ASHIM JYOTI BORA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Dubey, learned counsel for the petitioner. Also heard Mr. M. Sarma, learned counsel appearing for the respondents.

(2.) The appeal filed by the petitioner under Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short hereinafter referred to as 'SARFAESI Act) before the Debts Recovery Tribunal, Guwahati, registered as S.A. No.47/2019 was dismissed on 19.6.2019.

(3.) This petition is filed assailing the rejection of the One-Time- Settlement (OTS) proposal submitted by the petitioner on 13.3.2019, by a communication dated 15.3.2019.