VIVEK SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) IN view of the judgment passed in WP(C) No. 8221/2009, this writ petition is allowed and it is held that concerned DRT at Delhi would have territorial jurisdiction and the finding that only the DRT Chandigarh would have jurisdiction is therefore set aside. The general order dated 17.10.2008 passed by the Debt Recovery Appellate Tribunal that only such DRT would have jurisdiction where the original application is filed by the bank and not where the mortgaged property is situated is accordingly quashed and set aside. Copy of the judgment in W.P.(C) No. 8221/2009 be placed in the file of this case.