NAVINCHANDRA GOVINDBHAI CHAVDA Vs. IDFC FIRST BANK LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr.Pravin P. Panchal for the petitioners and learned advocate Mr.P.M.Dave for the respondent.

(2.) By this petition under Article 227 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) It appears that the petitioners have filed an application before the Debt Recovery Tribunal (for short 'the Tribunal') in Securitisation Application No.16 of 2022 along with an undertaking to pay the outstanding dues of the respondent-Bank. The Tribunal relying upon the undertaking for payment of the outstanding dues within twelve monthly installments, passed an order on 4/3/2022 disposing of the Securitisation Application.