CHUNNU FASHIONS Vs. EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED

JUDGEMENT

(1.) The petitioner has preferred this present petition to assail the order dated 15.02.2019 passed by the Debts Recovery Appellate Tribunal, Delhi. The petitioner also seeks a direction that his application i.e. I.A. No.1576/2017 filed in OA No.01/2013 before the DRT-II, be allowed and respondent No.1 be directed to place the relevant documents on record for the just and proper adjudication of the original application.

(2.) The Indian Bank instituted the original application under Section 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 against the defendants, including the petitioner herein. During pendency of the said original application i.e. OA No.01/2013, the respondent No.1 herein has taken over the debts due to the Indian Bank and, consequently, the respondent No.1 stands substituted in the said proceedings.

(3.) Petitioner moved the aforesaid application i.e. I.A. No.1576/2017 to require the respondents to place on record statement of accounts relating to the various loan facilities availed of by the borrower to justify its claim. That application was rejected by the Tribunal and the petitioner's plea before the DRAT has also been rejected.