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Judgment
Anil Kumar Srivastava, Chairperson
THE APPELLATE TRIBUNAL :
Vakalatnama filed by respondent no.1 is taken on record. Heard learned counsel for the parties and perused the records.
This Misc. Appeal Dy No. 68 of 2024 is filed u/s 17(6) of the SARFAESI Act, 2002 seeking direction upon the learned DRT-I Hyderabad for expeditious disposal of the S.A. No. 261 of 2022.
Learned counsel for the appellant bank would submit that S.A. is pending since 2022 and continuously the matter was being adjourned without assigning any reason. Adjournment was being granted to the respondent for filing opposition thereafter. Matter was fixed for argument on 11.03.2024 and again 24.04.2024 and now the matter is listed on 18.06.2024 for argument. Learned counsel for the respondent submits that matter should be decided expeditiously by the learned DRT.
Hence, considering the submission made by the appellant I found it appropriate that learned DRT should be directed to decide the matter on the next date of listing i.e. 18.06.2024 without granting adjournment to either of the parties. If any adjournment is sought and learned DRT found it appropriate then a reasoned order should be passed allowing not exceeding a week’s time.
ORDER
Accordingly, Misc. Appeal Dy. No. 68 of 2024 is disposed of with the direction to the learned DRT to decide the matter expeditiously. No order as to costs.
File be consigned to record room.
Copy of the order be supplied to the appellant and the respondents and a copy be also forwarded to the concerned DRT.
Copy of the Order be uploaded in the Tribunal’s website. Order dictated, signed and pronounced by me in the open
Court on this the 15 day of May, 2024.