RENU GOYAL Vs. EDELWEISS ASSET RECONSTRUCTION COMPANY LTD

JUDGEMENT

(1.) The present writ petition has been instituted under Article 226 of Constitution of India by the petitioner seeking quashing of the impugned order dtd. 25/3/2025 passed by the Debts Recovery Appellate Tribunal, Delhi (hereinafter ,,DRAT) in M.A. No. 60/2025 in Appeal No. 63/2024, whereby the petitioners appeal arising out of S.A. No. 51/2020 was dismissed solely on the ground of non- compliance with the pre-deposit requirement under Sec. 18 of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter SARFAESI Act).

(2.) The petitioner claims to be the absolute and lawful owner of property bearing no. I-1612, Chittaranjan Park, New Delhi (hereinafter subject property), having acquired the same by virtue of a registered Sale Deed dtd. 30/3/2007. The petitioner asserts that she is a homemaker and has no independent source of income or financial resources apart from the subject property.

(3.) It is the case of the petitioner that respondent No. 2, namely M/s Worlds Window Impex India Pvt. Ltd., allegedly availed certain credit facilities from respondent No. 4, ECL Finance Ltd. The petitioner states that she has no ownership, managerial role or financial association with respondent No. 2.