SPECTRUM CONSULTANTS INDIA PRIVATE LIMITED Vs. PRIDHVI ASSET RECONSTRUCTION AND SECURITISATION COMPANY LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Issue notice to the respondent. Sri.Y.P.Gokul, learned counsel is present in Court and accepts notice for the respondent.

(2.) Though this petition is listed for preliminary hearing, with consent of learned counsel on both sides, it is heard finally.

(3.) The petitioner herein has filed an appeal before the Debts Recovery Appellate Tribunal at Chennai ('Appellate Tribunal' for short) being aggrieved by order dated 28.02.2020 bearing No.AIR (SA) 352/2019 passed by the Debts Recovery Tribunal at Bengaluru.