SYNDICATE BANK Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Mr. A.Krishnam Raju, learned counsel for the petitioner.

(2.) This writ petition is directed against the order dtd. 8/12/2014 passed by the Debts Recovery Appellate Tribunal at Kolkata by which the appeal filed by the petitioner under Sec. 20 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as, "the 1993 Act"), has been disposed of.

(3.) In order to appreciate the challenge of the petitioner to the impugned order, relevant facts need mention which are stated infra.