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Judgment
The Learned Counsel for the Applicants would submit that the Appellant seeks further time to comply with the order dated 27.08.2026 and to place on record the necessary documents evidencing the mandatory pre-deposit and verification of the UTR number.
The Learned Counsel for the Respondent would oppose the request and submit that sufficient opportunity has already been granted to the Applicants to comply with the directions of this Appellate Tribunal.
It is seen from the order dated 27.08.2026 that a last opportunity was granted to the Applicants to do the needful regarding the mandatory pre-deposit and the discrepancy in the UTR number. It was specifically directed that, in the event the Applicants failed to do so, the Appeal shall stand rejected automatically without any further reference to this Appellate Tribunal.
Thereafter, the matter was listed before the Learned Registrar on 09.09.2026, where it was recorded that, despite the opportunity granted by the Hon’ble Chairperson, no document/compliance affidavit had been filed to establish the mandatory pre-deposit and to verify the UTR number.
Today, the Learned Counsel for the Applicants again seeks time for the same purpose. In view of the specific direction contained in the order dated 27.08.2026 and as the Applicants have failed to comply with the said direction despite the last opportunity having been granted, no further time can be granted.
Considered.
Accordingly, in terms of the order dated 27.08.2026, the present Appeal stands rejected for failure to establish the mandatory pre-deposit as required under Section 18 of the SARFAESI Act.