RAJESH KUMAR Vs. THE PUNJAB NATIONAL BANK, HAVING ITS BRANCH OFFICE AT ABU LANE, MEERUT CANTT. P.S. SADAR, DISTRICT MEERUT, U.P.

JUDGEMENT

(1.) The two matters, i.e., C.W.J.C. No. 3317 of 2015 as well as C.W.J.C. No. 3042 of 2015 were being heard analogous but in the facts and circumstances described in the order dated 17.4.2015 passed in C.W.J.C. No. 3317 of 2015, this matter is being considered and decided separately. I have heard the parties and perused the records.

(2.) Petitioners seek quashing of Annexure 20 which is an order dated 12.2.2015 passed in R.A. Case No. 10 of 2014 by which the review application filed by the petitioners under Rule 5A of Debts Recovery Tribunal Rules 1993 has been dismissed on the ground of limitation.

(3.) Learned counsel for the petitioners has submitted that the Tribunal has erred in recording the finding that the petitioners were not able to show sufficient cause for condonation of delay and, in fact, delay itself was not of such a period which should have not been condoned in a routine manner specially when the Debts Recovery Tribunal has not recorded any finding that the petitioners were acting mala fide or with the intention of delaying the matter or the review itself was filed by way of a dilatory tactics.