SURESH AGARWAL Vs. ORES ENTERPRISES PRIVATE LIMITED

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) This is a petition challenging an order dtd. 6/10/2020 of the Debts Recovery Appellate Tribunal (DRAT), Kolkata whereby an order dtd. 28/6/2019 of the Debts Recovery Tribunal (DRT), Cuttack in MA No.89 of 2019 arising out of OA No.381 of 2011 was set aside and Opposite Party No.1-M/s. Ores Enterprises Pvt. Ltd was permitted to file an appeal against the proceedings of the Recovery Officer (RO), DRT, Cuttack before the DRT for disposal of such appeal within four weeks from the date of filing of the appeal.

(3.) On 18/11/2020, while directing notice to be issued in this case, the following order was passed: