LAWS(PAT)-2022-2-22

BALAJI POLLY Vs. UCO BANK

Decided On February 15, 2022
Balaji Polly Appellant
V/S
UCO BANK Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) We are entertaining the present petition in view of the fact that at this point in time, the Debt Recovery Tribunal is not functional on account of non-appointment of Presiding Officer.