J BALAKRISHNAN Vs. DEBTS RECOVERY TRIBUNAL-I

JUDGEMENT

(1.) THE petitioner has filed this writ petition against the order passed by the Debts Recovery Tribunal, Chennai, in S.A.No,71 of 2007, dated 4.8.2009.

(2.) FROM the records it is apparent that O.A.No.1085 of 1998 has been filed by the respondent Bank for recovery of a sum payable by the petitioner in respect of the loan availed by him and further that Section 13(4) notice under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, was issued and the property was brought to action and the respondent Bank has chosen a successful bidder. It is further apparent that against the proceedings initiated by the Bank, the petitioner had approached the Debts Recovery Tribunal by filling S.A.No,71 of 2007, which by its order 4.8.2009 rejected the Appeal, against which the present writ petition is preferred.

(3.) IN view of the above, we see no reason to entertain these petition and it is, accordingly, dismissed with a liberty to the petitioner to approach the Appellate Tribunal. It is made clear that we have not expressed any opinion on the merits of the case. No costs. Connected Miscellaneous Petition is closed.