ABHINAV KEJRIWAL Vs. JAGMOHAN KEJRIWAL AND ORS.

JUDGEMENT

(1.) After arguing for some time, Learned counsel for petitioner restricts his grievance so as to expunge remarks in para 10 of the order assed by Debts Recovery Tribunal-I Chandigarh (for short 'Tribunal') which reads as under:-

(2.) In view of above, the observations and direction issued by the Tribunal as contained in para 10 of the order are ordered to be expunged. This order is being passed without issuing notice to the Bank as none of the rights of the Bank are affected by this order in any manner. But still giving liberty is given to the Bank to file an application, if it finds that any of the rights of the Bank have been affected without hearing them.