• The contents of this site are only meant for general information purpose. Users are advised not to rely only on such information for any purpose. It is also not guaranteed that information published in this Website is up to date. In case of any omission or discrepancy, information in the original records will be final and binding. The information on this site does not constitute advice and should not be relied upon in making (or refraining from making) any decision.
    e-filing of pleading shall be mandatory where the debts to be recovered, as mention in the application, is rupees one hundred crore and above.

Megamenu

DRT's Daily Order Report


captcha