REGENT COMPUTRONICS PVT. LTD.

K.Letchoumy Kanagarajan Appellant

V/S

DEBTS RECOVERY APPELLATE TRIBUNAL Respondents

Referred Judgements :-

INCOME TAX OFFICER CANNANORE VS. M K MOHAMMAD KUNHI [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
SHEELA BARSE VS. UNION OF INDIA [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
SHREEDHARAN KALLAT VS. UNION OF INDIA [REFERRED TO]
INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LIMITED VS. GRAPCO INDUSTRIES LIMITED [REFERRED TO]
ALLAHABAD BANK CALCUTTA VS. RADHA KRISHNA MAITY [REFERRED TO]
HOMBE GOWDA EDN TRUST VS. STATE OF KARNATAKA [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
RANJITH IMPEX VS. STATE BANK OF INDIA [REFERRED TO]
PRASANTHI CASHEW COMPANY PVT. LTD. VS. A. ABDUL SALAM AND ORS. [REFERRED TO]
ANITA KUSHWAHA VS. PUSHAP SUDAN [REFERRED TO]
DEPUTY COMMISSIONER OF INCOME TAX VS. PEPSI FOODS LTD. (NOW PEPSICO INDIA HOLDINGS PVT. LTD.) [REFERRED TO]

JUDGEMENT

(1.) The present writ petition is filed challenging the guidelines dtd. 7/2/2023 issued by the 1st respondent herein in F.No.E-3/01/2022/DRAT insofar as it disables the petitioner from moving the Debt Recovery Appellate Tribunal, Chennai for ex parte interim orders.

(2.) Before we proceed to examine the challenge to the impugned guidelines, it may be relevant to set out very briefly the facts, which read as follows:

(3.) It is against the above backdrop that the petitioner has filed the present writ, challenging the guidelines issued by the 1st respondent dtd. 7/2/2023 as being contrary to law and consequently directing the 1st respondent to entertain the petitioner's urgent hearing application ex-parte without insisting on service of notice on the respondents, since there is a real and eminent threat of the petitioner being deprived of her property.

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K.LETCHOUMY KANAGARAJAN Vs. DEBTS RECOVERY APPELLATE TRIBUNAL

Referred Judgements :-

JUDGEMENT

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