BORNALI SARMAH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for assailing the order dtd. 21/12/2022 passed by the Debts Recovery Tribunal (DRT), Guwahati in I.A. No.752020 in S.A. No.342020 whereby, the application filed by the applicantwrit petitioner to condone the delay of 224 days in preferring the SARFAESI application under Sec. 17(1) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act) was dismissed by the Tribunal on the ground that the applicantwrit petitioner failed to show sufficient cause for condoning the delay occasioned in moving the application under the SARFAESI Act.

(2.) Heard Ms. G. Goswami, learned counsel for the petitioner. Also heard Mr. A. Ganguly, learned standing counsel, Punjab National Bank, representing the respondent Nos.1 and 2.

(3.) With the consent of the learned counsel appearing for the parties, we have heard the matter and are deciding the same finally today itself.