ROSAMMA GEORGE Vs. FERDERAL BANK

JUDGEMENT

(1.) This is an application to implead the Recovery Officer, Debts Recovery Tribunal as additional respondent. This is unnecessary. When this Court issues an order touching proceedings before an adjudicating authority, be it a Court or Tribunal, that office and its adjunct authorities are bound to abide by that. Such statutory authority need not be a party to the writ petition, except in exceptional cases where specific allegations are made, of personal bias, malice, mala fides etc. actuated by that person. Hence, this IA is dismissed without prejudice to the right of the petitioner to stand by the interim order of this Court.