Rohit Ranjan Agarwal, J. - (1.) Heard Shri Vikram D. Chauhan, learned counsel for petitioners and Shri Krishna Mohan Ashthana for respondent No.1.
(2.) Present petition has been filed assailing the order dated 10.01.2019 passed by the Debts Recovery Tribunal, Allahabad directing the petitioner to deposit fresh court fee in S.A. No. 907/2018 M/s S.J. Ice and Cold Storage versus Canara Bank and others.
(3.) In nutshell, the case of petitioner is that it was extended loan by the respondent/Canara Bank in the year 2009.;