BRAHAM SINGH Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) THIS writ petition has been filed for the following reliefs:-

(2.) I have heard learned counsel for the parties and perused the material on record.

(3.) LEARNED counsel for the petitioner has raised a ground that the Debt Recovery Tribunal Lucknow (for short DRT) has no jurisdiction to try the cases pertaining to the State of Uttarakhand. According to learned counsel when there is no jurisdiction with the Lucknow Bench of the DRT, in that case, the writ petition is maintainable.