Bombay High Court
Phoenix Arc Private Limited vs Hanjer Green Power Pvt.Ltd. And Anr on 13 November, 2019
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
(5)-WP-2074-19.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2074 OF 2019
Phoenix ARC Private Limited ..Petitioner
Versus
Hanjer Green Power Pvt. Ltd. & Anr. ..Respondents
Ms. Manaswi Agrawal & Ms. Sakshi Bhalla, Advocates for the
Petitioner.
Ms. Sutpda Saha, Advocate for Respondent No.1.
CORAM : PRADEEP NANDRAJOG, C.J. &
SMT. BHARATI DANGRE, J.
DATE : 13th NOVEMBER, 2019 P.C. 1] A perusal of the pleadings in the Writ Petition would show that against an order dated 25th February 2019 passed by learned DRT, Ahmedabad in S. A. No.41 of 2016 the Petitioner preferred an Appeal before the learned DRAT, Mumbai which was registered as Appeal (L) No.640 of 2019. The Petitioner filed a praecipe seeking early hearing of Appeal (L) No.640 of 2019 before the Presiding Officer of the Debts Recovery Appellate Tribunal, Mumbai which was orally declined.
2] The prayer in the Writ Petition is to issue a direction to learned Presiding Officer of DRAT, Mumbai to expeditiously take up for hearing Appeal (L) No.640 of 2019. The said Appeal was filed in the Registry of DRAT in June 2019.
BGP. 1 of 2
(5)-WP-2074-19.doc.
3] We dispose of the Writ Petition directing learned DRAT,
Mumbai to take up for preliminary hearing Appeal (L) No.640 of 2019 by fixing a date which would be within a week of receipt of the authenticated copy of the present order.
Balaji G. Panchal Digitally signed by Balaji G. Panchal Date: 2019.11.13 SMT. BHARATI DANGRE, J CHIEF JUSTICE 17:30:21 +0530 BGP. 2 of 2