LALIT KUMAR AGARWAL Vs. DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) Admit.

(2.) Rule D.B. Since the point involved in this writ petition is short, learned counsel for the parties stated that the final arguments may be heard. Accordingly, by this order we are disposing of the writ petition itself. We have heard learned counsel for the parties and have been taken through the record.

(3.) This is a petition under Articles 226 of the Constitution of India seeking appropriate writ or directions for quashing of the order dated 22nd April, 1997 passed by Debts Recovery Tribunal, Delhi (for short the DRT) directing petitioners (defendants) to pay a sum of Rs. 46,18,309.00 along with interest at the rate of Rs. 25% per annum, and also for quashing the order dated 26th November, 1998, of the DRT dismissing the application of petitioners thereby declining to set aside its earlier order dated 22nd April, 1997 in OA No. 911/95 (Suit No. 549/94).