AIR 2017 (NOC) 378 (ALL.) ::2017 (1) ALJ 39 ::(2017) 134 RevDec 214 ::(2017) 152 FacLR 219 ::(2016) 10 ADJ 527 (ALL) ::(2016) 10 ADJ 289 (ALL) ::(2017) 1 BankCas 684 ::(2016) 119 All LR 677 ::(2016) 119 All LR 563 ::(2017) 1 All WC 986 ::(2016) 6 All WC 5468 ::(2016) 4 ESC 2327 ::(2017) 169 AllIndCas 952 (ALL)

Allahabad High Court

Hon'ble Judge(s): Ashwani Kumar Mishra , J

(A) Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act (54 of 2002) S. 18, 2nd Proviso, Ss. 13 (2), 2(ha) — Appeal — Amount of pre-deposit — Determination of — Term ' debt' ‌ under S 2 (ha) of Act is inclusive of interest claimed as due — Thus not only sum specified as due, but also interest accrued thereupon till filing of appeal has to be considered for determining amount of pre-deposit AIR 2013 Allahabad 175, Held per incuriam (Para 16)