PRIYA BAHETI Vs. IIFL, HOME FINANCE LTD

JUDGEMENT

(1.) None present for the petitioner even in the second round.

(2.) None was present for the petitioner on last date i.e. on 2/9/2022 whereupon, the matter was posted for today granting him one more opportunity to present his case.

(3.) Learned counsel for the respondent No.1 submits that the instant writ petition is not maintainable as it is directed against the order dtd. 27/12/2019 passed by the learned Debts Recovery Tribunal, Jaipur (for brevity, "DRT") whereby, the prayer for interim relief in pending securitization application, has been declined.