POULY Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The present original petition under Article 226 of the Constitution of India has been filed seeking the following relief:

(2.) Though the case has been taken up in the revised call, no one is present on behalf of the petitioner to press this original petition. Even otherwise, this original petition is not maintainable inasmuch as the challenge in the original petition is the final order passed by the DRT against which there is an alternate remedy of appeal under Sec. 18 of the SARFAESI Act 2002.

(3.) The present original petition is dismissed for non-prosecution as well as on the grounds of the availability of efficacious alternate statutory remedy of appeal.