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Tribunals and CommissionsSingle Bench(2026) 04 DRAT CK 2929

Late. V.N.Sridharan & Ors. vs Bank Of Baroda & Ors.

Debts Recovery Appellate Tribunal, Chennai · Decided on 16 April 2026

HON’BLE JUDGES
G. Chandrasekharan, Chairperson
RESULT
Dismissed
CASE NUMBER
IA 435/2025 (Waiver) in AIR 311/2022 (Arising out of O.A.No.137/2009 on the file of DRT-II, Chennai)

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Judgment

6 paragraphs · 176 words

ORDER

Learned counsel for both sides are present.

2.

This matter is coming up today for reporting compliance of statutory deposit.

3.

This Tribunal, vide its order dated 05.03.2026, directed the petitioner/appellant to make pre-deposit of 25% of Rs11,70,67,008/- and Rs.1,44,20,711/- along with interest at 12% p.a. (simple) from the date of OA till the date of filing of this appeal in two equal instalments i.e. on or before 30.03.2026 and 13.04.2026 and the said period had expired on 13.04.2026 and the matter was posted to 16.04.2026 for reporting compliance.

4.

When the matter is taken up today, it is reported by the Office as well as t he learned counsel for the parties that pre-deposit, as ordered by this Tribunal on 05.03.2026 is not complied with.

5.

Under the said circumstances, this application in IA 435/2025 (Waiver) is dismissed for non compliance of statutory deposit, resulting in rejection of Appeal in AIR 311/2023, by giving effect to the conditional order dated 05.03.2026. Parties shall bear their own costs. Pending IAs, if any shall stand closed.