Madhya Pradesh High Court
Sunil Gupta vs Bank Of Baroda Thr. on 13 October, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
THE HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
W.P. No.15503/2020
(Sunil Gupta Vs. Bank of Baroda)
Gwalior, Dated : 13/10/2020
Shri Anmol Khedkar, Advocate for the petitioner.
In pursuance of the directions issued by the Apex Court and
guidelines issued by the High Court of Madhya Pradesh in the wake of
COVID-19 outbreak, the matter was taken up through video
conferencing while adhering to the norms of social distancing
prescribed by the Government.
Learned counsel for the petitioner submits that since the DRT at
Jabalpur is not functioning, he has no other alternative but to approach
this Court challenging the auction to be held on 14/10/2020 in respect
of the immovable property belonging to the petitioner.
Learned counsel for the petitioner is directed to supply a copy
of the writ petition along with Annexures to Shri Praveen Surange,
Advocate or any other counsel appearing for the Bank of Baroda,
during the course of the day, who in turn shall seek instructions in the
matter.
Meanwhile, it is directed that the auction scheduled to be held
on 14/10/2020 vide Auction Notice (Annexure P/1) shall take place
but the auction proceedings shall not be finalized and no sale
certificate shall be issued in respect of the aforesaid auction, till the
next date of hearing.
2
THE HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
W.P. No.15503/2020
(Sunil Gupta Vs. Bank of Baroda)
Shri Khedkar is directed to inform the name of the counsel
appearing for respondent/Bank to the Registry and the Registry shall
reflect the same in the cause list.
List this case on 19/10/2020.
(S.A. Dharmadhikari) (Vishal Mishra)
Judge Judge
(and)
ANAND
SHRIVASTA
VA
2020.10.13
16:59:37
+05'30'