VISHAL BAGARIA Vs. STANDARD CHARTERED BANK & ANR

JUDGEMENT

(1.) CM APPL 14946/2015

(2.) Application stands disposed of.

(3.) Petitioner seeks a direction to quash order dated 24.02.2015 passed by the Debts Recovery Appellate Tribunal (hereinafter referred to as 'DRAT') by which the DRAT has directed release of pre-deposit amount (in appeal) in favour of the respondent bank. Counsel for the petitioner submits that the petitioner is neither a borrower nor a guarantor.