RAJENDRA VINAYAK SHIRGAOKAR Vs. INDUSTRIAL INVESTMENT BANK OF INDIA LTD

JUDGEMENT

(1.) THIS Misc. Appeal is filed by the appellant/original defendant, being aggrieved by the order dated 4.10.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal-II, Mumbai on Exhibit No. 18 in Original Application No. 1094/1999. By the impugned order, the learned Presiding Officer rejected the appellant's/defendant's application for recalling order passed by the Tribunal on 15.5.2001 vide Exhibit No. 7 in which, the defendant was directed to disclose on affidavit properties--movable and immovable--belonging to him either solely or jointly.

(2.) I have heard Mr. Gaikwad for the appellant and Mr. Jaychandran for the respondent Bank. I have also gone through the proceedings and in my view, no fault can be found with the impugned order.