Arunabha Barua, J. - (1.) This revisional application under Article 227 of the Constitution of India is directed against the judgment and order dated 17.12.1996 passed by the learned Presiding Officer, Debt Recovery Tribunal, Calcutta, in O.A. No. 46 of 1995.
(2.) The Respondent No. 2, United Bank of India, filed an application before the Debt Recovery Tribunal, Calcutta, against the petitioners under Section 19(1) of the Recovery of Debts due to Banks and Financial Institutions Act, 1993 for recovery of a sum of Rs. 1,19,76,069.60 p. and also for other reliefs. The said application of the respondent-petitioner was registered and numbered as O.A. No. 46 of 1995.
(3.) The said matter was to be heard and decided by the learned Presiding Officer, Debt Recovery Tribunal.;