Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant approached the Debt Recovery Tribunal (for short 'the DRT') against the notice under Section 13(2) dated 21.08.2014 issued by the respondent Bank under The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
(3.) There was a delay of 14 days. The DRT declined to condone the delay. The appellant approached the High Court. The High Court relegated the appellant to Debt Recovery Appellate Tribunal (for short 'the DRAT'). The High Court in the impugned order also directed the appellant to deposit 25% of the amount covered by the 13(2) notice. Thus, aggrieved, the appellant has approached this Court.;