- (1.) Heard learned Advocates appearing for the parties.
(2.) In this application under Article 226 of the Constitution of India the petitioners Eureka Forbes Limited and Others have challenged Order No. 21 dated 27.8.96 (wrongly mentioned in the copy of order as 17.8.96) passed by the Debt Recovery Tribunal, Calcutta -1 having its office at Salt Lake, Calcutta, in Case No. T.A. No. 15 of 1994.
(3.) This application has been opposed by the opposite party No. 2 Allahabad Bank without filing any affidavit in opposition.;