HARIWAY LINES PVT. LTD Vs. DEBT RECOVERY APPELLATE

JUDGEMENT

(1.) The petitioner has initially approached this Court as the appeal filed by the petitioner against the order passed by the Debts Recovery Appellate Tribunal was not registered and returned back. Pursuant to the order of the Debts Recovery Tribunal, the Bank proceeded to conduct fresh auction.

(2.) On 1/6/2023, we issued notice to the respondents and also permitted the petitioner herein to participate in the auction. It was also observed by us that all further steps are subject to the decision in the present writ petition.

(3.) The petitioner has moved an application to amend the relief by challenging the order of the Debts Recovery Tribunal also.