ASIF ALIM SAIT Vs. SYNDICATE BANK

JUDGEMENT

(1.) MR. M. Rajan, Advocate for the appellants is present. MR. P. Sreenivasulu, Advocate for the respondent Bank is present and tenders reply, which is taken on record.

(2.) Heard both the sides on the application for waiver of pre-deposit. Also perused the proceedings including the impugned order and Roznama of this case on which I will make comment after a little while because it is very relevant.

(3.) TODAY, application for waiver of pre-deposit under Section 21 of the RDDB&FI Act, 1993 is being argued.