JAGADISH S. Vs. ANAND RATHI GLOBAL FINANCE LIMITED

JUDGEMENT

(1.) This intra court appeal is filed by the unsuccessful petitioner challenging the order dtd. 6/4/2022 passed by the learned Single Judge of this Court in W.P.No.18903/2021.

(2.) Heard the learned Counsel for the petitioner and also perused the material available on record.

(3.) The appellant/petitioner who is a borrower had filed an appeal before the Debt Recovery Tribunal (DRT) challenging the possession-Notice issued by the respondent-Secured Creditor under Sec. 13(4) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, ' SARFAESI Act ').