AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjay K. Agrawal, J
Heard.
Learned Senior Advocate appearing for the petitioner submits that the securitisation application of the petitioner is pending before the Debts
Recovery Tribunal in which time for filing reply of respondent No.1 Bank has been given up to 25-10-2018 and the petitioner has also prayed for
interim relief in the said securitisation application and in the meanwhile, notice for dispossession has been issued to the petitioner.
The respondent Bank is represented.
Be that as it may, the petitioner is at liberty to move application for urgent hearing before the DRT and that will be considered by the DRT
expeditiously and the stay application will be heard by the DRT preferably on the same day on which the application for urgent hearing is filed, if
possible, considering the fact that notice for dispossession has been issued to the petitioner. The petitioner is also at liberty to inform to the Tahsildar,
Durg that this Court has directed hearing of their stay application expeditiously by the DRT.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Certified copy today.