Mr. Dinesh Ramachandra vs The Registrar
2023 Latest Caselaw 561 Kant

                                         -1-
                                                 WP No. 25198 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 9TH DAY OF JANUARY, 2023
                                       BEFORE
                     THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                     WRIT PETITION NO. 25198 OF 2022 (GM-DRT)


              BETWEEN:

                 MR. DINESH RAMACHANDRA
Digitally signed
by PADMAVATHI AGED ABOUT 44 YEARS
BK               S/O MR. RAMACHANDRA
Location: HIGH RESIDING AT NO 81,
COURT OF         14TH MAIN ROAD,16TH CROSS,
KARNATAKA        4TH SECTOR HSR LAYOUT
                 BENGALURU - 560 102.

                                                        ...PETITIONER

              (BY SRI. ARJUN RAO, ADVOCATE)

              AND:

              1.    THE REGISTRAR
                    DEBTS RECOVERY TRIBUNAL - I
                    BENGALURU, 4, HAYES ROAD
                    SHANTHALA NAGAR RICHMOND TOWN,
                    BENGALURU, KARNATAKA - 560 025.

              2.    M/S. BHAVANA FARMS
                    REPRESENTED BY ITS
                    PARTNER MR. N SREENIVASA
                    S/O LATE NARAYAN SETTY
                    AGED ABOUT 61 YEARS
                    RESIDING AT HOUSE NO.296,
                    16TH CROSS, SADASHIVANAGAR
                    BANGALORE - 560 080.

              3.    BANK OF BARODA
                              -2-
                                         WP No. 25198 of 2022




    REPRESENTED BY ITS
    AUTHOIRIZED OFFICER
    ZONAL STRESSED ASSET
    RECOVERY BRANCH, 7TH FLOOR,
    VIJAYA TOWERS, 41/2, M G ROAD
    BENGALURU - 560 001.

                                               ...RESPONDENTS

(BY SMT.NATASH.N.MURTHY ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECTING THE HON'BLE DEBT RECOVERY TRIBUNAL-I,
BENGALURU TO DISPOSE S.A.116 OF 2022 RESERVED FOR
ORDERS ON 26.05.2022, ANNEXURE-L EXPEDITIOUSLY BY
PASSING APPROPRIATE ORDERS.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Heard Sri Arjun Rao, learned counsel appearing for the

petitioner and Smt. Natasha N. Murthy, learned counsel

appearing for respondent No.3.

2. The petitioner is before this Court seeking an

innocuous prayer i.e. a direction by issuance of writ in the

nature of mandamus to the Debt Recovery Tribunal- I, to

dispose of SA No.116/2022 which is reserved for orders on

26-5-2022.

WP No. 25198 of 2022

3. Learned counsel appearing for the petitioner submits

that the arguments are concluded and judgment was reserved

on 26th May 2022. It is the further submission of the

petitioner that the matter was listed on 12th August 2022, on

which day, the Tribunal notices that there are other connected

matters which are necessary to be disposed of and reserved the

matter for orders.

4. The submission is, till date no orders are passed on

any of the cases which the DRT sought to include in terms of

the order dated 12th August 2022. Therefore, the Debt

Recovery Tribunal, shall endeavour to conclude the proceedings

of the petitioner or any other connected cases as is observed in

the order dated 12th August 2022, as expeditiously as

possible, at any rate, within three months from the date of

receipt of the copy of this order, if not earlier.

Sd/-

JUDGE

tsn*