REKHA VERMA Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) CM APPL. No. 25451/2015 (Exemption)

(2.) Application stands disposed of. W. P. (C) 10237/2015

(3.) Challenge in this writ petition is to the order dated 09.10.2015 passed by the Debts Recovery Tribunal. At the outset, a preliminary objection has been raised by learned counsel for the respondent, who enters appearance on an advance copy, with respect to maintainability of this writ petition on the ground that the petitioner has failed to exhaust the remedy available. Counsel submits that against the order dated 09.10.2015 an appeal would lie to the Debts Recovery Appellate Tribunal.