GAGAN KHOSLA AND ORS Vs. CANARA BANK

JUDGEMENT

(1.) CM APPL. NO.13025/2015. Exemption allowed subject to all just exceptions.

(2.) Application stands disposed of. W.P.(C) 7103/2015.

(3.) Present petition has been filed by petitioners under Articles 226 and 227 of the Constitution of India seeking a direction to set aside the order dated 24.7.2015 passed by Debts Recovery Appellate Tribunal (hereinafter referred to as "DRAT") in Inward No.445/2015 in O.A.No.99/2003, whereby the DRAT has refused to interfere in the Order dated 16.7.2015 passed by Debts Recovery Appellate Tribunal-II (herein after referred to as "the Tribunal) in O.A. No.99/2003.