Pankaj Purohit, J
1. This writ petition has been filed under Article 227 of the Constitution of India. The petitioner has challenged the order dated 14.06.2024, passed by
learned Presiding Officer, Debts Recovery Tribunal, Dehradun in Securitization Application No.143 of 2024, whereby the interim relief application of
the petitioner moved in the said application was rejected.
2. Learned counsel for the respondent nos.1 and 2 made a preliminary objection in the matter saying that against the order impugned in the present
writ petition a remedy is available to the petitioner to approach Debts Recovery Tribunal constituted under Section 18 of the Recovery of Debts and
Bankruptcy Act (RDB Act), 1993.
3. Accordingly, writ petition is dismissed with liberty to the petitioner to seek appropriate remedy.
