AI Structured Summary
Not yet generated for this judgment
Judgment
There is a delay of 157 days in filing the present appeal due to the reasons as mentioned in the application. After considering all facts, the delay of 157 days in filing the present appeal is condoned. The application is accordingly allowed.
The appellant filed O.A. bearing no.226/2018 titled as Canara Bank V. V.K. Enterprises & another which was ordered to be dismissed vide the impugned order dated 01.02.2023 by DRT, Jaipur. DRT in the impugned order observed that there was no debt which could be proved against the respondents as the appellant failed to file necessary documents.
The counsel for the appellant stated that the necessary documents were seized by the CBI and as such could not be placed on record during the trial of O.A. bearing no.226/2018.
The perusal of the impugned judgment dated 01.02.2023 reflects that the appellant could not prove debt in accordance with law as necessary documents were not placed on record of the O.A. There is no illegality or infirmity in the impugned order dated 01.02.2023 which warrants interference by this Tribunal. The appeal is dismissed accordingly.