STATE BANK OF INDIA Vs. VEE KAY OILS P LTD

JUDGEMENT

(1.) APPELLANT-State Bank of India (hereinafter referred to as 'the APPELLANT-Bank') has preferred this appeal against the order dated 4.7.2003 passed by the Debts Recovery Tribunal, Chandigarh (hereinafter referred to as 'the DRT') on Application No. 2902/2003 in O.A. 415/2002, filed by the certificate-debtors for return of the original title deeds. The learned Presiding Officer of the DRT ordered that the original title deeds be returned to the certificate-debtors, if the terms and conditions of the consent-decree have been complied with.

(2.) Aggrieved, the appellant-Bank has preferred this appeal, and the 2nd respondent has filed a suitable reply opposing the same.

(3.) O.A. 415/2002 was filed by the appellant-Bank against defendants (1) M/s. Vee Kay Oils (P) Ltd., (2) Mr. Kamal Kishore Arora, (3) Mr. Kishan Chand Arora [since deceased, now represented by (a) Mr. Kamal Kishore Arora, (b) Mrs. Goldy Arora, (c) Mrs. Neena Mehra, (d) Ms. Suparna Arora, (e) Mrs. Nisha Gopta, (f) Mr. Yogesh Arora, (4) Mrs. Goldy Arora, and (5) Punjab State Industrial Development Corporation Ltd., for the recovery of the money due to the appellant-Bank from defendants 1 to 4.