SHRI RAVI MEGHANI Vs. ADITYA BIRLA HOUSING FINANCE LTD.

JUDGEMENT

(1.) The challenge in the present writ petition is to the order passed by the Debt Recovery Tribunal, Jabalpur in Securitization Application No.704 of 2022.

(2.) Vide the impugned order, the Debt Recovery Tribunal has granted interim protection to the petitioner directing the applicant to pay an amount of Rs.20.00Lakhs within a period of 2 months, of which 10 Lakh has to be paid by 10/4/2023 and remaining 10 Lakh has to be paid by 10/5/2023. Subject to the petitioner depositing the said 20 Lakh rupees by 10/5/2023, the DRT has ordered for stay of the effect and operation of the order passed by the District Magistrate, Raipur dtd. 18/7/2022 under Sec. 14 of the Sarfaesi Act.

(3.) At this juncture, this Court is of the opinion that writ petition itself would not be maintainable for more than one reasons. Firstly, on the ground that petition is against a private financial institution i.e. respondent no.1.