Bombay High Court
Shri Krishna Agro Farm, Acting Thr. ... vs State Bank Of India, Nagpur Acting Thr. ... on 7 September, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 14.wp.5915.23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 5915/2023
Shri Krishna Agro Farm and Ors. Vs. State Bank of India
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
or directions and Registrar's orders
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Mr. M. D. Samel, Advocate for Petitioner.
CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ..
DATED : 07.09.2023
. The challenge raised in the present writ petition
is to the order passed by the Debts Recovery Appellate Tribunal thereby setting aside the order passed by the Debts Recovery Tribunal permitting the petitioners to amend their counter claim so as to enhance the claim made therein. According to the Debts Recovery Appellate Tribunal, the amendment being sought was belated and hence same has been dismissed.
2. Issue notice to the respondent, returnable on 20.09.2023.
3. Respondent be served by all permissible modes.
(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) RGurnule Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 08/09/2023 10:57:07