NEMINATH HOMES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dtd. 14/8/2019 passed in O.A. No.226 of 2017(s) by the Presiding Officer of the Debts Recovery Tribunal, Patna on an application made by the ICICI Bank under Sec. 19 of the Recovery of Debts and Bankruptcy Act, 1993 for the recovery of the debts.

(2.) In view of an equally efficacious statutory remedy being available to the petitioner against the order impugned under Sec. 20 of the Recovery of Debts and Bankruptcy Act, 1993, we are not inclined to entertain the present application under extra ordinary writ jurisdiction. It is dismissed, accordingly.