NAINAR K. MAKDOOM Vs. DEBT RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) The present Petition has been filed by the Borrower Mr. Nainar K. Makidoom seeking a mandamus direction to the DRAT, Chennai to refund the pre-deposit of Rs. 40,00,000/- made by the Petitioner.

(2.) On 17.9.2019, this Court has passed the following order:-

(3.) The learned DRAT has not filed any response to the said order.