BANK OF BARODA Vs. AMPLE DEVELOPERS PRIVATE LIMITED

JUDGEMENT

(1.) AS a very short question is involved in the matter and as for deciding the present controversy, appearance of respondent Nos. 2 to 8 is not required, matter is being heard and decided at this stage based on the material available on record.

(2.) RECORDS indicate that certain loan transaction had taken place between petitioner/Bank and respondent Nos. 2 to 7 and, therefore, for recovery of the amount advanced to the said respondents, the Bank initiated recovery proceedings before the Debts Recovery Tribunal, Jabalpur (hereinafter referred to as 'DRT'). DRT, Jabalpur decided the matter and passed an order by its judgment dated 16.8.2000 -Annexure P/1. In the meanwhile, it is the case of respondent No. 1 M/s. Ample Developers Private Limited that they had already purchased the property.

(3.) WE have heard learned counsel for the parties at length and perused the judgment dated 9.10.2013 -Annexure P/6, passed by the Chairperson of the Debts Recovery Appellate Tribunal.