ANITA GARG Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking a writ in the nature of Certiorari to quash and set aside the orders dtd. 27/10/2020 and 11/12/2020 passed by the Debt Recovery Appellate Tribunal, New Delhi (DRAT) in Appeal No. 68/2020 and Review Application 05/2020 in Appeal No. 68/2020. The petitioners in the present petition are the following:

(2.) Briefly stated, the facts giving rise to the filing of the present petition are as under -

(3.) M/s Nutrionex Manufacturers Limited (hereinafter called "NML"/ Borrower company), earlier known as Shri Lal Mahal Ltd., was incorporated as a company in the year 1997 (earlier being a proprietorship firm namely, Shiv Dayal Mal Shivnath Rai)