Heard the learned counsel for the appellants.
The present appeal has been filed under section 18 of the SARFAESI Act against the interim order dated 23.02.2024 passed by the Tribunal below in S.A. No. 225/2020, whereby the interim application filed by the appellants for staying the order passed under section 14 of the SARFAESI Act has been rejected on the ground that the same shall be considered at the final stage.
After hearing the learned counsel for the appellants and considering the facts and circumstances of the case, this court is of the opinion that since the securitization application is still pending before the Tribunal below, therefore, there is remedy open to the appellants by filing appropriate application for redressal of his grievances as raised before the Tribunal below against the interim order. If such application is filed, this Tribunal has no doubt that the Tribunal below shall consider and decide the same in accordance with law most expeditiously.
In view of the aforesaid, the present appeal is finally disposed off.
