Citation Codes Equivalent Citations citation codes Case Number OA/31/2022 Disposition allowed Judges PRESIDING OFFICER UMESH KUMAR SHARMA Acts BANKING REGULATION ACT 1949 provisions of Bankers Books Evidence Act, 1891 section 25 to 28 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (as amended Page 8 of 9 \ section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 Uttar Pardesh) O.A. No. 31 of 2022 Punjab National Bank Vs M/s Dayal Seeds Industries & Ors. Bankruptcy Act, 1993 U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 U/s 4 of the Bankers Books Evidence Act, 1891 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT PUNJAB NATIONAL BANK v. M/S DAYAL SEEDS INDUSTRIES AND OTHERS