Sameer Bahadur vs Union Of India
2024 Latest Caselaw 3000 Del

Delhi High Court

Sameer Bahadur vs Union Of India on 8 April, 2024

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                              $~83
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +      W.P.(C) 5126/2024 & CM APPL. 20974/2024
                                     SAMEER BAHADUR                                   ..... Petitioner
                                                 Through:             Mr.Gurmehar Vaan Singh, Advocate

                                                       versus

                                     UNION OF INDIA                                    ..... Respondent
                                                   Through:           Mr. Ravi Prakash, CGSC with Ms.
                                                                      Astu Khandelwal, Mr. Yatharth
                                                                      Shukla, Mr. Taha Yasin and Mr. Ali
                                                                      Khan, Advocates for R-1/UOI


                              %                                        Date of Decision: 08th April, 2024

                              CORAM:
                              HON'BLE THE ACTING CHIEF JUSTICE
                              HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                       JUDGMENT

MANMOHAN, ACJ : (ORAL)

1. Present writ petition has been filed seeking quashing of the SARFAESI / recovery action initiated by the respondent no.2 and/or a direction to the learned Chairperson, DRAT, Delhi to decide the two appeals of the Petitioner in a time bound manner, without insisting on the condition of pre-deposit on the ground that there is no overdue amount in either of the home loan accounts of the petitioner.

2. Learned counsel for the petitioner states that the DRAT refused to admit the appeals filed by the petitioner for lack of pre-deposit and the

appeals were adjourned to 05th February, 2024. He states that subsequently, the appeals were adjourned, since the learned Chairperson, DRAT was on leave. He further states that the appeals have now been adjourned to 13th May, 2024. He states that the petitioner is suffering due to inordinate delay in disposing of the appeal as he is constrained to pay bloated EMIs to respondent-bank.

3. This Court is of the view that as the matter is already listed before DRAT on 13th May, 2024, no specific orders/directions are required to be passed by this Court. If the petitioner is desirous of seeking an early disposal of his appeals, he is at liberty to file applications for early hearing which shall be decided in accordance with law.

4. With the aforesaid direction, the present writ petition along with application is dismissed.

ACTING CHIEF JUSTICE

MANMEET PRITAM SINGH ARORA, J APRIL 8, 2024 AS