KRISHNA Vs. BANK OF BARODA

JUDGEMENT

(1.) MISCELLANEOUS Appeal 281/2002 has been filed by defendant 5 and 6 (namely, Smt. Krishna and Smt. Lalita and hereinafter referred to as 'the appellants-defendants 5 and 6') in O.A. 697/95 against the order dated 12.7.2002 passed by the Debts Recovery Tribunal-Ill, Delhi (hereinafter referred to as 'the DRT') dismissing their application to set aside the ex parte final order dated 30.10.2001.

(2.) Miscellaneous Appeal 282/2002 has been filed by the 4th defendant (namely, Pritam Singh, and hereinafter referred to as 'the appellant-4th defendant') against the order dated 19.7.2002 passed by the said DRT, Delhi dismissing his application also to set aside the same ex parte final order dated 30.10.2001.

(3.) RESPONDENT-Bank of Baroda filed Suit 202/95 before the Hon'ble High Court of Delhi against, (1) Shri Sai Industries, (2) Mr. Rajesh Bajaj, (3) Manoj Kumar, (4) Mr. Pritam Singh (appellant in Miscellaneous Appeal 282/2002), (5) Smt. Krishna, (6) Smt. Lalita (appellants in Miscellaneous Appeal 281/2002, (7) Smt. Sarita and (8) Mr. N.K. Bajaj. The said suit was transferred by the Hon'ble High Court to the Debts Recovery Tribunal, Delhi by order dated 6.9.95, with a direction to the parties to appear before the DRT on 9.10.95. This suit was taken on the file of the DRT as O.A. 697/95 on 27.10.95.