ANIRUDDH SINGH Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India invoking supervisory jurisdiction of this Court, assails final order dtd. 2/9/2023 (Annexure-P/9) passed in S.A. No.806/2022 by Debt Recovery Tribunal, Jabalpur (for brevity "DRT") dismissing the said SA filed u/S.17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for brevity "SARFAESI Act") for being barred by limitation, having been filed beyond the period of 45 days stipulated in Sec. 17(1) of SARFAESI Act.

(2.) Learned counsel for rival parties are heard extensively on the short question as to whether benefit of provisions of Limitation Act, in particular Sec. 5, are available in respect of an application preferred u/S.17(1) of the SARFAESI Act or not ?

(3.) The judgments of Apex Court as well as various High Courts have been cited for and against the said question.