SUMAN SRIVASTAVA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The Petitioner has invoked the Writ jurisdiction of this Court under Article 226 and 227 of the Constitution of India against the observations and directions passed by the Debt Recovery Appellate Tribunal (hereinafter referred to as 'DRAT') vide judgment dtd. 28/2/2025 in Misc. Appeal No. 39 of 2025 and 40 of 2025; as well as against the observations and directions passed by the Debt Recovery Tribunal (hereinafter referred to as 'DRT') vide common judgment dtd. 14/2/2025 in Appeal No. 01 of 2025 and TMA 23 of 2024.

(2.) The DRAT vide the impugned Judgment has refused to entertain the appeal without pre-deposit as mandated under Sec. 21 of the Recovery of Debts And Bankruptcy Act, 1993 (hereinafter referred to as 'the RDB Act').

(3.) Shorn of unnecessary details, the facts as admitted by the Petitioner leading to the filing of the present Writ Petition are as follows:-