DEVESH MOTORS PRIVATE LIMITED Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) Heard Sri Aditya Vemparla, learned counsel representing Sri G.Pavan Kumar, learned counsel for the petitioner and Sri G.Vasanta Rayudu, learned counsel representing Sri K.P.Saradhi, learned counsel appearing for the respondent No.1/IDBI Bank Limited.

(2.) The present Writ Petition is filed assailing the order dtd. 26/11/2025 passed by the Debts Recovery Tribunal, Hyderabad (DRT) in I.A.No.3255 of 2025 in S.A.No.485 of 2025 dismissing the SA along with the IA, as illegal and arbitrary.

(3.) The petitioner filed the SA before the learned DRT challenging the action of the 1strespondent bank in issuing the possession notice dtd. 29/8/2025 in respective paper publications along with symbolic possession notice dtd. 28/10/2025 under Rule 8(1) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, 'the SARFAESI Act').