HIMACHAL PRADESH FINANCIAL CORPORATION Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) 1st respondent-Union Bank of India (hereinafter referred to as 'the respondent-Bank') filed OA 473/98 before the Debts Recovery Tribunal, Jaipur (hereinafter referred to as 'the DRT) against the respondents 2 to 4 herein, (as defendants 1 to 3, hereinafter referred to as "the defendants 1 to 3"), and the appellant herein (as the 4th defendant, hereinafter referred to as "the appellant-4th defendant") for the recovery of money allegedly due to it.

(2.) The respondent-Bank also made a prayer as follows:

(3.) THE appellant-4th defendant then filed an application, supported by an affidavit dated 20.5.1999 to set aside the exparte final order passed against the appellant-4th defendant. From the records it is seen that the appellant-4th defendant also filed an application under Section 5 of the Indian Limitation Act for condoning the delay in filing the said application. .