AMIT H JHAVERI Vs. BANK OF BARODA MUMBAI

JUDGEMENT

(1.) Rule.

(2.) Mr. Madon, learned Senior Counsel waives service on behalf of respondent No. 1 and Mr. Chaudhari, waives service for respondent No. 2. Leave to delete respondent No. 3 from the array of parties. With the consent of both the sides, the matter is heard finally and is disposed of by this judgment.

(3.) By way of this petition, the petitioner has challenged the order passed by the Debts Recovery Appellate Tribunal, Mumbai, in Appeal No.336 of 2006 with M.A. No. 1072 of 2009. The Appellate Tribunal by its judgment and order dated 12-01-2010 dismissed the appeal filed by the petitioners and confirmed the order passed by the Debt Recovery Tribunal, Mumbai.