JAGDISH KHATTAR Vs. PUNJAB NATIONAL BANK AND ORS

JUDGEMENT

(1.) C.M. No. 7764/2019

(2.) The petitioner has preferred the present writ petition to seek the setting aside of the orders dated 29.01.2019 and 07.02.2019 passed by the Debt Recovery Appellate Tribunal (DRAT) in the Miscellaneous Appeal No. 37/2019, preferred by the petitioner.

(3.) The petitioner is arrayed as respondent No. 2 in the Original Application preferred by the creditor bank i.e. Punjab National Bank (PNB). Respondent No.1 M/s Carnation Auto India Pvt. Ltd. is the principal borrower. The petitioner is the Managing Director of the principle borrower company, and also stood as personal guarantor in respect of the credit facilities availed from the lender bank. While the Original Application preferred by the respondent Bank was at the stage of final arguments, the defendant Nos. 2 to 5 in the Original Application moved an application i.e. I.A. No. 1719/2018 to seek amendment of the written statement.