SNEH PHARMACEUTICALS PVT LTD Vs. BANK OF BARODA

JUDGEMENT

(1.) HAVING heard learned Counsel for the petitioner and having perused record of the case, I am unable to find any merit in this writ filed by the judgment debtors/defendants/ non-applicants.

(2.) THE petitioners are non-applicants/defendants/judgment debtors. They have suffered a money decree for Rs. 1,37,73,964/- from Debt Recovery Tribunal at the instance of respondent-Bank on 29. 11. 2002 in T. A. No. 914 of 1998 (Annexure A ). It is the case of petitioners that they have filed appeal to appellate authority under the Debt Recovery Act against the impugned decree and has also applied for stay of its execution but since the appellate authority has not been functioning, hence, this petition for seeking stay of execution of the impugned decree.

(3.) HEARD Mr. A. Bagadia, learned Counsel for the petitioner.