Andhra Pradesh High Court - Amravati
Canara Bank, vs M/ S. Sri Raghavendra Traders Borrower on 16 September, 2021
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.20203 OF 2021
(Taken up through video conferencing)
ORDER:- (Per Hon'ble Sri Justice Joymalya Bagchi) Petitioner has approached this Court for expeditious disposal of S.A.No.385 of 2019 on the file of the 7th respondent-Tribunal.
2. Sri Sreedhar Valiveti, learned counsel for the petitioner, submits that the matter was heard by the Tribunal and kept for final orders. However, no orders have been passed as yet.
3. Section 17(5) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 inter alia provides that a proceeding before the Tribunal ought to be disposed of within four (4) months from the date of application. Nearly two years have elapsed since the institution of the proceeding. Under such circumstances, we direct the Tribunal to dispose of S.A.No.385 of 2019, as expeditiously as possible, positively within four (4) months from the date of communication of this order.
4. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
____________________________ JUSTICE JOYMALYA BAGCHI ____________________________________ JUSTICE KONGARA VIJAYA LAKSHMI Date: 16.9.2021 AMD 2 2 THE HON'BLE SRI JUSTICE JOYMALYA BAGCHI AND THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION No.20203 OF 2021 Date: 16.9.2021 AMD