Madhya Pradesh High Court
Vinay Chaturvedi vs Pubjab National Bank on 22 August, 2017
WP-9710-2017
(VINAY CHATURVEDI Vs PUBJAB NATIONAL BANK)
22-08-2017
Parties through their respective counsel. The present petition has been filed against the order dated 05.07.2017 passed by the Presiding Officer, Debts Recovery Tribunal, Jabalpur by which the right to file written statement on behalf of defendants was closed.
Learned counsel for the Punjab National Bank has drawn the attention of this Court towards Section 20 of the Recovery of Debts Due To Banks And Financial Institutions Act, 1993 and his contention is that the order is a appellable.
In light of the aforesaid, the order is a appellable order. The question of interference and in exercise of jurisdiction under Article 227 of the Constitution of India does not arise. Not only this, the petitioner shall also be free to file a fresh appeal against the judgment, if any.
With the aforesaid, petition stands disposed of. C.C. as per rules.
(S.C.SHARMA) JUDGE Devashish/-