MAHESH POKHRIYAL Vs. TATA CAPITAL FINANCIAL SERVICE LTD

JUDGEMENT

(1.) Petitioner took a loan from Tata Capital Financial Services Ltd. Petitioner could not repay the loan, therefore, recovery proceedings have been initiated against him under provisions of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) By means of this writ petition, petitioner has sought the following reliefs:-

(3.) Learned counsel for the petitioner submits that Debts Recovery Tribunal, Dehradun is lying vacant as no Presiding Officer has been appointed upon expiry of term of the previous incumbent. Therefore, remedy available under Sec. 17 of the aforesaid Act has become illusory for the petitioner. He further submits that petitioner is ready and willing to repay the outstanding loan amount and all he wants is some reasonable time for repayment of the outstanding amount.