BANK OF BARODA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ application has been filed by the Bank of Baroda through its Divisional Manager, Boring Canal Road, patna assailing the order of the Presiding officer, Debt Recovery Tribunal, Bihar at patna dated 14-3-2007, passed in OA No. 6o of 2005, which was affirmed by the order dated 9-5-2008 of the Debt Recovery appellate Tribunal. The respondents to this writ application include one Sri Parmeshwar prasad, Sri Shyam Kishore Prasad and Smt. Urmila Devi, who were Directors of Respondent no. 2 M/s. Aman Coke Plant Private limited.

(2.) ALL have appeared and with the consent of parties this writ application is being disposed of at the stage of admission of itself.

(3.) THE dispute in the present case lies in a narrow compass and the facts relevant thereto are short.