V.K.SINGHAL Vs. DENA BANK

JUDGEMENT

(1.) Issue Rule.

(2.) Mr. Ramesh Kumar, Advocate accepts notice and states that the petition can be heard finally.

(3.) The writ petition impugns an order dated 18.02.2013 of the Debt Recovery Appellate Tribunal (DRAT), Delhi in Appeal No.185/2011 which was against order dated 21.2.2011 of the Debt Recovery Tribunal (DRT) in Appeal No.3/2011. That appeal was directed against the order of Recovery Officer in TRC No.42/2009. The Recovery Officer directed return of certain applications with liberty to file them before the Debt Recovery Tribunal Allahabad which was held to possess jurisdiction.