IRAS KHADI GRAMODHYOG UTPADAK SHAKARI SAMITI LTD Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners challenging the order dtd. 13/8/2020 passed by the Debts Recovery Tribunal, Jaipur (for short "the Tribunal"), whereby the application filed by the petitioner-M/s. Iras Khadi Gramodhyog Utpadak Shakari Samiti Limited for impleadment of Khadi Village and Industries Commission (for short "KVIC") as respondent in the security application has been rejected.

(2.) This court finds an application No. 1/2020 has also been filed by the applicant - KVIC for impleadment as party-respondent in the present writ petition.

(3.) This court finds that the order of the Tribunal records that KVIC was neither borrower nor guarantor to the credit facility availed by the petitioners and the dispute with regard to release of the payment pending since 2018.