Madhya Pradesh High Court
Bank Of Maharashtra vs The Debts Recovery Tribunal on 3 July, 2019
1 WP-11875-2019
The High Court Of Madhya Pradesh
WP-11875-2019
(BANK OF MAHARASHTRA Vs THE DEBTS RECOVERY TRIBUNAL) 1 Jabalpur, Dated : 03-07-2019 Shri Abhijit Chakrabarti Thakur, learned counsel for the petitioner. Learned counsel for the petitioner contends that one of the member of the Bench (Justice J.K. Maheshwari) has attended the function of the DRT Bar Association and the present petition relates to the functioning of the Member of DRT, therefore, the case may not be heard by this Bench.
The aforesaid contention do not compel to recuse the case but looking to the feeling of the petitioner's counsel Shri Abhijit Chakrabarti Thakur, the matter be placed before Hon'ble the Acting Chief Justice for listing the case before other Bench, in which I (Justice J.K. Maheshwari) am not a Member.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
PK
Digitally signed by PARITOSH KUMAR
Date: 04/07/2019 17:43:15