ANAND JAYANT MORE Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Mr. Shinde waives service for Respondent No. 1. Mr. Tripathi waives service for Respondents 3 and 4.

(3.) This Writ Petition under Article 226 of the Constitution of India takes exception to the Judgment and Order passed by the Debts Recovery Appellate Tribunal at Mumbai dated June 18, 2009 in Misc.Appeal No. 138 of 2009, thereby dismissing the Appeal preferred by the Petitioner and affirming the order passed by the Presiding Officer, DRT-III, Mumbai dated May 13, 2009 below Exhibit 21 in Securitisation Application No. 86 of 2007 rejecting the application preferred by the Petitioner for amendment of the original securitisation application.