CHAHAL FOODS PVT LTD Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) OFFICE note indicates that the rejoinder, the translations and also the certified copy of the order dated 16.8.1999 passed by the Debts Recovery Tribunal, Jaipur (hereinafter referred to as DRT, Jaipur) have been filed into the Court. Though the learned Counsel for the 1st respondent objects to the taking on record the rejoinder and the annexures filed therewith, in the interests of justice, in my view, the rejoinder and the annexures can be taken on record. Accordingly, they are taken on record.

(2.) I have heard arguments of both the sides on the appeal and perused the records.

(3.) AGGRIEVED, the appellants filed this appeal with a prayer to set aside the orders dated 2.8.1999, 16.8.1999 and 14.8.2000. There was delay in filing the appeal with regard to the orders dated 2.8.1999 and 16.8.1999. Therefore, the appellants had filed an application for condoning the delay. The appellants had also made a request to waive the deposit of 75% of the decreed amount in terms of Section 21 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as 'the Act').