LAWS(KAR)-2022-6-154

CHANDRA ENGINEERING WORKS Vs. AUTHORISED OFFICER

Decided On June 29, 2022
Chandra Engineering Works Appellant
V/S
AUTHORISED OFFICER Respondents

JUDGEMENT

(1.) Petitioners, borrowers from the respondent- Financial Institution are before this Court under Articles 226 and 227 of Constitution of India praying to set aside the order dtd. 16/7/2021 in M.A.No.17/2018 passed by the Presiding Officer, Debt Recovery Tribunal-II and to restore the application - S.A.No.161/2018.

(2.) Heard the learned counsel Sri.Santhosh.J.C., for petitioners and learned counsel Smt.Radha.R., for respondent-Financial Institution. Perused the writ petition papers.

(3.) Learned counsel for the petitioners would submit that under Annexure-K, petitioners had approached Debt Recovery Tribunal in S.A.No.161/2018 challenging the order passed under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 [For short, the 2002 Act]. In the said S.A., petitioners had filed M.A.No.17/2018 challenging the measures taken in pursuance to the order passed under Sec. 14 of the 2002 Act. M.A was dismissed under impugned order dtd. 16/7/2021, challenging the same petitioners are before this Court.