SARAF FABRICS LTD Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) NOTICE of this appeal. Mr. P.C. Jain states that notice may be issued only to the Ist respondent-Bank since, according to him, the other respondent is a proforma party. He, therefore, requests that notice of the appeal to the other respondent be dispensed with. Ordered accordingly.

(2.) Mr. A.P. Mukundan takes notice of the appeal on behalf of the Ist respondent-Bank and states that the reply to the appeal is already on record. Mr. P.C. Jain states that he has already filed the rejoinder. Both sides are ready to advance arguments in the appeal.

(3.) THIS is an appeal against the order dated 25.9.2001 by which the learned Presiding Officer of the DRT directed the final order to be amended by adding the following: