DARAYUS NARIMAN Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) Issue notice. Counsel for the respondent no.1 accepts notice.

(2.) In view of the order that we propose to pass, we do not consider it necessary to issue notice to the other respondents.

(3.) The petitioners are aggrieved by the order dated 27.5.2019 passed by the learned Debt Recovery Appellate Tribunal in Misc. Appeal No. 121/2019 arising out of Appeal No. 6/2019. The said appeal had been preferred by the petitioners, being aggrieved by the order dated 27.2.2019 passed by the DRAT-III, Delhi.