N.K.PREMAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This OP(DRT) has been filed under Article 227 of the Constitution of India and the prayers herein are as under:

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondent.

(3.) When this matter is taken up for hearing, both sides would submit that Debts Recovery Tribunal-I, Ernakulam disposed of Ext.P1 S.A.No.311/2019 as per order dtd. 4/5/2023. The learned counsel for the petitioner would submit that even though the appeal was dismissed, the appellate order was not provided to the petitioner and as such, the petitioner is not in a position to prefer an appeal before the Debts Recovery Appellate Tribunal, Chennai and to seek urgent relief.