in any event, the same was not part of the approved scheme

     2007(5) LAW HERALD (SC) 3726   IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.…

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