Smt Mithlesh Jadon vs The State Of Madhya Pradesh
2022 Latest Caselaw 12536 MP

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                 IN THE HIGH COURT OF MADHYA PRADESH
                              AT GWALIOR
                                 WP No. 19343 of 2022
                (SMT MITHLESH JADON Vs THE STATE OF MADHYA PRADESH AND OTHERS)

  Dated : 19-09-2022
           Shri Suresh Agrawal - Advocate for the petitioner.

           Shri Sanjay Kumar Sharma - Government Advocate for the State.
           Ms. Shradha Dubey with Ms. Shiksha Dhamija - Advocate for respondents No.4

and 5.

The counsel for the respondents No.4 and 5 prays for and is granted two weeks' time to file return.

It is submitted by the counsel for the petitioner that in the meanwhile, the respondents shall take possession of the property, therefore, her possession may be protected.

It is submitted by Ms. Dubey that the Bank had approached the DRT, Jabalpur in O.A.No.306/2018 and judgment dated 1.12.2018 was passed against the petitioner.

The proceedings for recovery are pending before the Competent Court. Even the petitioner has approached the DRT under Section 17 of SARFAESI Act.

Shockingly, all above-mentioned facts are missing from the writ petition. Under these circumstances, this Court is not inclined to issue any interim protection to the petitioner.

List this case on 11.10.2022.

(G.S. AHLUWALIA) JUDGE (alok)

ALOK KUMAR 2022.09.19 18:08:11 +05'30'