HARINDER DHINGRA Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dtd. 7/5/2021, passed by the learned Debts Recovery Appellate Tribunal, Delhi (hereafter 'DRAT') in Misc. Appeal No. 343/2019 (hereafter referred to as 'the impugned order').

(2.) The learned DRAT, by its impugned order, had allowed the appeal filed by Respondent No. 4 (H.N. Singh) and has set aside the order dtd. 28/6/2019, passed by the learned Debts Recovery Tribunal (hereafter 'DRT').

(3.) The learned DRT, by its order dtd. 28/6/2019, had dismissed the application, being I.A. No. 777/2019, whereby H.N. Singh was seeking impleadment of the petitioner herein as a defendant in the suit, being O.A. No. 97/2005, filed by Respondent No. 1, Bank, for recovery of outstanding dues of Rs.2,61,46,022.00 from Respondent No. 2, M/s Elegance Fabrics Pvt. Ltd. (hereafter 'M/s Elegance') and its guarantors, being, Poonam Dhingra, H.N. Singh and Prashant Dhingra (Respondent Nos. 3, 4 and 5 respectively) and others.