SHAKTI WELDMESH INDUSTRIES LTD Vs. CANARA BANK

JUDGEMENT

(1.) OFFICE note indicates that the copy of the Central Interest Scheme (Revised) for November 1984 Riot Victims has been filed by the appellant. The same is taken on record.

(2.) This appeal is against the impugned order dated 26.9.2002 passed by the learned Presiding Officer of the DRT, Chandigarh (hereinafter referred to as 'the DRT') on an application filed by the appellant requesting that (a) the proceedings in the O.A. be stayed, (b) directions be issued to the Bank to grant relief to the defendants in accordance with the Central Interest Subsidy Scheme for November 1984 Riot Affected Borrowers (hereinafter referred to as 'the Scheme') and to charge interest @ 1% per annum, and (c) for other reliefs. To this application, the respondent-Bank filed a reply stating, among other things, that the Scheme itself was promulgated in the year 1993 and, therefore, there is no question of grant of any credit as on 31.3.92, and that a sum of Rs. 9,34,582/- was credited to the Cash Credit Account of the defendant No. 1 on 16.3.94, and thus the eligible benefit under the Scheme has been given to the defendants.

(3.) AGGRIEVED, the appellant has filed this appeal. In spite of notice, the respondent-Bank has chosen to remain ax parte.