KAILASAM P. Vs. KARNATAKA BANK LTD.

JUDGEMENT

(1.) Petitioner being the guarantor for a gigantic loan of Rs.12,84,46,406.76 as quantified on 4/4/2017 is knocking at the doors of writ court for assailing the Debt Recovery Appellate Tribunal's order dtd. 1/4/2024 whereby his application in I.A.308/2023 u/s.17.. having been negatived, his appeal in AIR No.676/2023 also has met the same fate. In the said appeal challenge was laid to the DRT order dtd. 27/3/2023 whereby his application in I.A.3078/2019 seeking condonation of delay in filing I.R.No.4121/2019, was dismissed.

(2.) FOUNDATIONAL FACTS OF THE CASE:

(3.) SUBMISSION OF COUNSEL: