CHITRALEKHA R GUPTA Vs. DHANLAKSHMI BANK LTD

JUDGEMENT

(1.) THESE two Misc. Appeals are filed by the appellants/original defendants being aggrieved by the order dated 23.12.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal-II, Mumbai on Exh. Nos. 50 and 52 in Original Application No. 11/2002. By the impugned order, the learned Presiding Officer rejected the application made by the appellants for dismissal of the Original Application and directed the defendants to file written statement on or before 14.1.2003. Being aggrieved, the present Misc. Appeals are filed.

(2.) I have heard Mr. Shah for the appellants and Mr. Kaisar Merchant for the respondents. I have also gone through the proceedings, including the impugned order and in my opinion; the impugned order is correctly passed by the learned Presiding Officer.