Madhya Pradesh High Court
M/S Airforce Marketing A Partnership ... vs Piramal Capital Housing Finance ... on 27 October, 2025
1 WP-41293-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 41293 of 2025
(M/S AIRFORCE MARKETING A PARTNERSHIP FIRM 3 AND OTHERS Vs PIRAMAL CAPITAL HOUSING
FINANCE ERSTWHILE DEEWAN HOUSING FINANCE LIMITED AND OTHERS )
Dated : 27-10-2025
Shri Akshat Agrawal - Advocate for the petitioners.
Shri Ritwik Parashar - Government Advocate for the respondents no.2
to 5.
Learned counsel for petitioners submits that despite the Debts Recovery Tribunal by its order dated 16.09.2025 directing that status quo as far as possession of the property is concerned shall be maintained, the auction notice does not refer to the DRT proceedings or the interim order passed by the Debts Recovery Tribunal.
We note that the e-auction has been slated for 28.10.2025 at 11:00 a.m. Accordingly, issue notice to the respondents. Notice is accepted by learned counsel appearing for the respondent nos.2 to 5.
Humdust notice shall issue to respondent no.1 in addition through counsel appearing for respondent no.1 before the Debts Recovery Tribunal; returnable for 2:30 p.m. today itself.
Since the time is short, learned counsel for the petitioners is permitted to serve the respondent no.1 on his own letter-head.
(SANJEEV SACHDEVA) (VINAY SARAF)
CHIEF JUSTICE JUDGE
TG /-
Signature Not Verified
Signed by: TRUPTI GUNJAL
Signing time: 28-10-2025
13:32:36
2 WP-41293-2025
LATER ON
27.10.2025
Shri Abhishek Agrawal, counsel enters appearance for respondent no.1 and prays for time to take instructions.
At request, re-notify on 28.10.2025 at the top of the list.
(SANJEEV SACHDEVA) (VINAY SARAF)
CHIEF JUSTICE JUDGE
TG /-
Signature Not Verified
Signed by: TRUPTI GUNJAL
Signing time: 28-10-2025
13:32:36