KISHAN CHHELARAM MANIK Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr.Jain, the learned counsel for the petitioners and Mr.Damale, the learned counsel for the respondent no.1.

(2.) This Writ Petition is directed against the order dated 16.4.2012 passed by the Debts Recovery Appellate Tribunal in Misc. Appeal No.295 of 2008 whereby the appeal filed by the petitioners challenging the order dated 18.6.2008 passed by the Debts Recovery Tribunal No.1 in Misc. Application No.34 of 2006 came to be dismissed.

(3.) The facts involved in the present case are as follows:-