Madhya Pradesh High Court
M/S. Patel Timber Company vs Authorised Officer State Bank Of India on 26 September, 2019
1 WP-20386-2019
The High Court Of Madhya Pradesh
WP-20386-2019
(M/S. PATEL TIMBER COMPANY Vs AUTHORISED OFFICER STATE BANK OF INDIA)
1
Jabalpur, Dated : 26-09-2019
Ms. Sudha Pandit, counsel for the petitioner.
Shri Mahendra Choubey, Government Advocate for the
respondent/State.
Heard on the question of admission.
Issue show cause notice against admission to the respondents on payment of process fee, if not already paid, within three working days.
Notice be made returnable within four weeks. Let instructions may be taken by Shri Choubey, Government Advocate from respondent Nos.3 & 4 that why the property to which the order passed by the Collector which has been set aside by the Debt Recovery Tribunal should not be directed to hand over.
Reply must be filed by the Collector, Balaghat in this regard within two weeks.
List in the week commencing 14/10/2019.
Let a typed copy of this order be supplied to Shri Choubey, GA and also to Shri Ashish Shroti who usually appears on behalf of the respondent No.1 & 2.
Registry is directed to reflect the name of Shri Ashish Shroti in the cause title on behalf of respondent No.1 & 2.
In the meantime, Shri Shroti may seek instruction in the matter and file his Vakalatnama within two weeks.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
Astha
Digitally signed by ASTHA SEN
Date: 03/10/2019 15:37:53