GHISALAL DHAKAD Vs. SRG HOUSING FINANCE LTD. UDAIPUR

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India, challenging the order dtd. 19/1/2026 passed by DRT Lucknow, who is having additional charge of DRT Jabalpur.

(2.) The facts draped in brevity are that the petitioner had taken a loan from the Bank and against him an order under Sec. 14 of SARFAESI Act was passed. Against the said order, he filed an application under Sec. 17 of SARFAESI Act before the DRT. The DRT passed the impugned order on the submission of counsel for the applicant before the DRT that the applicant wants to settle the account and the applicant will deposit Rs.3,00,000.00 within 15 days of the order and will submit a suitable OTS proposal before the respondent.

(3.) The Court made it very clear that if the same is not complied with or any default is committed, the respondent will be at liberty to proceed in accordance with law and the case has been fixed for 1/5/2026.