AI Structured Summary
Not yet generated for this judgment
Judgment
Anil Kumar Srivastava, Chairperson
I.A. 50 of 2022 This application is for clarification of the order dated 29th March, 2022 passed by this Tribunal.
The impugned order was passed when Learned Presiding Officer of Debt Recovery Tribunal-1, Kolkata had not taken over the charge; hence, keeping in view the provisions of Sections 17(5) and 17(6), Learned DRT-3, Kolkata, as Link Officer, was directed to decide the matter expeditiously.
It appears, under the garb of the order S.A. 127 of 2017, which was initially filed before DRT-1, Kolkata, was transferred from the file of DRT-1, Kolkata to DRT-3, Kolkata; which was never directed by this Tribunal. Hence, it would be expedient and in the interest of justice that the matter should be heard and decided by the DRT where the matter was originally pending.
It is made clear that DRT-1, Kolkata should comply with the order dated 29th March, 2022 and dispose of the matter as expeditiously as possible; preferably within a period of four weeks from the date of receipt of copy of this order by DRT-1, Kolkata.
Accordingly the Misc. Appeal No. 01 of 2022, along with I.A. 50 of 2022, stands disposed of.
File be consigned to record room.