TAB INDIA Vs. INDIAN BANK

JUDGEMENT

(1.) HEARD Counsel. This is an application for transfer of records of O.A. 372/98 decided by the DRT, Delhi on 25.1.2001, but presently with DRT-II, Delhi to DRT-III, Delhi. According to the learned Counsel for the applicants, two applications, namely, M.A. 65/2002 and M. A. 76/2002, have been filed for setting aside the ex parte final order, and the original records are necessary. She points out that now the jurisdiction over the subject-matter of these applications has been transferred from DRT-II, Delhi to DRT-III, Delhi, and hence this application for transfer of the records.

(2.) This Tribunal has, by Circular dated 4.6.2003, given the following directions to the Debts Recovery Tribunals:

(3.) COPY of this order be given to the applicant, and be also sent to the concerned DRTs II and III.