SANGEETA SETHI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning an order dtd. 2/11/2023 (hereafter 'impugned order') passed by the learned Debts Recovery Appellate Tribunal (hereafter 'DRAT') in Regular Appeal No. 251 of 2022, whereby the petitioner's prayer for interim relief was rejected.

(2.) The petitioner had filed the aforesaid appeal (Regular Appeal No. 251 of 2022) against an order dtd. 15/11/2022, passed by the learned Debts Recovery Tribunal-III, New Delhi (hereafter 'DRT'), whereby the petitioner's Securitisation Application (S.A. No. 05/2018), filed under Sec. 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereafter 'SARFAESI Act'), was rejected.

(3.) It is the petitioner's case that her father-in-law had purchased the First Floor of the built up property constructed on Plot No. 878, Block-I, Palam Vihar, Gurugram (Haryana) for a consideration of Rs.54,45,000.00. The sale deed in respect of the said property was executed in favour of the petitioner's father-in-law on 27/9/2012.