Madhya Pradesh High Court
Prakash Yadav vs Authorized Officer on 23 October, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP-22628-2021
The High Court Of Madhya Pradesh
WP-22628-2021
(PRAKASH YADAV Vs AUTHORIZED OFFICER AND OTHERS)
1
Jabalpur, Dated : 23-10-2021
Heard through Video Conferencing.
No one appears for petitioner in the second round.
The grievance of petitioner is that despite having preferred an appeal
u/s 17 of the SARFAESI Act against the proceedings initiated by the
respondents u/s 13, the appeal has not been decided and appeal has not been
taken up due to absence of any Presiding Officer at DRT, Jabalpur.
Let the case be taken up on 25.10.2021.
Learned Assistant Solicitor General to appear and inform the Court about the functionality or non-functionality of DRT, Jabalpur on the next date of hearing.
Let name of Shri J.K. Jain, Assistant Solicitor General be reflected in the cause list.
(SHEEL NAGU) (VISHAL DHAGAT)
JUDGE JUDGE
Biswal
Signature Not Verified
SAN
Digitally signed by SHIBA NARAYAN
BISWAL
Date: 2021.10.25 17:04:30 IST