PORWAL AUTO SERVICES Vs. PUNJAB AND SINDH BANK

JUDGEMENT

(1.) Heard

(2.) The challenge in this writ petition is to the Order passed by Debts recovery Appellate Tribunal, Mumbai, on 8th August, 2005 in Misc. Appeal No. 46 of 2003, refusing to set aside ex parte Judgment delivered by Debts Recovery tribunal on 6th June, 2002.

(3.) Considering the nature of controversy and various orders passed earlier, we have heard the matter finally. Hence, Rule. Rule is made returnable forthwith.