RAM NIWAS MUNDRA Vs. BANK OF RAJASTHAN LTD

JUDGEMENT

(1.) HEARD Counsel and perused the records.

(2.) The learned Counsel for the appellant states that this appeal has been filed against the impugned order dated 22.1.2004 passed by the learned Presiding Officer of the DRT, Jaipur (hereinafter referred to as 'the DRT') in O.A. 168/2001, by which the right of the appellant to file the written statement was closed without the appellant having been supplied with the copy of the paper book as contemplated under Rules 9 and 11 of the Debts Recovery Tribunal (Procedure) Rules, 1993.

(3.) THE second grievance of the appellant is that the right of the appellant herein to file the written statement has been closed, and that as a consequence, the said order should be set aside permitting the appellant to file the written statement.