R BHASKAR Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) THIS is an application for the transfer of T.A. 421/2002 (hereinafter referred to as 'the Case') third as Punjab and Sind Bank v. Bhartiya Vyapar and Udyog and Ors. pending before the Debts Recovery Tribunal-III, Delhi to any other Debts Recovery Tribunal at Delhi. The applicants have sought transfer of the above said case from the file of the Debts Recovery Tribunal-Ill, Delhi on the ground that the Counsel for the applicants has filed a complaint dated 4.11.2003 against the Presiding Officer of the said DRT before this Tribunal (hereinafter referred to as 'the DRAT'). According to the applicants, the cause for the said complaint has arisen during hearing of the above said case and, therefore, the above said case should be transferred.

(2.) In the complaint dated 4.11.2003 sent by the Counsel for the applicants to this DRAT it has been stated that on 4.11.2003 the Presiding Officer used the words, "Mind your language, you are a lady you should know, etc." against the Counsel for the applicants herein.

(3.) MISCELLANEOUS Application 424/2003 is an application filed by the applicants for stay of further proceedings till the disposal of the application for transfer.