AMUTHA & CO. Vs. DEBTS RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) Challenging the order dated 30.09.2019 made in I.A.No.728 of 2019 in AIR (SA) No.238 of 2019 and the consequential order dated 29.10.2019 passed by the first respondent, the present writ petition has been filed.

(2.) The matter lies in a very narrow compass. As against the possession notice issued by the third respondent, the petitioner filed an application in S.A.No.351 of 2018 before the Debts Recovery Tribunal, Madurai. Seeking stay, I.A.No.1752 of 2018 has been filed. In the said application filed, the following order was passed by the Debts Recovery Tribunal, Madurai on 27.07.2018:-

(3.) After paying a part of the installment, the petitioner was advised to challenge the same. Without filing the appeal, apparently with a view to avoid payment of pre-deposit, a revision was filed before this Court in C.R.P.No.2557 of 2018, which was rightly dismissed as not maintainable.