MADHUCON PROJECTS LIMITED Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri Ambadipudi Satyanarayana, learned counsel for the respondent.

(2.) The petitioners in this Writ Petition have challenged the Docket Order dated 26.09.2019 in I.A.No.2441 of 2019 in O.A.No.151 of 2019 of the Debts Recovery Tribunal-I at Hyderabad refusing to set aside the order dated 26.06.2019 setting the petitioners ex parte and denying to the petitioners an opportunity to contest the O.A. on merits.

(3.) The respondent bank had filed the said O.A. for recovery of a sum of Rs.59.84 Crore along with interest.