NARAYAN BHAI PATEL Vs. DEBT RECOVERY TRIBUNAL2

JUDGEMENT

(1.) Aggrieved by the refusal of the Debts Recovery Tribunal to condone the delay of 120 days in filing an application under Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "the Securitization Act"), the guarantor has come up with the above writ petition.

(2.) Heard Mr.L.Ravichander, learned Senior Counsel appearing for the petitioner and Mr.Ravinder Rao, learned Senior Counsel appearing for the 2nd respondent-bank.

(3.) The notices to the other respondents are not necessary, as they are borrowers and the property in respect of which the present writ petition is filed, is that of the petitioner.