KOTAK MAHINDRA BANK LIMITED Vs. T. K. KARTHIKEYAN

JUDGEMENT

(1.) The present Civil Revision Petition is filed as against the order dated 12-3 2021 made in I.A No 4 of 2021 in O.S. No 78 of 2021 and to terminate the O.S. No. 78 of 2021 on the file of the Principal Judge. Thiruvallur.

(2.) The brief facts of the case are as follows:-

(3.) The learned counsel for the petitioners submits that the order passed by the Court below dtd. 12/3/2021 in I.A.No.4 of 2021 is bad in law and the same is liable to be quashed and set aside in view of the fact that the acts of the petitioner is covered under SARFAESI Act, 2002, which would be decided by the Recovery Tribunal or Appellate Tribunal not by the Civil Court. Also, the court below failed to appreciate the fact that the 1st and 2ndrespondents are defaulting borrowers, who have succeeded in hindering and stalling the recovery process of the petitioners, just prior to the auction sale scheduled on 25.03.02021.