COMMITTEE OF MANAGEMENT URBAN CO-OPERATIVE BANK LTD. AND ORS. Vs. DEBT RECOVERY TRIBUNAL, ALLAHABAD AND ORS.

JUDGEMENT

(1.) Heard Sri B.S. Pandey, learned Counsel for petitioners and learned Standing Counsel for respondents.

(2.) With the consent of learned Counsel for parties we proceed to decide this Writ petition at this stage, since only short legal issue in involved in this writ petition.

(3.) The petition filed by petitioners before Debts Recovery Tribunal has been returned by Registrar on the ground of maintainability vide order dtd. 29/9/2015, which is challenged in present writ petition.