INNOTECH EDUCATIONAL SOCIETY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Let the defect be ignored.

(2.) No one appears on behalf of the petitioners. Learned counsel for the Bank is present.

(3.) It appears that the present writ application has been preferred for issuance of a writ in the nature of a writ of Certiorari to quash the judgment and order dated 13.08.2018 passed by the Debts Recovery Tribunal, Patna (hereinafter referred to as the 'Tribunal') in O.A. Case No. 449 of 2017 by which the Tribunal has ordered that the Bank is entitled to recover from the writ petitioner an outstanding amount of Rs. 18,46,07,843.523/- as on 23.06.2017 together with pendentlite and future interest at the contractual rate from 24.06.2017 till realization of the entire amount.