N.MATHIOLI Vs. REGISTRAR, DEBTS RECOVERY TRIBUNAL-III

JUDGEMENT

(1.) Order made in S.A.No.403 of 2014, dated 04.12.2017 is assailed mainly on the grounds inter alia that without considering the rejoinder filed by the borrower, Debts Recovery Tribunal-III, Chennai, has passed final orders.

(2.) Though Mr.R.Subburaj, learned counsel for the petitioner seeks for interference, we are not inclined to entertain the writ petition, because, there is an alternate and effective remedy under Section 18 of the SARFAESI Act, 2002 and we deem it fit to consider the following decisions.

(3.) Therefore, without expressing any opinion on the merits of the abovesaid contentions, in the light of the above decisions, writ petition is dismissed, granting liberty to the petitioner to approach the appellate forum, as per the procedure. Time consumed in this writ petition be considered while entertaining the statutory appeal. No costs. Consequently, the connected Writ Miscellaneous Petition is closed.