JITENDRA KUMAR KOTHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the orders dated 11 /8/2003, passed by the learned Single Judge, thereby vacating the interim orders dated 25/9/03, passed earlier in the above writ petitions aforementioned, the appellants/writ petitioners are before us.

(2.) By the interim orders dated 25/9/2003, further progress of the corresponding proceedings before the Debt Recovery Tribunal at Guwahati (hereinafter referred to as the Tribunal) was stayed.

(3.) We have heard Mr. A.K. Phukan, Sr. Advocate, assisted by Mr. O.P. Bhatti, Advocate, for the appellants/writ petitioners and Mr. P.C. Deka, Sr. Advocate, assisted by Mr. S.K. Medhi and Mr. N. Deka, Advocates for the respondent Bank. None has appeared for the other respondents.