SHAKUNTALA W/O PURUSHOTTAM NABIRA Vs. STATE BANK OF INDIA; HON BLE DEBT RECOVERY TRIBUNAL; ARVIND S/O VASANTRAO NAIK

JUDGEMENT

(1.) Heard Mr. Jatinkumar, learned Advocate for petitioner, Mr. Pande, learned Advocate for respondent no.1 and Mr. C.S. Lahabar, learned Advocate for respondent no.3 finally with consent by issuing Rule and making it returnable forthwith.

(2.) Advance copy of petition has been given by petitioner to respondent nos. 1 & 3.

(3.) Respondent no.1 secured creditor is not opposing the petition because of acceptance of OTS proposal of petitioner on 12.12.2011.