Section 8(5) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(5)If cause is shown or any objection is made as aforesaid, the Designated Court shall proceed to investigate the same and in so doing, as regards the examination of the parties and in all other respects, the Designed Court shall, subject to the provision of this Act follow the summary procedure as contemplated under Order 37 of the Code of Civil Procedure, 1908 and exercise all the powers of a court in hearing a suit under the said Code and any person making an objection shall be required to adduce evidence to show that at the date of the attachment he had some interest in the property attached.
