Biswaranjan Ray vs Recovery Officer
2021 Latest Caselaw 12305 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.32681 of 2021

          Biswaranjan Ray                ....       Petitioner
                          Mr. Binay Bhusan Routray, Advocate
                                -versus-
          Recovery Officer, Debts        .... Opposite Parties
          Recovery Tribunal &
          another
                                                 None


                          CORAM:
                          JUSTICE JASWANT SINGH
                          JUSTICE S.K. PANIGRAHI

                                       ORDER (Oral)

Order No. 30.11.2021

02. 1. This matter is taken up through Hybrid Mode.

2. The judgment debtor, by filing the instant writ petition is raising a grievance against the order dated 23.02.2021 passed by the Debts Recovery Tribunal, Cuttack.

3. At the time of hearing realizing that the proper forum to lay challenge would be the Debts Recovery Appellate Tribunal, learned counsel prays for permission to withdraw the instant writ petition to seek remedy, if so advised, before the DRAT.

4. The writ petition is dismissed as withdrawn with the aforesaid liberty.

(Jaswant Singh) Judge

(S.K. Panigrahi) Judge AKK // 2 //