RADHARANI BOSE Vs. BANK OF BARODA

JUDGEMENT

(1.) This revisional application challenges the Order No. 30 dtd. 20/9/2006 passed by the learned Presiding Officer, Debts Recovery Tribunal -III, Kolkata and order passed in Appeal No. 3 of 2003 affirming the Order No. 25 dtd. 6/1/2003 passed by the Recovery Officer in T.R.P. 32 of 2002 under Recovery of Debts Due to Banks and Financial Institution Act, 1993, wherein the Recovery Officer was pleased to direct the Receiver to take appropriate step for causing the suit premises to be vacated immediately and, if necessary, with the active assistance of the local police within two months, coupled with direction upon the Officer-in-Charge of the jurisdictional police station to render all assistance to the learned Receiver for vacating the suit premises.

(2.) For the sake of convenience the parties will be referred to as they were arrayed before the learned Trial Court.

(3.) Despite service, none appears on behalf of the opposite parties.