Madhya Pradesh High Court
Idfc First Bank Limited Through Its ... vs Ramesh Pal on 3 August, 2023
Author: Sheel Nagu
Bench: Sheel Nagu
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 4309 of 2023
(IDFC FIRST BANK LIMITED THROUGH ITS AUTHORIZED OFFICER Vs RAMESH PAL AND OTHERS)
Dated : 03-08-2023
Shri Shashank Verma - Advocate for the petitioner.
Shri Shivam Chhalotre - Advocate for the respondents.
Challenge herein is to an interlocutory order dated 24.07.2023 passed by D.R.T. Jabalpur granting an interim order in favour of respondents without first deciding question as to whether the securitisation application is admissible or not in view of the same having been filed with delay of 279 days.
Learned counsel for the respondents has relied upon Coordinate Bench decision of this Court rendered on 21.01.2022 passed in WP. No.415/2022 where a writ of mandamus sought in similar circumstances was declined by invoking doctrine of forum conveniens.
It would thus be appropriate to peruse relief clause in WP. No.415/2022. List in the next week alongwith record of disposed of WP. No.415/2022.
(SHEEL NAGU) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
mohsin
Signature Not Verified
Signed by: MOHAMMED
MOHSIN QURESHI
Signing time: 8/5/2023
11:26:40 AM