MAXIMUS ARC LTD. Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writs of Mandamus, directing the 8th respondent, the Debts Recovery Tribunal - II, Chennai, to comply with the direction issued by this Court in C.R.P.(NPD) No. 1753 of 2019, dtd. 8/5/2019.

(2.) It is the case of the petitioner that the 1st respondent, Central Bank of India and the Bank of India have filed O.A. No. 496 of 2016 for recovery of a sum of Rs.136,29,48,050.76. Further, it is the case of the petitioner that the Bank of India, vide an Assignment Agreement dtd. 2/1/2019, had assigned the loan account of the respondents 2 to 7 to the petitioner, Maximus ARC Limited. The petitioner has also stated that pursuant to the Assignment Agreement, they filed a Substitution Petition before the Debts Recovery Tribunal in O.A. No. 496 of 2016 and the same as allowed.

(3.) At this stage, the respondents 2 to 7 filed a Civil Revision Petition in C.R.P. (NPD) No. 1753 of 2019 to dispose of I.A. No. 454 of 2019 for cross examination of the applicant-Bank witness on merits before proceeding with the final hearing of the main O.A. No. 496 of 2016.