GADE SREENIVAS REDDY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner prays for quashing of an order dtd. 6/3/2025 passed by the Debts Recovery Appellate Tribunal at Kolkata ('DRAT') in I.A.No.567 of 2024 in Miscellaneous Appeal Diary No.972 of 2024.

(2.) The impugned order was passed in an Interlocutory Application (I.A.No.567 of 2024) filed by the petitioner (the appellant in the I.A.) for exemption from making any deposit for the purpose of hearing the petitioner's Appeal on merits under Sec. 21 of The Recovery of Debts and Bankruptcy Act, 1993 ('RDB Act'). By the impugned order dtd. 6/3/2025, the DRAT disposed of the petitioner's I.A. by directing the petitioner to make a pre-deposit of 25% of Rs.66,86,20,751.00 within four weeks.

(3.) For understanding of the factual context, the brief facts leading to the impugned order are stated below.