STATE BANK OF HYDERABAD Vs. SAMIR KUMAR GHOSH

JUDGEMENT

(1.) ON September 21, 1994, the applicant Bank has preferred one application under Sub-section (1) of Section 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (Act No. 51 of 1993) after impleading Mr. S.K. Ghosh, the respondent No. 1 and Mr. N.K. Sinha, the respondent No. 2 before the learned Transferring Tribunal for an order to be made for a certificate of recovery of an amount not less than Rs. 15,46,563/- along with interest from August 18, 1994 till payment at the rate of 16.5% per annum with quarterly rests as agreed.

(2.) The said Section 19 application contains the other prayers amongst which may be mentioned the prayer for interim reliefs to be granted by the learned Transferring Tribunal.

(3.) IN response to the above judicial process, the respondents did not only make their respective appearance but the respondent No. 1 also made and filed the written statement before the learned Transferring Tribunal, containing, inter alia, the allegation of signing the blank commercial or Banking documents.