KRISHNA KUMAR DAGA Vs. C B I

JUDGEMENT

(1.) THIS matter is moved by way of praecipe by Mr. K.R. Shekhawat and Mr. M.D. Samel, Advocate for the respondent No. 1 Bank, appears on notice.

(2.) The appellants/original defendant Nos. 2 and 3 are aggrieved by the order dated 24.9.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal, Nagpur on I.A. No. 203 of 2002 in Original Application No. 140/2001.

(3.) THE learned Presiding Officer, after considering the reply filed by the Bank and after hearing both the sides, not only rejected the application but also went a step ahead in deleting the entire evidence recorded by the Civil Court of Bank's witnesses namely P.W. No. 1 Mr. Shalik Laxmanrao Parate and P.W. No. 2 Mr. Mukund Vasudeo Naik.