CITY BUILDERS Vs. VYSYA BANK LIMITED

JUDGEMENT

(1.) RULE. Mr. Girish Kulkarni appears and waives service of Rule on behalf of the respondent. In the facts and circumstances, the matter is taken up for final hearing today.

(2.) THIS petition is filed by the petitioner for quashing and setting aside an order passed by the Debts Recovery Tribunal II, Mumbai, in M. A. No. 54 of 2002 on July 24, 2002 and confirmed by the Debts Recovery Appellate Tribunal in Misc. Appeal No. 321 of 2002 on September 5, 2002.

(3.) IT is not necessary to enter into larger question in view of the fact that the controversy raised in the present petition is of a limited nature.