Punjab-Haryana High Court
M/S Karnavati Enterprises vs Canara Bank And Others on 30 September, 2024
Author: Lisa Gill
Bench: Lisa Gill
Neutral Citation No:=2024:PHHC:129930-DB
123 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-25296-2024
Date of Decision: September 30, 2024
M/S KARNAVATI ENTERPRISES ..... Petitioner
Versus
CANARA BANK AND OTHERS ..... Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MRS. JUSTICE SUKHVINDER KAUR
Present: Mr.Rajiv Kataria, Advocate for the petitioner.
Mr. Rakesh Gupta, Advocate for the respondent - Bank.
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LISA GILL, J.
1. Learned counsel for petitioner submits that filing of this writ petition has been necessitated due to learned DRT-II being non-functional. Earlier charge of DRT-II had been given to learned DRT-I, which has been considering the matter in accordance with law. However, since 14.08.2024 till today neither Presiding Officer has been appointed to discharge the function of learned DRT- II nor the earlier arrangement of additional charge of learned DRT-II being given to learned DRT-I, extended. SA filed by the petitioner is hanging fire without any consideration/adjudication.
2. Keeping in view order of even date passed in CWP-25240-2024 titled as Jawala Trading Company and others versus Reserve Bank of India and others, whereby it has been directed that earlier arrangement of additional charge of learned DRT-II being given to learned DRT-I shall continue till next 1 of 2 ::: Downloaded on - 04-10-2024 22:48:36 ::: Neutral Citation No:=2024:PHHC:129930-DB CWP-25296-2024 -2- date of hearing therein or decision of Cabinet Committee for Appointments, whichever is earlier, this writ petition is rendered infructuous.
3. At this stage, learned counsel for respondent - Bank submits that no action is being taken uptill 08.10.2024 for taking over possession of property. Accordingly, we are sanguine that present matter where SA has already been filed by petitioners would be taken up by learned DRT-I on appropriate application being filed. Needless to say, parties are at liberty to raise all pleas available to them before the said Forum.
6. Writ petition is disposed of, accordingly.
(LISA GILL)
JUDGE
(SUKHVINDER KAUR)
September 30, 2024 JUDGE
Rts
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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