SIVAMATHI ARCADES AND ESTATE Vs. INDIAN BANK

JUDGEMENT

(1.) THESE Civil Revision Petitions under Article 227 of the Constitution of India have been filed challenging the order of the Debts Recovery Appellate Tribunal dated 15. 10. 2004.

(2.) WE have heard learned counsel for the parties and carefully perused the impugned order and we find no merit in these petitions.

(3.) ADMITTEDLY the petitioners had taken a loan from the respondent Indian Bank and now the bank dues are about 26 crores of rupees. One time settlement was offered to the petitioners, but they did not abide by that.