S YADAVA REDDY Vs. FEDERAL BANK LIMITED

JUDGEMENT

(1.) Aggrieved by the refusal of the Debts Recovery Tribunal to condone the delay of 494 days in seeking to set aside an ex parte order, the borrowers have come up with the above Writ Petition.

(2.) Heard Mr.Damodar Reddy, learned Counsel for the petitioners, Mr.N.V.Subba Raju, learned Counsel appearing for the 1st respondent/Bank and Mr.Siva Bhami Reddy, learned Counsel appearing for the 2nd respondent.

(3.) The 2nd respondent claims to be the holder of agreement for the sale of the property from the petitioners. Though their suit as against the petitioners appears to have been dismissed for nonprosecution, they are made parties here for effective adjudication. But in this case their role is very limited, as they have to sail or sink along with the petitioners.