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Judgment
Today, this matter has been listed under the caption “For Being Mentioned”.
The learned counsel appearing for the petitioner would submit that in this case, in S.A.No. 493/2025, the Debts Recovery Tribunal-III, Chennai, had stayed the physical possession, subject to the payment of a sum of Rs.8.28 Crores by the Trust. However, due to typographical error, in the order dated 08.09.2026, at paragraph Nos.4, 8 & 9, it was wrongly mentioned as “sale/ auction sale” instead of “physical possession”. Hence, he requests this Court to rectify the same.
In view of the above, the prayer and paragraph Nos.4, 8 & 9 of the said order read as follows:
“4.Challenging the physical possession, the Trust preferred S.A.No. 493/2025 before the Debts Recovery Tribunal-III, Chennai, which granted an interim stay of the physical possession on the condition that the Trust deposit Rs. 8.28 Crores. …………………………...
5 to 7 ……………….
8.Since the physical possession under the SARFAESI execution proceedings stand stayed by a competent tribunal and the petitioner continues to hold physical possession of the institutional infrastructure, this Court finds no legal impediment preventing the respondents from processing the application……………………………...
9.………………………... Insofar as the objections raised regarding the SRM Institute are concerned, since the physical possession has been effectively stayed by the DRT, the revenue and educational authorities need not defer their statutory inspections based on those third-party complaints.”
With regard to the remaining portion of the order, there is no need for
any modification.
The Registry is directed to make necessary corrections in terms of the Order and issue a fresh order copy.