MANORANJAN PARIDA Vs. DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Judgment and order of the Debts Recovery Tribunal, Cuttack Bench, Cuttack (hereinafter called 'the DRT) passing an ex parte Judgment and Order Dated 18.08.2005 in O.A. No. 54 of 2001 against the present Petitioner and rejecting his applications for recalling the ex parte order and condonation of delay vide Judgment and Order Dated 28.02.2008 in M.A. Nos. 27 and 28 of 2008.

(2.) THE facts and circumstances giving rise to this case are that the Petitioner stood guarantor (though stated before this Court first time that his signatures had been forged by the borrower) and as loanee did not make the payment, the Opposite Party -Bank i.e. Union Bank of India initiated the proceedings for recovery. Petitioner claims that he had not been served any notice nor aware of the proceedings and finally ex parte Judgment and order had been passed against him on 18.08.2005. Subsequent thereto, when the notice was published on 8.8.2007 in the newspaper The Sambad' a friend of the Petitioner informed him about the notice and proceeding. Thus, he immediately filed an application i.e. M.A. No. 27 of 2008 in O.A. No. 54 of 2001 to recall the ex parte Judgment and order on the ground that Petitioner had never been served any notice whatsoever. The said application has been rejected by the DRT vide Order Dated 28th February, 2008. Hence this petition.

(3.) ADMITTEDLY , the Petitioner was the Defendant No. 3 in the said case and the Tribunal had recorded a finding that he had personally been served with the notice. Learned Counsel for the Petitioner Shri Mallik, was confronted with the proceedings recorded by the Tribunal. He could not furnish any explanation as to why the Petitioner had not taken any ground before the Tribunal while filing the application to set aside the ex parte Judgment and order that the said proceeding dated 28.11.2002 had wrongly been recorded. We have gone through the entire application submitted by the Petitioner. He had never disputed that proceeding. In the Writ Petition, he has seriously challenged the said proceeding. The Writ Petition has been filed against the Judgment and order of the Tribunal wherein no pleadings has been taken in this regard. In such a fact -situation, there is no occasion for us to examine this issue and record any finding as to whether the Petitioner had been aware of subsequent proceedings before the Tribunal which are continuing till now.