CHOICE PRECITECH INDIA PRIVATE LIMITED Vs. RECOVERY OFFICER

JUDGEMENT

(1.) Heard Mr. C.V.Narasimhan, learned counsel representing Mr. Benjaram Srinivasa Reddy, learned counsel for the petitioners; Mr. M.Narender Reddy, learned Senior Counsel appearing for Mr. Chithari Prabhakar, learned counsel for respondent No.2- State Bank of India; and Mr. N.Manohar, learned counsel for respondents No.3 and 4.

(2.) With consent of the parties, the matter is heard finally.

(3.) In this petition, the petitioners have assailed the validity of the order dtd. 10/5/2023, passed by respondent No.1-Recovery Officer, Debts Recovery Tribunal-II, Hyderabad (briefly 'the Recovery Officer ' hereinafter) in M.P.Nos.53 to 55 of 2023 in R.P.No.229 of 2018 in O.A.No.3298 of 2017, under the provisions of the Recovery of Debts and Bankruptcy Act, 1993 (briefly 'the 1993 Act ' hereinafter).