RAJ KUMAR GUPTA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) ISSUE notice.

(2.) MS . Bindu Das, Advocate accepts notice.

(3.) THE petitioner is aggrieved by the order of the Debts Recovery Appellate Tribunal (hereinafter referred to as "the DRAT") dated 06.05.2015, by which the DRAT refused to set aside the order of the Debts Recovery Tribunal (hereinafter referred to as "the DRT") dated 24.03.2015. By the said order, the DRT refused to set aside its ex -parte final order dated 17.06.2013. The DRT did not condone the delay in filing M.A. 107/2013 against the order dated 17.06.2013 and dismissed the appeal.