Chattisgarh High Court
Ajay Upadhayay vs Uco Bank on 30 April, 2025
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 156 of 2019
AJAY UPADHAYAY versus UCO BANK
30.04.2025 Mr. P.N. Bharat, Sr. Advocate with Mr. Anand Dadariya, counsel for
the petitioner.
Mr. Ravindra Sharma, counsel for respondents No. 1 to 3.
Mr. Manik Mehta, respondent in person.
During the course of the argument it is felt necessary that the record of the S.A. No. 16/2008 passed on 29.03.2011 by the Debts Recovery Tribunal at Jabalpur in case of Manik Mehta vs. UCO Bank and others and records of Appeal No. R-77/2011 {UCO Bank vs. Manik Mehta} and R- KISHORE KUMAR DESHMUKH 75/2011{Ajay Upadhyaya vs. Manik Mehta and Others} passed on Digitally signed by KISHORE KUMAR DESHMUKH Date: 2025.04.30 17:49:39 +0530 20.07.2018 in case of by the Debts Recovery Appellate Tribunal, Allahabad be requisite by the Registry of this Court. Let the Registry call the records. The Registry is also directed to send email for calling the records so that the records may be received during the vacation. The matter be listed for final disposal in motion on 18th June, 2025. The interim relief granted earlier to continue till the next date of hearing.
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(Narendra Kumar Vyas)
JUDGE
Deshmukh