Deepa Raheja vs Bank Of Baroda & Anr.

After hearing arguments for some time, Mr. Tanmay Mehta, learned counsel appearing for petitioner, merely seeks direction to the concerned Debt Recovery Tribunal (‘DRT’) to expeditiously dispose of one application i.e. I.A. No.1206/2022 filed by Bank of Baroda in M.A. 28/2024.

The next date in the abovesaid matter before learned DRT is reported to be 09.10.2025.

It has been brought to the notice of this Court that on previous two occasions, the bank in question i.e. Bank of Baroda, approached learned Debt Recovery Appellate Tribunal (‘DRAT’) seeking expeditious disposal of the abovesaid I.A. moved by them and, despite there being specific directions in this regard by learned DRAT on 28.07.2023 and thereafter on 28.08.2024, there is no progress in the matter.

Learned counsel for both the respondents volunteer that they would extend their best cooperation in this regard so that the learned Tribunal is in a position to achieve expeditious disposal of the abovesaid application.

This Court is conscious of the fact that way-back on 28.07.2025, learned DRAT had given a specific direction to the concerned Tribunal to take up the abovesaid application and dispose of the same in accordance with law as expeditiously as possible and since considerable period has lapsed thereafter and there is no real progress in the abovesaid matter, the petition is disposed of with direction to learned DRT to take up the abovesaid application on 29.10.2025 i.e. the date fixed before it, and after giving due opportunity of hearing to all the parties, decide the same in accordance with law as expeditiously as possible, preferably within a period of three months from the said date i.e. 29.10.2025.

Pending application also stands disposed of in aforesaid terms.