KANWALJIT SINGH Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE Recovery of Debts due to Banks and Financial Institutions Act, 1993 came into force on 24th June, 1993. Section 31 of the said Act runs as follows:-

(2.) VIDE impugned order dated 28.4.2005, the Senior Civil Judge passed the following order:-

(3.) I have taken into consideration all the facts and circumstances and as agreed by both the counsel, I, hereby set aside the order passed by Senior Civil Judge, remand the case before him who will immediately transfer the case/proceedings/appeal for further proceedings, before the D.R.T. The DRT will decide the case as per law. Parties are directed to appear before the Senior Civil Judge on 20th April, 2007. Ordered accordingly.