M/S. Pridhvi Asset ... vs M/S. Msr Mega Bio Power Ltd
2021 Latest Caselaw 1838 Tel

    HONOURABLE SRI JUSTICE A. RAJASHEKER REDDY
                       AND
     HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                    WRIT PETITION No.10256 of 2021

JUDGMENT: (Per Hon'ble Sri Justice A. Rajasheker Redddy)

        This writ petition is filed for the following relief:
                         "..to issue Writ or Order or direction more particularly
                one in the nature of Writ of Mandamus declaring the procedure
                adopted by the 13th Respondent in not passing orders in I.A. No

883 of 2017 & I. A. No. 1348 of 2020 in O. A. No. 3316 of 2017 (Old O.A. No.1268 of 2016) as being illegal, arbitrary and unconstitutional apart from being contrary to the provisions of Recovery of Debts Due to Banks and Bankruptcy Act, 1993 and consequently direct the 13th Respondent for early disposal of the IAs and O.A. No.3316 of 2017 and pass..."

2. Heard learned counsel for the petitioner and Sri L. V.

Ramana Rao, learned counsel for the 1st respondent and Sri Zakir Ali

Danish, learned counsel for the 12th respondent.

3. Since O.A. No.3316 of 2017 and I.A.Nos.883 of 2017 and

1348 of 2020 in O.A No.3316 of 2017 are pending before the Tribunal

and the writ petition is filed for seeking direction to dispose of the

interlocutory applications, we feel it proper appropriate to direct the

Tribunal to dispose of the said interlocutory applications, and all the

learned counsel agreed for disposal of the said I.As., within time.

4. Since the issue is already pending before the Tribunal, we

do not want to go into the merits of the matter. This Court has already

granted interim order on 20.04.2021 and the same is extended on

28.04.2021. Therefore, the said interim order shall stand continued till

the disposal of the above said I.As.

5. Accordingly, the Writ Petition is disposed of directing the

13th respondent - The Debts Recovery Tribunal - II, Hyderabad, to

dispose of I.A. Nos.883 of 2017 and 1348 of 2020 in O.A. No.3316 of

2017 as expeditiously as possible, preferably within a period of eight

(8) weeks from the date of receipt of a copy of this order. However,

this order will not preclude the Tribunal in disposing of the O.A.

No.3316 of 2017.

No order as to costs. Miscellaneous applications, if any

pending, shall stand closed.

__________________________ A. RAJASHEKER REDDY, J

______________________ B. VIJAYSEN REDDY, J June 24, 2021 KTL