KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD Vs. UCO BANK

JUDGEMENT

(1.) The learned counsel for the petitioner seeks to dispense With service of notice on respondent No.2.

(2.) Notice on respondent No.2 is dispensed With.

(3.) The Karnataka Industrial Areas Development Board, the petitioner, has Challenged the legality of the order dated 03.10.2018, passed by the Debt Recovery Appellate Tribunal ('DRAT' for short), whereby the Learned Tribunal has directed the petitioner to deposit 50% of the debt amount, i.e., Rs. 1.60 crores With the Registrar of the Tribunal as pre-deposit for hearing the appeal filed by the petitioner.