Punjab-Haryana High Court
M/S Arjun Gases Ltd And Ors vs Debts Recovery Tribunal-Ii Chandigarh ... on 28 March, 2018
Bench: Surya Kant, Shekher Dhawan
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No.7793 of 2018.
Date of Decision: March 28, 2018
M/s Arjun Gases Ltd. and others ......Petitioners
versus
Debts Recovery Tribunal-II, Chandigarh and others .....Respondents
CORAM: HON'BLE MR.JUSTICE SURYA KANT.
HON'BLE MR.JUSTICE SHEKHER DHAWAN.
***
Present: Mr.Atul Sharma, Advocate, for the petitioners.
Mr.C.S.Pasricha, Advocate, for the caveator-respondent.
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Surya Kant, J. (Oral)
The petitioner-borrowers are aggrieved by the order dated 20.02.2018 passed by the Debts Recovery Tribunal-II, Chandigarh.
The respondent-bank is on caveat.
We have heard learned counsel for the parties.
There are several pure question of facts which need to be determined especially whether the petitioner is liable to pay the loan amount as per the 2015 One Time Settlement or the subsequent One Time Settlement. All these questions can be effectively determined either by the Debts Recovery Tribunal or the Debts Recovery Appellate Tribunal on consideration of the documents and policy-circulars issued by the bank from time to time.
With liberty to avail alternative remedy to the petitioners, the writ petition stands disposed of.
[SURYA KANT]
JUDGE
March 28, 2018 [SHEKHER DHAWAN]
mohinder JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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