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Judgment
This Appeal has been filed against the order dated 30.09.2025 passed by the Learned Presiding Officer, DRT-I, Mumbai, whereby Interlocutory Application No. 2010/2025 in Securitisation Application No. 154/2023 was allowed by way of impugned order.
The main prayer sought in I.A. No. 2010/2025 before the DRT-I, Mumbai was to set aside the notice dated 01.08.2025 issued by the Learned Advocate Commissioner in respect of the property situated at Flat No. 302, 3rd Floor, A-Wing, Triumph Building No. 6, C.T.S. No. 661/17, City of Joy, J.D. Marg, Mulund (West), Mumbai – 400080.
The Learned Counsel for the Appellant would submit that she confines her arguments to the limited issue that the Learned DRT-I, Mumbai, while allowing the Interlocutory Application and granting interim relief, has virtually disposed of the entire Securitisation Application itself. She would further submit that if the impugned order is permitted to stand, nothing substantial would remain for adjudication in the Securitisation Application; accordingly, the impugned order is in the nature of a final adjudication of the S.A. itself.
The Learned Counsel appearing for the parties would jointly submit across the bar that they have no objection if the DRT-I, Mumbai is requested to decide the interim application afresh, independently and uninfluenced by any observations made either in the present order or in the impugned order.
In view of the submissions made by the Learned Counsel for and Learned DRT-I, Mumbai, is directed to decide the interim application afresh independently and uninfluenced by any observations made either in the present order or in the impugned
order.
Accordingly, Misc. Appeal No. 197/2025 stands disposed of.