WPMS/3502/2022
2023 Latest Caselaw 252 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS No. 3502 of 2022
                                 Shri Sanjaya Kumar Mishra, J.

Ms. Tanya Kapoor, learned counsel for the petitioner.

Shri T.S. Phartiyal, learned Addl. CSC for the State / respondents no. 2, 7 and 8.

Application for amendment (I.A. No. 1 of 2023) is allowed being formal one.

Let learned counsel for the petitioner amend the writ petition within seven days.

Learned counsel for the petitioner submits that Consumer Redressal Forum does not have jurisdiction in matter relating to SARFESI Act.

Issue rule nisi.

Learned State Counsel has accepted notice on behalf of respondents no. 2, 7 and 8 and received copy of the brief.

Issue notice to respondent no. 3 to 6 by registered post acknowledgment due, returnable within four weeks.

Postal requisites be filed within seven days. Counter affidavit be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks, thereafter.

List on 04.05.2023.

In the meantime, effect and operation of the judgment dated 05.11.2022 shall remain stayed till the next date of listing.

(Sanjaya Kumar Mishra, J.) 12.01.2023 (Grant urgent certified copy of this order, as per Rules) SKS