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SC: Debts Recovery Tribunal Has No Power to Condone Delay in Filing Review Application - (27 Jan 2020)

LIMITATION

Supreme Court has held that the Debts Recovery Tribunal has no power to condone the delay in filing application for review under the Recovery of Debts and Bankruptcy Act (RDB Act), 1993. The Court has held that the provisions of Limitation Act, 1963, including the provision to condone delay under Section 5, apply only to original applications filed under Section 19 of the RDB Act and not to review applications.

Tags : SUPREME COURT DEBT RECOVERY TRIBUNAL'S POWER TO CONDONE DELAY REVIEW APPLICATION

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