Mr. Vivek Singh vs Central Bank Of India & Anr.
2010 Latest Caselaw 3700 Del

 *           IN THE HIGH COURT OF DELHI AT NEW DELHI

 +                     W.P.(C) No. 3580/2010

                                         Reserved on : 4th August, 2010

                                     Pronounced on: 9th August, 2010

 MR. VIVEK SINGH                                         ...... Petitioner

                             Through:    Mr. J.P. Sengh, Sr. Advocate
                                         with Ms. Alka, Advocate.
                             VERSUS

 CENTRAL BANK OF INDIA & ANR.                          ....Respondents

                             Through:    Mr. Jaswinder Singh, Advocate
                                         for respondent No.1.
                                         Mr. Pranav Kishore Jha,
                                         Advocate for Mr. Lajwinder
                                         Singh, Advocate for the
                                         respondent No.2.

 CORAM:
 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
 HON'BLE MR. JUSTICE VALMIKI J.MEHTA

 1.   Whether the Reporters of local papers may be
      allowed to see the judgment?

 2.    To be referred to the Reporter or not?


 3.   Whether the judgment should be reported in the Digest?


 %                                 JUDGMENT

 VALMIKI J. MEHTA, J

      In view of the judgment passed in WP(C) No. 8221/2009, this

writ petition is allowed and it is held that concerned DRT at Delhi

would have territorial jurisdiction and the finding that only the DRT


W.P.(C) No.3580/2010                                            Page 1 of 2
 Chandigarh would have jurisdiction is therefore set aside. The general

order dated 17.10.2008 passed by the Debt Recovery Appellate

Tribunal that only such DRT would have jurisdiction where the

original application is filed by the bank and not where the mortgaged

property is situated is accordingly quashed and set aside.


      Copy of the judgment in W.P.(C) No. 8221/2009 be placed in the

file of this case.




                                             VALMIKI J. MEHTA, J.

AUGUST 09, 2010 SANJAY KISHAN KAUL, J. ib/Ne