Late Dharmveer Singh Alias Dharmvir Alias Dharambir vs Punjab National Bank And Others

Pankaj Purohit, J

This writ petition has been filed under Article 227 of the Constitution of India challenging the order dated 04.07.2024, passed by learned Presiding Officer, Debts Recovery Tribunal, Dehradun in Original Application No.476 of 2023, whereby the said application, “Punjab National Bank and others Vs. Late Dharamveer Singh and others” was allowed by learned Debts Recovery Tribunal, Dehradun.

It is contended by learned counsel for the respondent no.1 that against the final judgment and order of Debts Recovery Tribunal under Section 19 of the Recovery of Debts and Bankruptcy Act (RDB Act), 1993 (hereinafter referred to as “Act of 1993”), appeal is provided under Section 20 of the Act of 1993.

Having gone through the provisions of Section 20 of the Act of 1993, this Court is also of the view that the petitioner should file an appeal before the appellate forum.

Accordingly, writ petition is dismissed with liberty to the petitioner to seek appropriate remedy as available to him under law.