GAGANJEET KAUR Vs. AUTHORISED OFFICER, HINDUJA HOUSING FINANCE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The petitioner herein had filed a Securitization Application No. 173/2025 ('SA') before the learned Debt Recovery Tribunal-II (hereinafter referred to as 'DRT-II') (Gaganjeet Kaur vs. Hinduja Housing Finance Limited and Ors.). They sought for interim relief which was declined by the learned DRT-II vide Order dtd. 9/6/2025.