BANI KAUR BEDI Vs. HDFC BANK LTD

JUDGEMENT

(1.) Invoking Article 227 of the Constitution, the petitioners have sought to challenge the order dated 29.7.2013 of the Debt Recovery Appellate Tribunal (DRAT) at Chennai in AIR (SA) 1015/2012, whereby Interim Application No. 177/2013 in the appeal was disposed with the order as under:

(2.) The background of facts, briefly recorded in the impugned order, states that the amount claimed in Section 13(2) notice was Rs.18,46,16,813.41 ps. and it was seen that the petitioners had not made any payment after issuance of notice. It was also noticed that the Appellate Tribunal was bound by the provisions of Section 18 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('the Act' for short).

(3.) Before arguing on the effect of the provisions of Section 18 of the Act, learned counsel for the petitioners fairly pointed out the previous order made by this court in their earlier petitions, being Writ Petition Nos. 42381- 86/2012. While disposing those petitions by order dated 19.10.2012, learned Single Judge of this court observed in the penultimate paragraph of the order as under: