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Judgment
Ashok Menon, Chairperson
The matter is taken up for hearing by way of a praecipe filed by the appellant for seeking urgent relief.
The appellant is in appeal impugning the order dated 19.07.2024 in Interlocutory Application (I.A.) No. 1227 of 2024 in Misc. Application (M.A.) No. 117 of 2024 by the Debts Recovery Tribunal, Nagpur (D.R.T.). It is seen that the D.R.T, by way of a cryptic and non-speaking order in four lines, dismissed the application without delving into the merits of the rival contentions. Apparently, this order is not sustainable but the fact remains that the relief sought in I.A. No. 1227 of 2024 was to defer the taking over of possession scheduled on 19.07.2024, and it is seen that the possession was not taken on that date, and therefore, this prayer in I.A. No. No.1227 of 2024 has now become infructuous.
The appellant claims to be a third party who states that he has some right title and interest in the subject property, and therefore, the respondent FI is not justified in taking possession of the property ignoring his rights over the property. It is submitted that the FI is attempting to take possession of the property once again on the 7th instant and therefore, the appellant will have to move another application before the D.R.T. for the protection of his rights. Liberty is given to the appellant to move such an application and Ld. Presiding Officer, D.R.T. is directed to apply his mind to the contentions in the application, prima facie, and come up with a reasoned order in the matter, as expeditiously as possible.
Since the possession is scheduled on the 7th instant, the appellant may not have time to approach the D.R.T. with an application for a stay. hence, the taking over of possession shall be deferred by another week.
With these observations, the Misc. Appeal is disposed of. Interlocutory applications, if any, are dismissed as infructuous.