Madhya Pradesh High Court
Mohan Lal Vishwakarma vs Bank Of Maharastra on 14 December, 2021
Author: Sheel Nagu
Bench: Sheel Nagu
1 MP-4142-2021
The High Court Of Madhya Pradesh
MP No. 4142 of 2021
(MOHAN LAL VISHWAKARMA Vs BANK OF MAHARASTRA AND OTHERS) Jabalpur, Dated : 14-12-2021 Ms. Smita Arora, learned counsel for the petitioner.
It is not disputed that the petitioner has availed the remedy of securitisation application. The securitisation application was filed some time in the end of October, 2021 raising the same cause which has been raised in this petition which was filed since the DRT at Jabalpur and the DRAT at Allahabad (UP) both were non-functional.
However, it is brought to the notice of this Court that notification dated 13.12.2021, has been issued conferring jurisdiction of Jabalpur Bench upon the Presiding Officer of DRT No.1 Mumbai.
The petitioner is free to press the SA filed before the DRT at Jabalpur. With the aforesaid liberty, petition stands disposed of without commenting upon merits of the matter.
(SHEEL NAGU) (PURUSHAINDRA KUMAR KAURAV)
JUDGE JUDGE
pb
Signature
SAN Not
Verified
Digitally signed by
PRASHANT
BAGJILEWALE
Date: 2021.12.14
18:13:33 IST