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Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act - (22 Nov 2024)

BANKING

Gau. HC has observed that Debt Recovery Tribunal (DRT) is required to dispose of an application filed u/s 17 of SARFAESI Act, 2002 as per provisions of Recovery of Debts and Bankruptcy Act, 1993(RDB) wherein by virtue of Section 24 of the RDB Act, the provisions of Limitation Act are applicable.

Tags : GAUHATI HIGH COURT   SARFAESI ACT   DEBT RECOVERY TRIBUNAL  

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