AI Structured Summary
Not yet generated for this judgment
Judgment
Tushar Rao Gedela, J
[ The proceeding has been conducted through Hybrid mode ]
Petitioner submits that the petitioners are all homebuyers, who are suffering on account of the delay in disposal of the applications filed before the National Company Law Tribunal (‘NCLT’) (hereinafter referred to as ‘the Tribunal’).
Mr. Mushtaq Salim, learned counsel who appears for the petitioner fairly submits that the Tribunal is over-burdened and despite the fact that it is making an earnest endeavour to dispose of the pending applications and petitions, but is unable to do so.
This Court is aware that there is a huge pendency before the learned Tribunal.
Keeping in view the fact that the petitioners herein are all homebuyers, who have been waiting for the possession of their flat since 2016, the Tribunal is requested, in the peculiar facts of this case, to accommodate and hear the applications, which have been filed by the present petitioners before it, at the earliest.
It is informed that the next date of hearing before the Tribunal is 11.01.2023. It is further informed that so far as the petitioners are concerned, the pleadings qua their applications are complete.
The Tribunal may consider the request so made and endeavour to take up the applications filed by the petitioner, if not on 11.01.2023, on any other convenient but short date or soon thereafter.
In view of the above, the petition is disposed of.