M/S Bobby Foods And Anr vs The Debts Reovery Tribunal-Iii, ...
2023 Latest Caselaw 14883 P&H

Citation : 2023 Latest Caselaw 14883 P&H
Judgement Date : 1 September, 2023

Punjab-Haryana High Court

M/S Bobby Foods And Anr vs The Debts Reovery Tribunal-Iii, ... on 1 September, 2023

CWP-19501-2022 (O&M) 2023:PHHC:115060-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(212) CWP-19501-2022 (O&M)
Date of Decision: 01.09.2023

M/S Bobby Foods and another ...Petitioners
Versus

The Debts Recovery Tribunal-III, Chandigarh and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE RITU TAGORE

Present: Ms. Rishu Bajaj, Advocate for Mr. Gaurav Dutta, Advocate for the petitioners.

Mr. Puru Gupta, Advocate and Mr. Vipul Dharmani, Advocate for respondents No.2 and 3.

ok 36 ok LISA GILL, J (QRAL)

1. Prayer in this writ petition is for setting aside order dated

02.08.2022 (Annexure P-2) passed by learned Debt Recovery Tribunal-III, Chandigarh.

2. Learned counsel for respondents No.2 and 3 submits that this writ petition is rendered infructuous as SA No.127 of 2022, in which order dated 02.08.2022 was passed has been dismissed as infructuous on 02.08.2023. Copy of order dated 02.08.2023 passed by learned Presiding Officer, DRT-III, Chandigarh, furnished in Court today, is taken on record subject to just exceptions.

3. It is also submitted by learned counsel for respondents No.2 and

3 that compliance of order dated 01.09.2022 has not been carried out by

MANPREET SINGH 2023.09.12 17:49

I attest to the accuracy and authenticity of this order/judgment

CWP-19501-2022 (O&M) 2023:PHHC:115060-DB 2

petitioners, inasmuch as instead of deposit of Rs.1,50,000/-, a sum of Rs.1,00,000/- has only been deposited on 14.09.2022.

4. Learned counsel for the petitioners submits that she has no instructions in this matter as petitioners have not contacted her.

5. Be that as it may, we find no justification for continuance of these proceedings in view of categoric submission of learned counsel for respondents No.2 and 3.

6. Writ petition is accordingly disposed of as infructuous. Pending

miscellaneous applications, if any, stand disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE) JUDGE September 01, 2023 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.09.12 17:49

I attest to the accuracy and authenticity of this order/judgment