petition under section 19 of recovery of debts due to bank and financial institutions act, 1993 to be filed before the debts recovery tribunal against the borrower and guarantors seeking directions to pass a decree or order to jointly and severally pay to the applicant bank the outstanding amount together with pendent lite and future interest and to issue a recovery certificate in favour of the applicant bank alongwith prayers for interim orders.

application u/s 5 & 8 of the arbitration & conciliation act, 1996 as amended to be filed before the hon’ble debt recoverytribunal seeking dismissal of the suit in terms of the arbitration clause in the loan agreement with prayer to refer the same for adjudication of dispute through arbitrator as stipulated in the loan agreement

application under section 151 of cpc to be filed before the hon’ble debt recovery tribunal for waving of the cost imposed on defendant vide order passed by this hon’ble tribunal

application to be filed before the hon’ble debt recovery tribunal seeking dismissal of the application under section 19(4) of the recovery of debts due to banks and financial institutions act, 1993 read with rule 12 & 13 of the debts recovery tribunal (procedure rules 1993) filed by the applicant bank in view of the settlement arrived at with the applicant bank and the settled amount already having been received by the applicant bank