MANOHAR WADHWANI Vs. BANK OF BARODA

JUDGEMENT

(1.) We have heard both sides.

(2.) An application to set aside an ex parte order of DRT was rejected by the DRT. The petitioner who had made that application filed an appeal. The appeal purports to have been filed under Section20 of the Recovery of Debts Due to Hanks and Financial Institutions Act, 1993 (hereinafter referred to as 'the Act').

(3.) Even in this writ petition, learned Counsel for the petitioner has not been able to show that the appeal would be maintainable under any other provision of Act except under Section 20 of the Act.