AMISHA JAISINGH GAIKWAD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Admit. Standing Counsel takes notice for the respondents.

(2.) The petitioner had approached this Court being aggrieved by the steps taken to dispossess her in proceedings under the SARFAESI Act. The complaint of the petitioner is that even though an SA was filed, the same has neither been numbered nor been posted before the Bench for orders.

(3.) When the case is taken up today, it is submitted that an order has been issued rejecting the application. The petitioner seeks time to prefer an appeal under Rule 5(5) of the Debt Recovery Tribunal (Procedure) Rules, 1993.