On 23-6-2025, the Ministry of Finance notified ‘Debts Recovery Tribunals and Debts Recovery Appellate Tribunals Electronic Filing (Amendment) Rules, 2025’ to introduce digitalisation way of filing before Debt Recovery Tribunals (‘DRTs’) and Debt Recovery Appellate Tribunals (‘DRATs’), marking as a major reform in debt recovery framework. These Rules came into effect from 23-6-2025.
Key points:
- These Amendment Rules aim to update the existing framework under the Debts Recovery Tribunals and Debts Recovery Appellate Tribunal Electronic Filing Rules, 2020.
- As per the amended Rule 4, all legal pleadings must now be submitted electronically, using the government’s designated platform.
- The ministry will make e-filing the default and mandatory method for submitting pleadings before DRTs and DRATs, a significant step towards streamlining and modernizing the adjudication of financial disputes.
- All pleadings under major financial legislations, including the Recovery of Debts and Bankruptcy Act, 1993 and the SARFAESI Act, 2002, must now be filed through the official e-DRT portal.
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To assist applicants, a Standard Operating Procedure (User Manual) will be made available on the e-DRT portal, offering step-by-step instructions on how to use the system.
