ASTHA ASSOCIATES Vs. DEBT RECOVERY TRIBUNAL LUCKNOW

JUDGEMENT

(1.) Hon'ble Naheed Ara Moonis and Shekhar Kumar Yadav, JJ. : Heard learned counsel for the petitioners and? the learned Standing Counsel for the respondents.

(2.) Against the proceeding undertaken under the SARFAESI Act the present writ petition has been filed with the following relief;

(3.) Learned counsel for the Bank has made a preliminary objection that against the proceeding the petitioners have alternative remedy to approach the Debt Recovery Tribunal under Sec. 17 of the Act.