Sri Sukumar Banerjee vs State Bank Of India & Ors
2021 Latest Caselaw 1874 Cal

10.03.2021 Ct. No.9 S/L No.27 KS C.O. 2438 of 2019 Sri Sukumar Banerjee

-Vs.-

State Bank of India & Ors. (Via Video Conference)

Mr. Uday Narayan Betal Mr. Suman Saha .....For the Petitioner Ms. Deblina Lahiri .....For the Opposite Parties

This is an application under Article 227 of the Constitution of

India challenging the judgment and order dated 28.06.2019 passed

by the Hon'ble Chairperson-in-Charge, Debts Recovery Appellate

Tribunal, Kolkata in Appeal No.177 of 2018 (State Bank of India -

Vs.- Sukumar Banerjee).

Upon hearing both sides, this Court lacks jurisdiction as per

the determination, let the revisional application being, C.O. 2438 of

2019 be released from my list.

(Shivakant Prasad, J.)