Citation Codes Equivalent Citations citation codes Case Number /67/2022 Disposition allowed Judges R. S. KULHARI Acts SECTION 19 A RECOVERY OF DEBTS DUE TO BANKS AND FINANCIAL INSTITUTIONS ACT 1993 Evidence act 11 Authorization provisions of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. See more information ... Smart Summary Please sign up to generate summary. JUDGMENT UNION BANK OF INDIA v. SMT. MARADAPA JAYALAKSHMI