- (1.) Petitioners by way of filing the present writ petition under Article 227 of the Constitution of India, have challenged the order passed by D.R.T, Ranchi in the instant writ application.
(2.) There is statutory remedy as provided under Section 20 and Section 30 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 against the orders under challenge in the instant writ application.
(3.) It appears that present petitioners have approached this Court by way of filing writ petition under article 227 without availing/exhausting any efficacious statutory remedy provided under Recovery of Debts Due to Banks and Financial Institutions Act 1993.;