Soumen Sen, J. - (1.) This revisional application is directed against an order passed by the Debts Recovery Appellate Tribunal, Kolkata (hereinafter referred to as the "Appellate Tribunal") on 19th September, 2014 in an Appeal No. 11 of 2007 reversing the judgment passed by the Kolkata Debts Recovery Tribunal No. 2 (hereinafter referred to as the "DRT") on 24th January, 2006.
(2.) The brief facts of the case are stated hereinafter.
(3.) One Espee Trading Corporation (hereinafter referred to as the "Constituent") having its office at 1359 Broadway, Suite 2210, New York, N.Y. 10018 was a constituent of the opposite party bank's New York Branch and was enjoying various credit facilities from the said New York Branch.;