BALESHWAR DAYAL JASIWAL Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard Counsel For the Parties.

(2.) As short question is involved, writ petition is taken up for final disposal forthwith, by consent.

(3.) The principal relief claimed in this petition is to direct the Debts Recovery Appellate Tribunal, Allahabad to consider the application for condonation of delay in filing the appeal on its own merits, in accordance with law.