M/S K.V. Enterprises vs D.C.B. Bank Limited 13 Wp/2979/2003 ... on 5 September, 2018

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Chattisgarh High Court

M/S K.V. Enterprises vs D.C.B. Bank Limited 13 Wp/2979/2003 ... on 5 September, 2018

Bench: Prashant Kumar Mishra

                                                                            NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                             WPC No. 2443 of 2018

      M/s K.V. Enterprises, Proprietor, Hakeem Khan, S/o Sardar Khan,
       Aged About 55 Years, R/o House No.868, Ward No.39, Baijnath
       Para, Durg, Tahsil and District Durg, Chhattisgarh

                                                                   ---- Petitioner

                                     Versus

     1. D.C.B. Bank Limited Branch, in front of Shri Bala Ji Hospital, G.E.
        Road, Kumhari, Tahsil and District Durg, Chhattisgarh

     2. District Magistrate-cum-Collector, Collector Building G.E. Road,
        Durg, District Durg Chhattisgarh

     3. Tahsildar, G.E. Road, Durg, District Durg Chhattisgarh

     4. Debt Recovery Tribunal University Road, Jabalpur, District
        Jabalpur, Madhya Peradesh

                                                                ---- Respondent

For Petitioner Shri H. B. Agrawal, Senior Advocate with Ms. Deepali Dubey, Advocate For Respondent-State Shri Rajendra Tripathi, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 05/09/2018

1. The order passed by the DRT on 17.08.2018 (Annexure-P-7) is appealable before the DRAT, therefore, I am not inclined to entertain this writ petition. Accordingly, the writ petition is dismissed. The petitioner, if so advised, may avail the alternative remedy.

2. Certified copy as per rules.

Sd/-

Prashant Kumar Mishra Judge Nirala

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