KAMAL KUMARI SUBBA Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. S.P. Roy, learned counsel for the petitioner and Mr. A. Phukan, learned counsel for the respondents.

(2.) By filing this writ petition under Article 226/227 of the Constitution of India, the petitioner ( a borrower ) seeks to challenge the final order passed by the Debts Recovery Tribunal ( herein after for short called "The Tribunal") dated 30.7.2013 in Application No. 26 of 2012 (Annexure -30 )

(3.) It is not in dispute that the impugned order was passed by the Tribunal under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short hereinafter called " The Act" ) whereby the application made by the petitioner against the respondent Bank before the Tribunal under Section 17(1) was dismissed.