SUPREME COURT OF INDIA

Before:- Anand, C.J.I., Lahoti and Variava, JJ.

Transfer Petition (Civil) No. 10 of 2000. D/d. 8.5.2000.

Jai Shiva Cement (P) Ltd. - Petitioner

Versus

Allahabad Bank - Respondent

AND

Transfer Petition (Civil) No. 104 of 2000.

Utkarsh Printers - Petitioner

Versus

Punjab National Bank - Respondent

Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 3 - Suits pending in UP Court transferred to Tribunal at Jabalpur - Another Tribunal established at Allahbad for UP - Prayer to transfer such suits to Tribunal at Allahabad accepted.

[Para 2]

JUDGMENT

We have heard learned Counsel for the parties. Suits for recovery of various amounts filed by the respondent-banks against the petitioners were transferred to Debts Recovery Tribunal set up at Jabalpur. We are informed that a Debts Recovery Tribunal has now been set up at Allahabad to exercise jurisdiction within the area specified in the notification dated 31st March, 2000.

2. Learned Counsel for the parties submit that the money suits which had been transferred by the civil Courts to the Debts Recovery Tribunal, Jabalpur may be withdrawn from that Tribunal and transferred for their disposal in accordance with law to the Debts Recovery Tribunal, Allahabad without any delay. The Tribunal at Allahabad shall continue with the trial of the suits and dispose of the same expeditiously.

3. The transfer petitions are allowed. No costs.

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