B B C ASSOCIATES LTD Vs. OMAN INTERNATIONAL BANK SAOG

JUDGEMENT

(1.) THIS Misc. appeal is filed by the appellants/original defendant Nos. 1 to 3 and 7, being aggrieved by the order dated 11.4.2002 passed by the learned Presiding Officer of Debts Recovery Tribunal-II, Mumbai on Exhibit No. 18 in Original Application No. 719/2001. By the impugned order, the learned Presiding Officer rejected the application made by the appellants praying for dismissing the original application filed by the applicant Bank namely Oman International Bank SAOG, as the Tribunal had no jurisdiction to try, entertain or dispose of the original application.

(2.) I have heard Mr. Nansi for the appellants and Mr. Thakkar for the respondent Bank. I have also gone through the proceedings including the impugned order and in my view, there is no infirmity whatsoever in the order passed by the learned Presiding Officer, which is assailed by the appellants in this appeal.

(3.) SECTION 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993, states that where a Bank or financial institution has to recover any debt from any person, it may make an application to the Tribunal within the local limits or whose jurisdiction--