VAISHNAVI STRUCTURES PVT LTD Vs. BANK OF BARODA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a final order and the order, both dtd. 10/2/2023, passed by the Debt Recovery Tribunal - 1 ('the Tribunal' for short) in S.A.No.299/2019 and on I.A.No.1351/2022 filed in S.A.No.299/2019.

(2.) Heard Sri B. Prasanna Kumar, learned counsel for the petitioner and Sri S.S.Nagananda, learned senior counsel along with Sri Vignesh Shetty, learned counsel for caveator - respondent No.1.

(3.) Learned counsel for the petitioner submits that the Tribunal granted an interim order of stay in all the cases pending before it and the same were in operation till the disposal of the petition. He further submits that the Tribunal has rejected all the securitization applications.