ALLAHABAD BANK Vs. SPS STEELS ROLLING MILLS LIMITED

JUDGEMENT

(1.) The appeal has to be heard.

(2.) In the suit instituted by the respondent, specific performance of a settlement agreement has been sought. It is the respondent's claim that the appellant herein is seeking to act contrary to a settlement agreement to which the appellant is a party.

(3.) By the order impugned, the appellant has been restrained from acting contrary to the terms of the settlement agreement. The appellant says that proceedings have been instituted by the appellant under Section 19 of the Recovery of Debts due to Banks and Financial Institutions Act, 1993 before the appropriate Debts Recovery Tribunal (DRT). According to the appellant, the order impugned amounts to restraining the appellant from prosecuting its claim before the DRT.