DYNAMIC LOGISTICS (P) LTD. Vs. ICICI BANK LTD.

JUDGEMENT

(1.) Leave granted.

(2.) With the consent of the learned counsel for the parties, the appeal is heard finally.

(3.) An appeal preferred against a decree passed by the Debts Recovery Tribunal (DRT), Mumbai is put in issue by filing an appeal before the Debts Recovery Appellate Tribunal (DRAT), Mumbai. On 27.02.2004, DRAT directed the appeal being entertained for hearing subject to deposit of 30% of Rs. 23,42,91,487.00 within eight weeks from the date of the order. It appears that compliance was not made and the appellant approached the High Court of Judicature at Bombay. The High Court declined to extend the time for compliance with the order of DRAT.