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Calcutta High Court (Appellete Side)

State Bank Of India And Another vs Dassnagar Precision Engineering on 2 September, 2016

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02.09.2016

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C.O. 3301 of 2016 State Bank of India and another.

Vs. Dassnagar Precision Engineering Private Limited and others.

Mr. Joy Saha, Mr. Shamit Sanyal, Ms. Mekhala Kanji.

... for the petitioners.

This is an application under Article 227 of the Constitution of India at the instance of the bank seeking a direction upon the Debt Recovery Tribunal, Kolkata-I to dispose of the pending applications in S.A. 9 of 2015.

From the certified copy of the order sheets annexed to this revisional application, this Court finds that the Tribunal is adjourning the matter from time to time by putting a rubber seal that it has no time to take up the matter.

Be that as it may, this Court directs the Presiding Officer, Debt Recovery Tribunal, Kolkata-I to make efforts to dispose of all the pending applications in S.A. 9 of 2015 as expeditiously as possible after giving an opportunity of hearing to the respective parties or their learned advocates and shall dispose of the same within two months from the date of communication of this order in accordance with law.

For abandon precaution it is made clear that none of the observations recorded herein above shall have any persuasive value on the merit of those applications.

With these observations, the revisional application is disposed of.

However, there shall be no order as to costs.

ab                                          (Harish Tandon, J.)