SARITA GULATI AND ANR Vs. DENA BANK

JUDGEMENT

(1.) Cm APPL. No 30713/2015 (Exemption) Exemption allowed subject to all just exception.

(2.) Application stands disposed of.

(3.) Challenge in this writ petition is to the order dated 18.11.2015 passed by the Debt Recovery Appellate Tribunal (DRAT) by which the appeal filed by the appellant, assailing the order dated 14.10.2015 passed by the Debt Recovery Tribunal by which SA filed by the petitioner was dismissed in default.