MANJIT KUMAR Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) THIS is an application under Section 21 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1923 (hereinafter referred to as 'the Act').

(2.) The first applicant/appellant is the proprietor of the second applicant/appellant. They were defendants 1 and 2 in O.A. No. 272/2000 titled Oriental Bank of Commerce v. Shri Manjit Kumar, Proprietor of Shivani Jewellers and Ors., before the Debts Recovery Tribunal-I, Delhi (hereinafter referred to as 'DRT-1', Delhi). The present appeal has been filed against the final order dated 7.1.2002 passed in O.A. No. 272/2000 and the order dated 16.1.2002 passed in Miscellaneous Application No. 21/2002 by the abovesaid DRT-I, Delhi.

(3.) I have heard the learned Counsels for both the sides and perused the records.