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Judgment
Anil Kumar Srivastava, Chairperson
THE APPELLATE TRIBUNAL :
Heard the Learned Counsel for the parties and perused the record. During the course of hearing Learned Counsel for the parties, Mr. Debasish Chakrabarty, Ms. Sarmistha Pal, and Mr. Sanjiv Das and Ms. Metalee Jesthi submit that keeping in view peculiar facts and circumstances of the case, the Appeal may be disposed of with a direction to the Ld. DRT Cuttack to decide the SARFAESI Application expeditiously preferably within a period of 45 days from today. Till then, the impugned order may be kept in abeyance.
During the course of hearing it is informed that the wife of Respondent No. 2 who was suffering from severe ailments passed away. Respondent No. 2 is also suffering from different ailments. Respondent No. 2 is out of possession of his residential house since 2019.
In view of the statement made by the Learned Counsel for the parties, the Appeal is disposed of with a direction to the Ld. Presiding Officer DRT Cuttack to decide the SARFAESI Application within a period of 45 days from today. Learned Counsel for the parties also undertakes that they will not take any adjournment before the Ld. DRT Cuttack. The impugned order dated 16.11.2019 shall remain in abeyance till the disposal of the SARFAESI Application.