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Judgment
NAJMI WAZIRI, J (ORAL)
The hearing has been conducted through hybrid mode (physical and virtual hearing).
In terms of an ex-parte order dated 31.01.2019 passed by the Debt Recovery Tribunal-II (DRT-II), the petitioners have been held jointly liable for payment of certain monies to the Bank. The petitioners’ application seeking review of the said order is pending before the concerned DRT. Since DRT-III was not functional at that time, this petition was preferred.
The learned counsel for the parties submits that they will approach the DRT concerned for urgent hearing of the case. The parties will request the DRT to take up the matter and dispose it off in an expedited manner.
In view of the above, till such time that the petitioners’ application is taken up. Status-quo shall be maintained.
The petition is disposed-off in the above terms.