VISHAL TEKRIWALA Vs. ICICI BANK LTD

JUDGEMENT

(1.) The defendant No. 3 in a recovery application filed at the instance of ICICI Bank before the Kolkata Debts Recovery Tribunal-1 has filed the instant application under Article 227 of the Constitution of India challenging the orders dated 20th June, 2016 and 18th February 2019 both passed by the learned Presiding Officer, Debts Recovery Tribunal-1, Kolkata in IA No. 1527 of 2018 filed in connection with OA No. 161 of 2010.

(2.) Icici Bank Ltd. filed the recovery application being OA No. 161 of 2010 for recovery of amount lying outstanding together with interest.

(3.) The learned Presiding Officer by a judgment dated June 20, 2016 allowed the said recovery application being OA No. 161 of 2010 holding that the defendants are jointly and severally liable to pay Rs. 39,21,951/- together with further interest at the rate of 11.86% per annum from March 15,2013 till payment or realisation. By the said order a direction for issuance of certificate was also passed.