AJAY KUMAR BISHNOI Vs. DEBTS RECOVERY TRIBUNAL-I

JUDGEMENT

(1.) The second respondent is a Financial Institution. M/s.GET Power Ltd. availed term loan facility to the tune of Rs.60,00,00,000/- from the second respondent. The petitioners and M/s.Hythro Power Corporation Limited are Guarantors for the said loan facility. The petitioners are also Directors of M/s.GET Power Ltd. and M/s.Hythro Power Corporation Limited. As on 14.07.2015, a sum of Rs.13,18,12,955/- was due from them. The second respondent initiated recovery proceedings against the petitioners and the tenth respondent / M/s.GET Power Ltd. and the eleventh respondent / M/s.Hythro Power Corporation Limited in O.A.No.104 of 2015 for recovery of Rs.13,18,12,955/-. The Writ Petitioners are the respondents 2 and 3 in the said O.A.

(2.) In the said O.A. I.A.Nos.142 to 146 of 2015 have been filed for interim orders. In the case at hand, we are concerned with the interim order passed in I.A.No.145 of 2015. The Tribunal by its order dated 20.09.2016 in I.A.No.145 of 2015 in O.A.No.104 of 2015 passed the following order:

(3.) Aggrieved by the said order, the present Writ Petition has been filed.