PRAVINSINH KHUMANSINH PARMAR Vs. ALLHABAD BANK

JUDGEMENT

(1.) This group of petitions are filed by the flat owners of Devprayag Residency, Cause Way Road, Surat. The petitioners are aggrieved by the order passed by the Debt Recovery Tribunal-II, Ahmedabad (for short 'the DRT') rejecting the interim application in the respective Securitization Applications filed by the petitioners whereby, the order passed by the Collector to hand over the possession of the petitioners to the respondent-Bank is declined to be interfered by the DRT.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) This Court (Coram: Hon'ble Mr.Justice A.Y.Kogje) passed the following order on 21/1/2020 :