BALESHWAR DAYAL JAISWAL Vs. BANK OF INDIA

JUDGEMENT

(1.) This present petition is filed under Article 227 of the Constitution of India challenging the order dtd. 6/11/2025 passed by the Debts Recovery Appellate Tribunal, Allahabad (hereinafter referred as "DRAT") in Appeal Diary No.253/2019, whereby the appeal filed by respondent Nos. 6 to 8 has been allowed and the order dtd. 17/8/2019 passed by the Debt Recovery Tribunal, Jabalpur (hereinafter referred as "DRT") has been set aside and further directed to handover the physical possession of the property in question to the respondent Nos.6 to 8 / auction purchaser within a month.

(2.) Counsel for the petitioner vehemently argued that the learned DRAT has committed an error while allowing the appeal filed by the respondents. He submitted that the DRT has allowed the petition on the ground that the auction purchasers have failed to deposit the auction amount within time.

(3.) Per contra, counsel for the respondent Nos.6 to 8 on caveat submitted that the order passed by the DRAT is legal and valid, there is no perversity in the order passed by the DRAT hence, no interference is liable to be called for under Article 227 of the Constitution of India.