SONU TEXTILES Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally by consent of parties.

(2.) The Petitioners/borrowers, by this petition, filed on 23 Oct., 2015, have challenged order dated 10th Sept., 2015 passed by the Debts Recovery Appellate Tribunal, at Mumbai (DRAT); whereby, order dated 9 Sept., 2014 passed by the Presiding Officer, Debts Recovery Tribunal (DRTI,) Mumbai rejecting Miscellaneous Application (I.A.) No. 243 of 2012 in Original Application (O.A.) No. 802 of 2001. It was for directions to the respondent-bank to produce the concerned witness who has personal knowledge of the subject-matter before the court and for bringing the correct and true facts on record.

(3.) The basic background and synopsis of the litigation as relevant to consider the rival submissions including the conduct of the parties is as under: