ROHIT TRAVELS Vs. SANGLI BANK

JUDGEMENT

(1.) THIS Misc. appeal is filed by the appellants/original defendant Nos. 1 and 2 being aggrieved by the order dated 5.8.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal, Nagpur on interlocutory application No. 421 of 2002 in Original Application No. 266 of 2001. By the impugned order, the learned Presiding Officer rejected the application made by the appellants for stay of the proceedings in the DRT till final decision of the Complaint Case No. 41 of 1996 pending before the State Consumer Disputes Redressal Commission, Mumbai with exemplary costs of Rs. 2500/- payable to the applicant Bank by each appellants i.e. defendants Nos. 1 and 2 by way of demand draft on or before 19.8.2002.

(2.) I have heard Mr. Deo for the appellants and Mr. Bhagwat for the respondent No. 1 Bank. I have also perused the proceedings.

(3.) THE learned Presiding Officer, after hearing both the sides rejected the application made by the appellants for staying proceedings before the Debts Recovery Tribunal, which was filed by the Sangli Bank against the present appellants and two others. Being aggrieved, the present Misc. Appeal is filed by the original defendants.