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Judgment
The present appeal is filed to challenge the order dated 01.09.2025 passed by the DRT-III, Delhi in Appeal bearing No. 101/2025.
Astha Gumber, Advocate for appellant in her fairness stated that the similar issue has already been dealt by this Tribunal vide order dated 30.06.2025 is in Appeal (EDRAT) No. 1875/2025 titled as Ruchi Garg and another v. State Bank of India and the present appeal can be disposed of in terms of said order.
This Tribunal vide order dated 30.01.2026 has dismissed the Appeal by observing as under:
It appears from the record that an appeal under Section 30 of the RDB Act was filed by the appellants challenging the orders dated 03.12.2024, 07.01.2025 and 21.05.2025 of the Recovery Officer. The matter was taken up by the DRT wherein objection regarding limitation as well as compliance of pre-deposit to maintain the appeal was raised. Ld. DRT has categorically recorded a finding that the appeal is barred by the limitation as it was filed after 45 days of passing of the orders. Further, it is also recorded that pre-deposit under Section 30-A of the RDB Act, 1993, which is mandatory in nature, was also not made. Accordingly, Ld DRT dismissed the appeal. It so appears that the appellants before filing the appeal had filed a Writ Petition (C) No. 8801/2025 'Ruchi Garg & Anr. Vs. State Bank of India' before the Hon'ble Delhi High Court on 30.06.2025 and it was disposed of by Hon'ble High Court on 02.07.2025 as the same was withdrawn on the ground that the issues raised by the appellants in the Writ Petition would be raised before appropriate authority.
In view of the above finding, the present appeal is also stands dismissed.