- (1.) S. P. Mehrotra, J. The present Writ Petition under Article 226 of the Constitution of India has been filed, inter alia, praying for quashing the order dated 7-6-2007 passed by the Debts Recovery Appellate Tribunal, Allahabad.
(2.) IT appears that during the pendency of TA No. 18 of 2003 before the Debts Recovery Tribunal, Lucknow, an application was filed on behalf of the petitioners, inter alia, seeking the following details/documents : (1) Date of receipt of the amount of Rs. 11. 91 lacs by the Bank through sale proceeds of the auction. (2) Fresh Statement of Accounts showing the balance due plus interest till date. (3) Copy of pari-passu agreement. By the order dated 18-5-2007, the Debts Recovery Tribunal, Lucknow allowed the prayer in regard to the aforesaid Item No. 3. However, the Debts Recovery Tribunal, Lucknow rejected the prayer of the petitioners as regards Item Nos. 1 and 2, mentioned above. Thereupon, the petitioners filed an Appeal before the Debts Recovery Appellate Tribunal, Allahabad. The said appeal was registered as R-826 of 2007.
(3.) BY the order dated 7-6-2007, the Debts Recovery Appellate Tribunal, Allahabad dismissed the said appeal, filed by the petitioners. Thereafter, the petitioners have filed the present Writ Petition seeking the reliefs mentioned above.;