Madhya Pradesh High Court
Aditya Birla Finance Limited A Non ... vs Shri Carnet Elias Fernandes Vemalayam on 27 June, 2018
1 WA-784-2018
The High Court Of Madhya Pradesh
WA-784-2018
(ADITYA BIRLA FINANCE LIMITED A NON BANKING FINANCE COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956 Vs SHRI CARNET ELIAS FERNANDES VEMALAYAM)
1
Jabalpur, Dated : 27-06-2018
Mr. H.C. Kohli and Mr. Sanjeev Singh, Advocates for the
appellant.
Mr. Vivek Baderiya, Advocate for respondent Nos. 1 & 2.
At the request of Mr. Baderiya that arguing counsel Mr. Vishal Bhatnagar is not available, list on Monday (2.7.2018).
Mr. Vishal Bhatnagar, counsel for respondent Nos. 1 and 2, shall come prepared that similar issue has been decided on 16.4.2018 by this Court in Writ Petition No. 19028/2017 [Sunil Garg Vs. Bank of Baroda], that remedy of an aggrieved person against an order passed by the District Magistrate is only before the Debts Recovery Tribunal.
(HEMANT GUPTA) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Digitally signed
by ANIL KUMAR
SHIVARAMAN
aks
Date: 2018.06.28
15:13:00 +05'30'