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Judgment
Ashok Menon, Chairperson
This is an Appeal filed by the Bank of Baroda challenging the impugned order date 13.05.2021 in Interlocutory Application No. 1263/2021 in S.A. No. 239/2018 on the files of D.R.T.-II, Ahmedabad. This Appeal has been pending for quite some time. The Applicant in the S.A. had sought two amendments one challenging the notice to take possession of the secured assets and the second notice pertains to the sale notice. The Ld. Presiding Officer vide the impugned order allowed both these applications without going into the merits of the contentions raised. Liberty was also granted to the Appellant to file a reply on the S.A with regard to the amended contentions. The amendments have already been carried out. The Appellant is aggrieved by the allowing of the amendment raising the challenging the notice to take over of possession, stating that it could not have been included in the S.A. because the prayer is already barred by limitation and that the Applicant had not challenged the same while challenging the other measures.
After hearing the Ld. Counsel appears on both sides. I am of the opinion that the S.A. itself could be disposed of after giving an opportunity to the Appellant to file a detailed reply raising all contention regarding limitation and waiver and keeping those questions open, the Appeal is disposed of. The Ld. Presiding Officer is directed to consider the plea of limitation and waiver raised in the reply while disposing of the S.A., which shall be disposed of as expeditiously as possible at any rate within a period of two months from the date of receipt of this order.
Hence, Appeal is disposed of.