KRISHIDHAN SEEDS PVT. LTD. Vs. BANK OF INDIA

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India challenging the order dtd. 29/11/2025 passed in Securitisation Application No.1082/2025. The petitioner earlier filed Writ Petition No.45070 of 2025 seeking a direction to the Presiding Officer, Debt Recovery Tribunal, Allahabad to hear S.A. No.1082/2025. The Court passed the following order:

(2.) Counsel for the petitioner argued that thereafter the reply was filed and the DRT dismissed the application mainly on the ground that against the judgment dtd. 10/7/2025, the appellant has already filed an appeal before the Debt Recovery Appellate Tribunal, Allahabad and since the notices have been issued on the same ground has already been rejected, therefore, he cannot decide the matter and passed the impugned order rejecting the application for interim relief and fixed the matter after completion of pleadings on 20/1/2026.

(3.) Counsel for the petitioner further argued that against the order dtd. 10/7/2025, an appeal has already been preferred before the DRAT, Allahabad which has been heard on the question of waiver and reserved for order, but till this date, the order has not been passed by the DRAT, Allahabad and thus, the petitioner has no remedy, but to approach this Court under Article 226 of the Constitution of India.