ASHA MEMORIAL TRUST Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) The revisional application arises out of an order dated March 3, 2023 passed by the learned Debts Recovery Appellate Tribunal (in short DRAT) in Appeal No.67 of 2018/38 of 2023. The appeal arose out of OA No.89 of 2017.

(2.) The order impugned has two parts. By the first part of the order, I.A. No.100 of 2023 was allowed and the name of the respondent No.7 was deleted from the array of respondents.

(3.) The next portion of the order impugned, deals with the propriety and/or the legality of the order dated March 19, 2018 passed by the learned Debts Recovery Tribunal III (DRT III) Kolkata, in OA No.89 of 2017.