Karnataka High Court
M/S Industrial Finance Corporation vs M/S Bellary Steels And Alloys Limited on 29 October, 2010
Bench: V.G.Sabhahit, B.V.Nagarathna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 297" DAY OF OCTOBER, 2019' PRESENT THE HONBLE MRJUSTICE v.G.SABH_A:'IIT':' I. AND THE HONELE MRS.JUS'I'ICE:'B.V_;"P~l?IG}'I1§ATHN?§:"'---..D W. P. NOS. 25993/2010 &«2E.I62-'iE«:g;2o3;O'(G1»I:%i3 I BETWEEN M/S. INDUSTRIAL FINANCE 'CO.l?§RORATION . OF INDIA LIMITED, A f HAVING THEIR REGISTERED ;O}.?'FIC--E AT': ' IFCITOWER, 'I -- NO 61 , NEHRU" I§L'Ar.:'E," N_3W'«..DE--LI~I1_' A--V D1» 1000 1 9. AND A ERAN_CH_ OFEI"CEATi,NO';7; 2N9 CROSS. CSI COMPUNDD, I\4ISS1O--N' Rozm, 13AI\?GALORE RERREZSENTETAEY II/I;A,1_\IAGER LAW. .. PETITIONER . «_ (BYv_"'s}RI "NAGANm\ID, SR. COUNSEL 1 I"\/1/TS"I3EI;£4II\;Ifs1YA';;S'£s'EELS AND ALLOYS LIMITED A COMPANY REGISTERED UNDER THE PROVISIONS OF TI'~IE COMRARNIES ACT 1956 HAVING ITS '-REGISTERED OFFICE AT NO S 10/11, fANAN_THPUR ROAD, BELLARY -- 583101. 'REPRESENTED HEREIN BY ITS I MANAGING DIRECTOR MR. S. MADHAVA ...RESPONDENT TH$ WIDS. FILED UNDER ARTICLES 226 81 227 OF D. THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE LEARNED DEBT RECOVERY APPELLATE TRIBUNAL, CHENNAI TO MMEDIATELY DISPOSE OF' THE INTERIM APPLICATIONS I.A.NO. 1099/10, 1097/10 (Si 1098/ 10 WIDE ANNEX--C TO F AND THE APPEL RAISAI No. 99/10 PENDING BEFORE IT IN A TIME BOUND MANNERAND THESE WRIT PETITIONS COMING_.A4*"~OI\Ip:V'::}4"dt?i--T";' PRELIMINARY HEARING THIS DAY. SABNAI:IIT...J'.--...V:I./IA:)E< THE FOLLOWING:-- ORDER
These Writ PetitiOnStV__v'ar.e a * L' mandamus to the 'Debt Recot/jery'*..App.el1at.e Tribunal, Chennai (hereinafter ""Cafl11--e(i- for short) for Considering ._.interi1"n* filed by the petitioner"Iin.uA:I?',A('§i€';]"1\?0~..99/ 1'O"'C0ntending that the said appliCati.0nS are ,-considered by the appellate Tribunal. W 'V was issued to the respondent and it haS.__not to appear before this Court. H We have heard the learned Senior counsel _appearing for the petitioner.
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4. The learned senior counsel after arguing for some time submitted that the petitioner would notLp1fe'ss its prayer for direction to expedite the . applications as the same would delay_ the'heari.ngf°of_'theV_p kl' final appeal. Wherefore, they are prayer for a direction to issVu.¢"a_rnandamusgtozcorisijder " V the LA. Nos. 1099/10, 109A7,/i'oi_e;n;j di'09s,/ It is submitted by the that the order has already 10 and they would applications.
Aecordiiiigly, not"press'i11-gzthe said applications. _ It isic-pen to thepetitioner to file necessary applications it for» of the said interim applications vbefore' the DRAT. The other prayer in the is to direct the DRAT to expedite the V A. Having regard to the above said facts of the "hand that the learned senior counsel for the \9,)/%.
petitioner has agreed to withdraw the interim applications that are pending before the DRAT which would come in the way of the final hearing_4vo_:1"-.._thr_e appeal, apart from observing this, we hold' . the interim applications referred to..above_*are "vfij;thdram:iV_ if "
before the DRAT, it is hoped be made to dispose of the =a_ppeal .i_tselfl1;rithii'1VVt1iree * if months from the date receiptlof Copy of th,irsV..vorder or production of certified'.e'opy"of3*this'border, whichever is earlier.
A;eC'o1'dVif;-glyf;'fall 'the.Wri't"Petitions are disposed of with thle_ab.ove .sali'.'Cie« Ed/pp rrrrr flaw Sd/-
'Edge