Sabyasachi Bhattacharyya, J. - (1.) By virtue of the impugned order, the Debts Recovery Appellate Tribunal, Kolkata, dismissed an appeal preferred by the petitioner on the ground of limitation.
(2.) It is evident from the admitted facts that the order assailed in such appeal was passed by the Debts Recovery Tribunal-II, Kolkata, on September 24, 2013. Taking advantage of the bank having been taken notional possession only in the year 2015, the petitioner took out a writ petition challenging the order of the Tribunal on February 27, 2015, assailing such order.
(3.) Ultimately, the writ petition went up to appeal, where it was held by a Division Bench of this Court, on on January 10, 2017, inter alia that the present petitioner might approach the appropriate forum under the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002, for redressal of his grievance in accordance with law. On February 9, 2017, that is, soon after the order of the Division Bench, the petitioner preferred the appeal before the Debts Recovery Appellate Tribunal, Kolkata, challenging the order of the tribunal.;