Section 20(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)On receipt of an appeal under sub-section (1), [or under sub-section (1) of section 181 of the Insolvency and Bankruptcy Code, 2016] [Inserted by Insolvency and Bankruptcy Code, 2016, Section 249.] the Appellate Tribunal may, after giving the parties to the appeal, an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or setting aside the order appealed against.
