CENTRAL BANK OF INDIA Vs. APPLE FINANCE LIMITED

JUDGEMENT

(1.) THIS Misc. Appeal is filed by the appellant/original applicant Bank namely Central Bank of India, being aggrieved by the order dated 6.8.2002 passed by the learned Presiding Officer of the Debts Recovery Tribunal-I, Mumbai on the application made by the respondents dated 19.7.2002 (Exhibit 23) inter alia seeking modification of the earlier order dated 9.7.2002 (Exhibit 16).

(2.) The earlier order dated 9.7.2002 was passed by the learned Presiding Officer on the application made by the Bank and injunction as prayed in terms of prayer Clause (a) was granted. This order was passed after perusing valuation report. It also appears that at the time of hearing of this application, none was present on behalf of the defendants (the respondents herein). Prayer Clause (a) of the said application reads as follows: