Madhya Pradesh High Court
Jaswant Singh Thakur vs Bank Of Baroda Through Auhorised ... on 12 May, 2026
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2026:MPHC-IND:13754
1 WP-16279-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE ALOK AWASTHI
ON THE 12 th OF MAY, 2026
WRIT PETITION No. 16279 of 2026
JASWANT SINGH THAKUR
Versus
BANK OF BARODA THROUGH AUHORISED OFFICER DEWAS BARNCH
AND OTHERS
Appearance:
Shri Yash Pal Rathore - Advocate for the petitioner.
Shri Arpit Guru - Advocate for the respondent on advance notice.
ORDER
Per: Justice Vijay Kumar Shukla The present petition is filed by the borrower on the ground that his application for extension of the interim order dated 17.03.2026 is pending for consideration in Securitization Application before the Debts Recovery Tribunal (DRT), Jabalpur. However, since the Presiding Officer of the DRT, Jabalpur is not available and the cases are not being heard, his application is not being decided.
2. Considering the same, counsel for the respondent/bank pointed out that the interim order was passed long back on 17.03.2026 and till date the directions given by the DRT, Jabalpur have not been complied with.
3. After hearing learned counsel for the parties, it is apposite to reproduced the order dated 17.03.2026 passed by the DRT, Jabalpur as under :-
"In view of the fact the Applicant is directed to deposit Rs. 5 Lakh within 30 days of this order and show to bona fide at Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 12-May-26 5:45:21 PM NEUTRAL CITATION NO. 2026:MPHC-IND:13754 2 WP-16279-2026 least Rs. 1 Lakh by tomorrow. The Applicant is further directed to submit a suitable proposal for settlement of the account. If the amount is deposited and the proposal is submitted then the Respondent Bank shall not proceed for taking physical possession. It is made clear that it is a default order and if the order is not complied with the Respondent Bank shall be at liberty to take, physical possession as per law."
4. Counsel for the petitioner submits that he may be granted some time to comply with the conditions imposed by the DRT.
5. Considering the submissions and the fact that the loan is a housing loan and the mortgaged property is the house, we direct the petitioner to deposit Rs. 1 lakh within 15 days from today and Rs. 5 lakhs within next 15 days from the date of deposit of Rs.1 lakh. If the directions are not complied with within 15 days from today, the interim order granted by the DRT, Jabalpur shall come to an end. The order dated 17.03.2026 is extended till the matter is taken up by the DRT, Jabalpur subject to the condition that the petitioner shall comply with the conditions of the interim order dated 17.03.2026.
6. On filing of copy of the order passed today, the Registrar of the DRT, Jabalpur will place the matter before the Presiding Officer, whenever the DRT starts functional within 15 days from the date when DRT becomes functional.
7. With the aforesaid, present petition stands disposed of.
(VIJAY KUMAR SHUKLA) (ALOK AWASTHI)
JUDGE JUDGE
Vindesh
Signature Not Verified
Signed by: VINDESH
RAIKWAR
Signing time: 12-May-26
5:45:21 PM