Tushar S/O Ganeshrao Bhagat vs Union Of India, Thr. Ministry Of ...
2022 Latest Caselaw 13465 Bom

                              83-WP-8072-22.odt                                                      1



                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                        NAGPUR BENCH : NAGPUR.

                                                               WRIT PETITION NO. 8072 OF 2022
                                                                   Tushar Ganeshrao Bhagat
                                                                              vs.
                                              Union of India, through Ministry of Finance, New Delhi and others.
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

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Shri M.P.Kariya, Advocate for petitioner. Shri N.S.Deshpande, Deputy Solicitor General of India for respondent no. 1. Shri R.K.Thakkar, Advocate for respondent no.4.

CORAM :- A.S.CHANDURKAR AND ANIL L. PANSARE, JJ., DATE :- DECEMBER 22, 2022

The petitioner who is an auction purchaser has filed application vide Exhibit 46 before the Debt Recovery Tribunal, Nagpur praying that the amount deposited by the petitioner towards auction sale be directed to be returned back to him.

We find from the record that on 06.12.2022 the learned Recovery Officer after hearing the parties has kept the proceedings on 13.01.2023 for passing order on Exhibit 46. Our attention is invited to pursis filed by the Certificate Holder-Bank that the entire amount of Rs.13 Lakhs has been deposited by the Judgment Debtor-respondent no.4.

In these facts, the writ petition is disposed of by directing the Recovery Officer to pass order on Exhibit 46 on the next date of the proceeding which is 13.01.2023.

The writ petition is disposed of. No costs.

(ANIL L. PANSARE, J.) (A.S.CHANDURKAR, J.) Digitally Signed byJAYANT S ANDURKAR Andurkar..

Personal Assistant Signing Date:

23.12.2022 10:49