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Judgment
R. D. Khare, Chairperson
Heard the learned counsel for the appellant.
The present appeal has been filed under section 18 of the SARFAESI Act against the interim order dated 09.04.2024 passed by the Tribunal below in T.S.A. No. 03/2024, whereby the delay in filing the T.S.A. has been condoned.
Learned counsel for the appellant contends that it is third round of litigation and the previous two applications have already been dismissed. Learned counsel further contends that there is no reason stated for condonation of delay and the reply, which has been filed by the appellant, has not been considered by the Tribunal below.
After hearing the learned counsel for the appellant and considering the facts and circumstances of the case, this court is of the opinion that since the T.S.A. is still pending before the Tribunal below, therefore, there is remedy open to the appellant by filing appropriate application for redressal of his grievances before the Tribunal below. If such application is filed, this Tribunal has no doubt that the Tribunal below shall consider and decide the same in accordance with law.
In view of the aforesaid, the present appeal is finally disposed off.