Madhya Pradesh High Court
M/S Airforce Marketing Through Its ... vs Piramal Capital Housing Finance Ltd ... on 18 December, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2025:MPHC-IND:37474
1 WP-48939-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
ON THE 18th OF DECEMBER, 2025
WRIT PETITION No. 48939 of 2025
M/S AIRFORCE MARKETING THROUGH ITS PARTNERS SHRI
LOKESH DATA AND OTHERS
Versus
PIRAMAL CAPITAL HOUSING FINANCE LTD ERSTWHILE DEEWAN
HOUSING FINANCE AND OTHERS
Appearance:
Shri Arpit Gupta - Advocate for the petitioners.
Shri Bhuwan Gautam - Govt. Advocate for the respondent No.2 /
State.
ORDER
Per: Justice Vijay Kumar Shukla The petitioners are aggrieved by sale of the property in question. Learned counsel for the petitioners submits that there was an order of status-quo in their favour by the Debts Recovery Tribunal. He further submits that the Bank is going to sell the property through Private Treaty.
2. It is not in dispute that matter is pending before the Debts Recovery Tribunal, Jabalpur, however, the Presiding Officer is not available there. It has already been brought to our notice that cases of Debts Recovery Tribunal, Jabalpur are being heard by Debts Recovery Tribunal, Allahabad and in absence of Debts Recovery Tribunal, Allahabad, the cases are being Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 12/18/2025 6:29:20 PM NEUTRAL CITATION NO. 2025:MPHC-IND:37474 2 WP-48939-2025 heard by Debts Recovery Tribunal, Dehradun.
3. In view of the aforesaid, we disposed off this petition with liberty to the petitioners to file an application for urgent hearing of the case before the Registrar of Debts Recovery Tribunal, Jabalpur by tomorrow and if the said application is filed, the matter shall be listed before the Presiding Officer, Debts Recovery Tribunal, Dehradun within three working days.
4. If for any reason, the matter could not be taken up by the concerning Presiding Officer of Debts Recovery Tribunal, Dehradun as aforesaid, then till the matter is taken up by the concerning Presiding Officer, the status-quo as it exists today shall be maintained by the parties.
5 . It is made clear that this order is on the condition of filing of an application for urgent hearing before the Registrar of Debts Recovery Tribunal, Jabalpur by tomorrow. If such application is not filed, the interim protection granted by this Court shall automatically come to an end.
6. With the aforesaid, writ petition stands disposed off. Certified copy today itself.
(VIJAY KUMAR SHUKLA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
Tej
Signature Not Verified
Signed by: TEJPRAKASH
VYAS
Signing time: 12/18/2025
6:29:20 PM