BANK OF BARODA Vs. RRK PROPERTIES

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The writ jurisdiction of this court is sought to be invoked by filing this Special Civil Application by the petitioner, who has challenged judgment and order dtd. 17/11/2021 passed by learned Presiding Officer, Debt Recovery Tribunal-II, Ahmedabad, in Original Application No. 570 of 2015. The Original Application filed by the petitioner bank came to be dismissed and the directions were given as per the operative order.

(3.) While learned advocate for the petitioner Mr. Biju Nair attempted to submit that the Tribunal has committed certain errors including in respect of grant of interest and inter alia in directing the applicant bank to release the assets etc., it could not be disputed that alternative efficacious statutory remedy in the nature of an appeal before the Appellate Tribunal under sec. 20 of the Recovery of Dues and Bankruptcy Act, 1993, is available to the petitioner.