MSTC LIMITED Vs. STANDARD CHARTERED BANK

JUDGEMENT

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

(2.) This Petition filed under Article 226 of the Constitution of India impugns the order dated 21st April 2018 passed by the Debts Recovery Tribunal -I at Mumbai (for short "D.R.T.") dismissing the Miscellaneous Application for condonation of delay in filing the Review Application for review of the order dated 16th September 2017 in Interim Application No. 302 of 2017 passed by the D.R.T.

(3.) Learned Senior Counsel appearing for the Petitioner had during arguments stated that only prayer (a) in the Petition is pressed and prayer (b) which challenges the order dated 16th September 2017 passed by the D.R.T. in the Interim Application No. 302 of 2017 in Original Application No. 43 of 2012 is not pressed.