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Tribunals and CommissionsSingle Bench(2026) 09 DRAT CK 6088

Sharadkumar Bhupatbhai Dobariya & Ors. vs The Authorised Officer, Bandhan Bank

Debts Recovery Appellate Tribunal, Mumbai · Decided on 24 September 2026

HON’BLE JUDGES
Vivek Bharti Sharma, Chairperson
RESULT
Allowed
CASE NUMBER
M.A. No. 56/2026 (Refund of Deposit) In (Regular Appeal Diary No. 1294/2026-Dismissed); M.A. No. 53/2026 (Refund of Deposit) In (Regular Appeal Diary No. 1295/2026-Dismissed); M.A. No. 55/2026 (Refund of Deposit) In (Regular Appeal Diary No. 1296/2026-Dismissed)

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Judgment

7 paragraphs · 140 words
1.

Present as under: Ms. Sandhya Sondhi, Counsel for Applicants/Borrowers. Mr. Akash Acharya, Counsel for Respondent Bank appeared through VC.

2.

The matter is taken up for hearing by way of praecipe filed by the Applicants/Borrowers for seeking urgent relief.

3.

The Learned Counsel for the Applicants/Borrowers would submit that M.A. Nos. 53/2026, 55/2026 and 56/2026 have been filed seeking refund of the pre-deposit amounts lying with the Registry, DRAT, Mumbai.

She would further submit that the present appeals have been dismissed. Therefore, seeks refund of the pre-deposit amounts.

4.

Not objected to by the Respondent Bank.

5.

Accordingly, M.A. Nos. 53/2026, 55/2026 and 56/2026 are allowed. The Registry is directed to refund the respective pre-deposit amounts with accrued interest, if any, to Applicant No.1 as prayed for in the applications.

6.

All pending, I. As if any, stand dismissed.