Citation Codes Equivalent Citations citation codes Case Number OA/587/2022 Disposition allowed Judges PRESIDING OFFICER UMESH KUMAR SHARMA Acts SECTION 34 CIVIL PROCEDURE CODE BANKING REGULATION ACT 1949 provisions of Bankers Books Evidence Act, 1891 India Act 1955 provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993 U/s 4 of the Bankers Books Evidence Act, 1891 section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 Recovery Certificate U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 section 19(21) (i) of the RDB Act, 1993 section 25 to 28 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT STATE BANK OF INDIA v. M/S SHRIKANTH CONSTRUCTION AND OTHERS KHARKWAL