Debts Recovery Appellate ... vs Union Of India
2020 Latest Caselaw 1440 Del

                                $~39
                                *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                            Date of Decision: 03.03.2020
                                +      W.P.(C) 2487/2020
                                       DEBTS RECOVERY APPELLATE TRIBUNAL BAR
                                       ASSOCIATION DELHI (REGD.) AND ANR.        ..... Petitioners
                                                    Through: Mr. Rakesh Tikku, Sr. Adv. with
                                                    Mr.V.K. Jain & Vijay Kumar, Advs.

                                                          versus

                                       UNION OF INDIA                             ..... Respondent
                                                     Through: Mr. Amit Mahajan, CGSC with
                                                     Mr.Gitesh Chopra, Adv. for UOI

                                       CORAM:
                                       HON'BLE THE CHIEF JUSTICE
                                       HON'BLE MR. JUSTICE TALWANT SINGH
                                                                    JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL)

CM APPL.8671/2020 (Exemption)

Allowed, subject to all just exceptions. Application stands disposed of.

W.P.(C) 2487/2020

1. Learned senior counsel appearing for the petitioners submitted that suffice it would be for disposal of this writ petition if the concerned respondent authority is given a direction to treat this writ petition as representation and decide the claim of the petitioners as narrated in the

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:06.03.2020 13:06 memo of this writ petition and in its annexures.

2. Accordingly, we hereby direct the respondent to treat this writ petition as representation and decide the claim of the petitioners in view of paras 13 and 25 of the memo of this writ petition in accordance with law, rules, regulations and Government policy applicable to the facts of the present case within a period of 16 weeks from the date of receipt of copy of this order.

3. With the aforesaid observations, this writ petition is hereby disposed of.

CM APPL.8672/2020 (Stay)

4. In view of the final order passed in W.P.(C) 2487/2020, the application stands disposed of as infructuous.

CHIEF JUSTICE

TALWANT SINGH, J

MARCH 03, 2020 ns

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:06.03.2020 13:06