KURIAN, J. - (1.) Leave granted.
(2.) The appellant is aggrieved by the impugned judgment dated 19.8.2014 passed by the High Court of Delhi in Writ Petition (Civil) No.3896 of 2013.
(3.) As per the impugned judgment, the High Court declined to interfere with the order passed by the Debt Recovery Appellate Tribunal, Delhi (for short, the 'DRAT'). The DRAT had turned down the prayer of the appellant for refund of the amount deposited in compliance of the requirement of the second proviso to section 18(1) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, for maintaining an appeal.;