Chattisgarh High Court
M/S Devashish Fuels vs Oriental Bank Of Commerce, 3 ... on 11 November, 2019
Bench: P.R. Ramachandra Menon, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 518 of 2019
{Arising out of Order dated 03.10.2019 passed in Writ Petition (C) No. 3575 of 2019 by
the learned Single Judge}
1. M/s. Devashish Fuels, Through Proprietor Smt. Monika Dewangan W/o Shri
Rishabh Dewangan, Aged about 37 years, R/o Devashish Fuels, Bhitarras, Post
Sihava, Tehsil Nagari, District Dhamtari, Chhattisgarh.
2. Shri Rishabh Dewangan S/o Shri Ishwar Chand Dewangan, Aged about 41
years, R/o 184, Kallamav Para, Acchotta, Ward No. 10, District Dhamtari,
Chhattisgarh.
---- Appellants
Versus
Oriental Bank of Commerce, Through Authorised Officer, Address Branch
Office, New Bus Stand, Dhamtari, Chhattisgarh.
---- Respondent
For Appellant : Shri Rahul Tamaskar, Advocate. For Respondent : Shri Anshuman Shrivastava, Advocate on behalf of Shri Saurabh Jain, Advocate.
Hon'ble Shri P.R. Ramachandra Menon, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per P.R. Ramachandra Menon, Chief Justice 11/11/2019
1. The learned counsel for the Appellant submits that in terms of the order dated 09.09.2019 passed by the Debts Recovery Tribunal, Jabalpur (for short 'the Tribunal), a copy of which has been produced as Annexure A/5, the Appellant has satisfied a total sum of Rs. 17,00,000/- as against a total 2 liability of nearly Rs. 27,00,000/-. The learned counsel submits that the Appellant wants to file appropriate proceedings before the Tribunal for seeking some relaxation/modification so as to enable the Appellant to wipe off the entire liability to the Respondent-Bank. In the said circumstance, permission is sought for to withdraw the appeal and to move the Tribunal, as above.
2. Permission is granted.
3. The writ appeal is dismissed as withdrawn.
Sd/- Sd/-
( P.R. Ramachandra Menon) (Parth Prateem Sahu)
CHIEF JUSTICE JUDGE
Amit