Union Bank Of India vs M/S Amrutha Traders
2022 Latest Caselaw 7854 AP

          HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
                            AND
         HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

                   WRIT PETITION No.33466 of 2022


ORDER: (per UDPR, J)


      Heard learned counsel for petitioner, Sri Bachina Hamumantha Rao

 and having regard to the nature of the matter, this Writ Petition is

 disposed at the admission stage.

 2.   As can be seen, the respondent No.1 filed S.A. No. 351 of 2021

before Debts Recovery Tribunal, Visakhapatnam, and in the said matter

the enquiry was completed and matter is at the stage of hearing

arguments and posted to 15.11.2022 for submission of written

arguments on behalf of the applicant in the said S.A. The submission of

learned counsel for petitioner, Sri. Bachina Hamumantha Rao, is that

the matter is being delayed and thereby the proceedings at the stage of

Sec.13(4) of the SARFAESI Act are stalled.

3. In our view, though the SA is of the year 2021, the Debts Recovery

Tribunal, Visakhapatnam, has conducted the proceedings within a

reasonable speed and saw that the matter reached the stage of arguments

and now it is in the stage of filling of the writ arguments. We hope and

trust that the Tribunal will complete the proceedings and pronounce the Judgment at the earliest. Therefore, we do not want to give any

direction fixing specific time for completion of the matter. We reiterate

that the Tribunal will pronounce the order in S.A. at the earliest.

4. With the above observation, this writ petition is disposed of. No

costs. As a sequel, interlocutory applications pending, if any, shall stand

closed.

__________________________ U.DURGA PRASAD RAO, J

_________________________ B.V.L.N.CHAKRAVATHI, J

14.10.2022 SS/chm HON'BLE SRI JUSTICE U.DURGA PRASAD RAO AND HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

WRIT PETITION NO. 33466 of 2022

14th October, 2022

SS/chm