SWASTIC STEELS Vs. DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) Sri.Shantakumar K.C., learned counsel for the petitioners.

(2.) In these petitions, the petitioners have assailed the validity of the order dated 24.07.2015 passed by the Debts Recovery Tribunal, Karnataka, Bengaluru (hereinafter referred to as 'the Tribunal' for short).

(3.) When the matter was taken up today, learned counsel for the petitioners submitted that petitioner Nos.2, 4 and 5 are placed ex-parte by the Tribunal by serving them through paper publication and no opportunity of hearing was granted to them.