Madras High Court
R.Magesh vs Edelweiss Asset Reconstruction ... on 12 June, 2025
CRP. No.2080 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.06.2025
CORAM
THE HONOURABLE MR JUSTICE P.B. BALAJI
CRP. No.2080 of 2025
1.R.Magesh
2.Lubina Magesh
Petitioners
Vs
Edelweiss Asset Reconstruction Company
Limited, Rep. By its Authorised Officer,
Retail Central Office,
1st Floor, Edeweiss House, Off CST Road,
Kalina, Mumbai – 400 098
Respondents
PRAYER: This Civil Revision Petition under Article 227 of the
Constitution of India, to set aside the order dated 29.04.2025 in I.A.
No.592 of 2025 in NDN (SA) No.306 of 2025 on the file of the Debt
Recovery Tribunal -II, Chennai Bench.
For Petitioners : Mr.S.Vedhavel
For Respondents : No Appearance
**********
ORDER
By order dated 22.05.2025, the petitioners were granted an interim order by way of an order of status quo regarding possession, available for a limited period of three weeks, to enable the petitioners to move an Appeal before the Debts Recovery Appellate Tribunal (DRAT).
P.B.BALAJI, J., 1/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/07/2025 07:24:03 pm ) CRP. No.2080 of 2025
2. The learned counsel for the petitioners states that a Regular Appeal has been preferred on 11.06.2025. Therefore, it is open to the petitioners to approach DRAT for any interim relief and nothing survives for further consideration. Accordingly, this Civil Revision Petition is closed. No costs.
12.06.2025 rkp Index : Yes / No Internet : Yes / No To:
The Debt Recovery Tribunal-II, Chennai.CRP. No.2080 of 2025 2/2
https://www.mhc.tn.gov.in/judis ( Uploaded on: 07/07/2025 07:24:03 pm )