NARESH Vs. THE AUTHORISED OFFICER AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(2.) By this petition, the petitioner challenges the judgment of the Debts Recovery Tribunal, dated 18.03.2008, dismissing an application filed by the petitioner for condonation of delay in filing the appeal under Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as "the Act of 2002" for the sake of brevity). The petitioner also challenges the judgment of the Debts Recovery Appellate Tribunal, Mumbai, dated 16.09.2013, confirming the judgment of the Debts Recovery Tribunal and dismissing the appeal filed by the petitioner.

(3.) Few facts giving rise to the present petition are stated thus :