Herdwari Lal vs Debts Recovery Tribunal Lko. And ...
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Allahabad High Court

Herdwari Lal vs Debts Recovery Tribunal Lko. And ... on 19 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20135
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1139 of 2026   
 
   Herdwari Lal    
 
  .....Petitioner(s)   
 
 Versus  
 
   Debts Recovery Tribunal Lko. And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Abhishek Singh, Prashoon Awasthi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 17
 
   
 
 HON'BLE SUBHASH VIDYARTHI, J.      

1. Heard Shri Abhishek Singh, the learned counsel for the petitioner.

2. By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has sought issuance of a direction to the Debt Recovery Tribunal, Lucknow to decide Securitization Application expeditiously and to direct the parties to maintain status-quo till disposal of the S.A. but the learned counsel for the petitioner has submitted that the Presiding Officer of the DRT, Lucknow has tendered resignation and, therefore, it would be difficult for the S.A. to be disposed off expeditiously. He has further submitted that the petitioner is willing to enter into a settlement by repaying the dues of the opposite party No.2 and he requested for referral of the dispute to the Mediation and Conciliation Centre of this Court.

3. Accordingly, issue notice to the opposite party No.2 through registered speed post, returnable at an early date.

4. Learned counsel for the petitioner shall take requisite steps within next three working days.

5. List in the week commencing 06.04.2026 for ascertaining willingness of parties for referral of the dispute to the Mediation and Conciliation Centre of this Court.

(Subhash Vidyarthi,J.)

March 19, 2026

-Amit K-