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SC: Civil Court Can Try Suit Filed by Borrower Against Bank, But Has No Power to Transfer it to DRT - (11 Nov 2022)

CIVIL

Supreme Court while observing that Civil Court has jurisdiction to try a suit filed by a borrower against a Bank or Financial Institution has held that independent suit filed by borrower against bank/financial institution can’t be transferred to be tried along with application under DRT Act, 1993.

Tags : SUPREME COURT   DRT   CIVIL COURT  

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