AVNEESH CHANDAN GADGIL Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 16.02.2016 passed by the High Court of Delhi in Writ Petition (C) No.4207 of 2015 by which the High Court has allowed the said appeal preferred by the respondent No.1 herein - Bank and has quashed and set aside the order passed by the Debts Recovery Appellate Tribunal (hereinafter referred to as "DRAT") by which the learned DRAT quashed and set aside the order passed by the Debts Recovery Tribunal condoning the delay in preferring the appeal under Section 30 of the Recovery of Debts due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as "the Act, 1993"), the original respondent has preferred the present appeal.

(2.) The issue involved in the present appeal is in a very narrow compass.

(3.) The short question, which is posed for consideration before this Court is whether Section 5 of the Limitation Act shall be applicable to the appeal against the order of Recovery Officer under Section 30 of the Act, 1993?