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The Karur Vyasa Bank Ltd vs Ld. Presiding Officer, Debt ...
2022 Latest Caselaw 9992 Guj

Citation : 2022 Latest Caselaw 9992 Guj
Judgement Date : 12 December, 2022

Gujarat High Court
The Karur Vyasa Bank Ltd vs Ld. Presiding Officer, Debt ... on 12 December, 2022
Bench: Bhargav D. Karia
     C/SCA/11463/2022                                   ORDER DATED: 12/12/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 11463 of 2022

==============================================================
                    THE KARUR VYASA BANK LTD.
                              Versus
         LD. PRESIDING OFFICER, DEBT RECOVERY TRIBUNAL II
===============================================================
Appearance:
DIGPALSNGH H RATHORE(8083) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 4,5,6
MALAV M MULANI(8844) for the Respondent(s) No. 7,8
SERVED BY RPAD (N) for the Respondent(s) No. 1,2,3
===============================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                  Date : 12/12/2022

                                   ORAL ORDER

1. Heard learned advocate Mr.Digpalsingh H.

Rathore for the petitioner.

2. By this petition, following prayers are

made :

"(A) This Hon'ble Court be pleased to issue a writ of certiorari and/or any other appropriate writ, order or direction to Respondent No. 1 for expediting the adjudication within 4 weeks for Securitization Application No.127 of 2020 filed u/s 17 of the SARFEASI Act and pending before the Debts Recovery Tribunal-II at Ahmedabad from past 2 years and pronounce the judgment at earliest;

C/SCA/11463/2022 ORDER DATED: 12/12/2022

(B) Such other and further relief as this Hon'ble Court may deem just, fit and expedient be granted in favor of the petitioner."

3. Learned advocate Mr.Rathore submitted that

the next date of hearing fixed by the Debt

Recovery Tribunal (for short 'the DRT') to hear

this matter is 14th February, 2023.

4. In view of the above statement, the petition

would not survive and it is hoped that the DRT

would hear the matter on the date which is fixed

for hearing i.e. 14th February, 2023.

5. The petition is accordingly disposed of.

Notice is discharged.

(BHARGAV D. KARIA, J)

PALAK

 
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