RAJ TRANSMISSION ENGINEERING LTD. Vs. ALLAHABAD BANK

JUDGEMENT

(1.) C.M. No. 14515 of 2013.

(2.) On 14.02.2012, when S.A. proceedings were taken up, an application i.e. I.A. 69 of 2012 was filed by Rajinder Kumar Chauhan/petitioner No. 2, but the present person was Ravi Chauhan/respondent No. 4 seeking to withdraw the S.A. on the ground that he was not getting natural justice and that he was not satisfied with the functioning of the Tribunal. As to the conduct of petitioner No. 4, it is stated in the said order as under:-

(3.) The DRT found that there had been willful resistance and obstruction to the execution of the commission. The counsel for the bank requested for police assistance to make the list of inventory; The Presiding Officer directed police assistance for execution of the commission.