SALIK ALVI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the order dtd. 29/5/2023, passed by the P.O., DRT, Dehradun, in S.A. No. 128 of 2023, preferred by the petitioner under Sec. 17 of the SARFAESI Act.

(2.) By the impugned order, the DRT required the petitioner / borrower to deposit rupees ten lacs in the Tribunal, so as to consider the prayer of the petitioner which was to challenge the auction sale of the petitioner's property - the secured asset, conducted by the respondent bank under the SARFAESI Act.

(3.) The petitioner also assails the order dtd. 27/6/2023, whereby the said application was dismissed in default. Pertinently, in relation to the second order, the petitioner has already preferred restoration application, which is pending consideration.