Kulganga Enterprises Private Limited vs Managing Director And Chief Executive Officer Bank Of Baroda Baroda

Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:-

It is a matter of record that pursuant to our order dated 13.01.2022 passed in CWJC No. 13108 of 2021, titled as Kulganga Enterprises Private Limited Versus Managing Director and Chief Executive Officer, Bank of Baroda and Ors., the writ petitioner had approached the respondent Bank. Perhaps, the decision taken is not acceptable to the petitioner. Resultantly, parties are now litigating before the Debt Recovery Tribunal.

Shri D. V Pathy, learned counsel appearing for the petitioner, states that petition be disposed of with a direction to the Tribunal to decide the matter expeditiously.

No one can have any objection to the same.

Shri Vivek Prasad, learned counsel representing the respondent Bank, states that parties would fully co-operate and request the Tribunal for deciding the matter expeditiously.

As such, the petition stands disposed of in the following mutually agreeable terms:-

(a) Petitioner shall make himself available before the Tribunal on 29.07.2022 at 10:30 A.M.;

(b) The Tribunal shall take a decision on the petitioner’s request within a period of six months;

(c) Parties shall fully cooperate and not take unnecessary adjournment;

(d) Liberty reserved to the petitioner to move an application before the Tribunal seeking interim protection;

(e) We have not expressed any opinion on merits.

All issues are left open.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.