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Judgment
R. D. Khare, Chairperson
Heard the learned counsels for the parties.
The present appeal has been filed under section 18 of the SARFAESI Act against the interim order dated 02.04.2025 passed by the Tribunal below in S.A. No. 407/2024, whereby the stay application filed by the borrower has been allowed and the Bank has been directed not to handover the physical possession of the property in question to the auction purchaser.
Learned counsel for the respondent-Auction purchaser submits that he will not create any third party interest over the property in question, if the possession is given.
Be that as it may, the present appeal stands disposed off finally with liberty to the appellant to move an appropriate application for redressal of his grievances within a week from today. In case the appellant files an appropriate application before the Tribunal below within the stipulated period, the same shall be considered and decided preferably on the same day or within 15 days thereafter.