UDAY INDAN GAS SERVICE Vs. AXIS BANK

JUDGEMENT

(1.) The above writ petition has been filed to issue writ of certiorarified mandamus to call for the records of the order passed in A.I.R. (SA) 509/2018 dated 13.05.2019 on the file of Debts Recovery Appellate Tribunal, Chennai and quash the same and to direct the respondent to regularise the account of the petitioners.

(2.) The petitioners are challenging the order passed by the Debts Recovery Appellate Tribunal directing them to deposit a sum of Rs. 1 crore as pre-deposit for entertaining the appeal in A.I.R. (SA) 509/2018, which has been filed as against the order passed by the Debts Recovery Tribunal-II, Chennai, in S.A. No. 102 of 2018.

(3.) Though the petitioners have challenged the order passed by the Debts Recovery Appellate Tribunal in the waiver application in I.A. No. 293 of 2019, the learned counsel appearing for the petitioners submitted that it would be suffice to grant two weeks time to the petitioners to make the pre-deposit of Rs. 1 crore, as directed by the Debts Recovery Appellate Tribunal.