Section 15 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
15. Who may join as respondent.
(1)In an appeal by a person other than an approved institution, the approved institution who has to recover any debts from the person under Section 36-E of the Act, before the recovery officer against whose order the appeal has been preferred, shall be made the respondent to the appeal.(2)In an appeal by an approved institution the other party shall be made the respondent to the appeal.
