B.PRASHANTH HEGDE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking the following prayer:

(2.) Sri Dhyan Chinnappa, learned senior counsel for the petitioners would submit that if a direction is issued to the Debt Recovery Tribunal - 1 to consider the claim of the petitioners - borrowers and the counter claim filed by the Bank in T.A.No.252/2017, within a time frame, would suffice for the present.

(3.) In the light of the submission of the learned senior counsel, which is innocuous, I deem it appropriate to direct the Tribunal to consider and dispose of both the transfer application of the bank in T.A.No.252/2017 and the counter claim registered thereon by the petitioners.