Madhya Pradesh High Court
M/S Airforce Marketing A Partnership ... vs Piramal Capital Housing Finance ... on 28 October, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:53633
1 WP-41293-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANJEEV SACHDEVA,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VINAY SARAF
ON THE 28th OF OCTOBER, 2025
WRIT PETITION No. 41293 of 2025
M/S AIRFORCE MARKETING A PARTNERSHIP FIRM 3 AND
OTHERS
Versus
PIRAMAL CAPITAL HOUSING FINANCE ERSTWHILE DEEWAN
HOUSING FINANCE LIMITED AND OTHERS
Appearance:
Shri Akshat Agrawal - Advocate for petitioners, appeared through
VC.
Shri Abhishek Agrawal - Advocate for respondent no.1.
Shri Abhijeet Awasthi - Deputy Advocate General for
respondents/State.
ORDER
Per: Hon'ble Shri Justice Sanjeev Sachdeva, Chief Justice Learned counsel appearing for respondent no.1 submits that pursuant to the auction notice, no deposit for submitting bid by any participant was received till the closure time at 04:00 pm on 27.10.2025. He submits that in view thereof, the auction notice has lapsed. He however states that respondent no.1 reserves his right to initiate further proceedings in accordance with the liberty granted by the Debts Recovery Tribunal.
Signature Not Verified Signed by: VAISHALI TRIPATHI Signing time: 29-10-2025 11:27:23NEUTRAL CITATION NO. 2025:MPHC-JBP:53633 2 WP-41293-2025 In view of the above statement, learned counsel for petitioners seeks leave to withdraw the petition with liberty to approach the Debts Recovery Tribunal for consideration of his prayer for interim relief on an early date, if so required.
Petition is accordingly dismissed as withdrawn. All rights and contentions of the parties are reserved.
(SANJEEV SACHDEVA) (VINAY SARAF)
CHIEF JUSTICE JUDGE
VPA
Signature Not Verified
Signed by: VAISHALI
TRIPATHI
Signing time: 29-10-2025
11:27:23