TEX INDIA Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) RULE. Mr. Rajesh Nagory, learned Advocate, instructed by M/s. Haridas and Co. , appears and waives service of notice of rule on behalf of respondent No. 1 contesting respondent. No notice to respondent No. 2-Tribunal is necessary.

(2.) IN the facts and circumstances, the matter is taken up for final hearing today.

(3.) THIS petition is filed against an order passed by the Presiding Officer of the Debts Recovery Tribunal-II, Mumbai, on June 19, 2002 in order below Exhibit 49 in Original Application No. 457 of 2000 and confirmed by the Debts Recovery Appellate Tribunal, Mumbai, on April 4, 2003 in Misc. Appeal No. 295 of 2002.