Himachal Pradesh High Court: The Bench of Surya Kant, C.J. and Sandeep Sharma, J. disposed of a petition with a direction to Debts Recovery Tribunal (DRT-I) to supply a copy of the order so as to enable the petitioner to file an appeal before Debts Recovery Appellate Tribunal (DRAT).

In the present case the grievance of the petitioner was that the copy of the order dated 20-04-2019 by the Debts Recovery Tribunal-I, Chandigarh was not supplied to the petitioner where the same was appealable. But since the copy was not provided, therefore no appeal could be filed unless a copy of the order is supplied.

The Court considering the situation of the petitioner sympathetically allowed the petitioner to move an application before DRT-I within a day or a two with a prayer to order status quo ante for a period of ten days so as to enable him to file an appeal before DRAT meanwhile.[Shivalik Fibres (P) Ltd. v. Punjab National Bank, 2019 SCC OnLine HP 543, decided on 24-04-2019]

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