Madhya Pradesh High Court
M/S Sushila Motors A Proprietor Firm vs Bank Of Maharsthra Zonal Office, Indore on 7 May, 2018
1
THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
W. P. No.5897 of 2018
(M/s Sushila Motors & others vs. Bank of Maharashtra & others)
Indore, dated : 07.05.2018
Shri Aniket A. Naik, learned counsel for the petitioners.
Shri A. S. Behrawat, learned counsel for the respondent No.1.
Shri Umesh Gajankush, learned Dy. AG for the respondent Nos.2 and 3 - State.
Heard.
Learned counsel for the petitioners submit that at the time of filing of application for amendment, challenging the order dated 18.12.2015 passed by the District Magistrate in a proceeding under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act), Debts Recovery Tribunal (DRT) was not functional and, therefore, present writ petition has been filed.
At present, DRT is functional therefore, we dispose of this writ petition and hope and expect that the learned Tribunal shall pass an appropriate order in respect of application for amendment and application for grant of stay, within a period of 30 days from the date of passing of this order.
With the aforesaid, writ petition is disposed of.
(P. K. Jaiswal) (S. K. Awasthi)
Judge Judge
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Digitally signed by Geeta Pramod
Date: 2018.05.08 19:37:48 +05'30'