HOTEL GOLDEN TULIP Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By means of instant petition, the petitioner seeks the following relief:-

(2.) Heard learned counsel for the parties and perused the record. Learned counsel for the petitioner and learned counsel for respondent no. 1 appeared through video conferencing.

(3.) It appears that the respondent-Bank filed a suit for recovery of money against the petitioner before the Debts Recovery Tribunal, Dehradun ("the DRT"). The petitioner had already filed a Caveat, which was in order. The petitioner also filed a preliminary objections with a request to dismiss the Original Application ("the OA"), filed by the respondent-Bank. By the order dtd. 5/1/2023, the DRT observed that the objections are not properly stamped. The DRT fixed 8/2/2023 for further proceedings, while giving opportunity to the petitioner and others to file objections. The order dtd. 5/1/2023 is as follows:-