Kiran P Chhajed, Prop. Of Suyash ... vs India Sme Asset Reconstruction ...
2022 Latest Caselaw 2199 Bom

                                                                            2. wp 1134-22

            Diksha Rane
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally            ORDINARY ORIGINAL CIVIL JURISDICTION
         signed by
         DIKSHA
DIKSHA   DINESH
DINESH   RANE
RANE     Date:
         2022.03.04
                                  WRIT PETITION NO. 1134 OF 2022
         17:37:36
         +0530

                      Kiran P. Chhajed, proprietor of
                      M/s. Suyash Properties                        ...Petitioner
                            vs.
                      India SME Asset Reconstruction
                      Company & ors.                                ...Respondents
                                               ------------
                      Mr. Pradeep Samant for the petitioner.
                      Mr. Vivek S. Sawant for respondent no.1.
                                               ------------

                                        CORAM : DIPANKAR DATTA, CJ &
                                                M. S. KARNIK, J.

                                        DATE     : MARCH 3, 2022.

                      P.C. :

1. Mr. Vivek Samant, learned advocate appearing on behalf of the respondent no.1, has very fairly submitted that there is an error in the judgment of the Debts Recovery Tribunal-I, Mumbai and that the matter requires to be sorted out.

2. List the writ petition under the heading "for directions" on Tuesday next (March 8, 2022) to enable Mr. Vivek Sawant to obtain appropriate instructions.

(M. S. KARNIK, J.) (CHIEF JUSTICE)