PRAKASH STEEL CORPORATION Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.K.M.Parikh for the petitioner and learned Senior Advocate Mr.Navin Pahwa with learned advocate Mr.V.M.Gohil for learned advocate Mr.C.Z.Sankhla for the respondent No.2.

(2.) When this petition was filed, it was mentioned in this petition at Page No.13 that Debt Recovery Appellate Tribunal (for short 'the DRAT') was not available and learned Chair Person of the DRAT did not resume the charge and therefore, the petitioner was not having any alternative efficacious remedy for redressal of the grievance raised in this petition whereby, the petitioner has challenged the order dtd. 25/2/2022 passed by the In-charge Presiding Officer, DRT-I in Securitisation Application No.126 of 2021 declining the interim-relief to the petitioner.

(3.) Thereafter, this Court passed the following order on 15/3/2022 :