PANCHMAHAL STEEL LTD Vs. BANK OF BARODA

JUDGEMENT

(1.) THE petitioner, a Company incorporated under the Companies Act, 1956, has approached this Court under Article 226 of the Constitution of India, challenging:-

(2.) THE order dated 1/11/2007 passed by the Debts Recovery Appellate Tribunal, Bombay; in Misc. Appeal No. 217 of 2007

(3.) THE Order dated 29/10/2007 passed by Debts Recovery Tribunal, Ahmedabad in Appeal No. 18/a of 2007 to the extent it held that the appeal was not maintainable against the order of Learned Recovery Officer till the attachment / seizure of the movables takes place;