STATE BANK OF PATIALA Vs. GABS AND ORS

JUDGEMENT

(1.) C.M. No. 10584/2019

(2.) The petitioner had preferred the said appeal to raise a challenge to the final order dated 19.08.2015 passed by the Debts Recovery Tribunal (DRT) I, Delhi in O.A. No. 79/2005, titled State Bank of Patiala Vs. GABS (Group Apparel Business Service) with two others. The same is referred to as the final order.

(3.) We may observe that the final order relates to two Original Applications preferred by the petitioner bank, the other being O.A. No. 59/2005. O.A. No. 59/2005 had been preferred in respect of a home loan granted by the petitioner bank to the defendants in the said Original Application. We are, however, not concerned with the operative directions issued in O.A. No. 59/2005.