Madhya Pradesh High Court
Mr. Ashish Yadav vs Hdfc Limited Indore Branch Hdfc Housing ... on 9 March, 2022
Author: Chief Justice
Bench: Ravi Malimath, Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
ON THE 9th OF MARCH, 2022
WRIT PETITION No. 3765 of 2022
Between:-
MR. ASHISH YADAV S/O MR. OMPRAKASH
YADAV, ADDRESS PLOT NO. 325, SOUTH PART,
COLONY AMBIKA PURI EXTENSION, TEHSIL
CHOTA BANGARDA, INDORE (MADHYA
PRADESH)
.....PETITIONER
(BY SHRI ABHISHEK MALVIYA - ADVOCATE )
AND
1. AUTHORISED OFFICER CUM CHIEF MANAGER
HDFC LIMITED INDORE BRANCH HDFC
HOUSING DEVELOPMENT FINANCE
CORPORATION LIMITED, ADDRESS 10-A, MG
ROAD, NR TREASURE ISLAND MALL, INDORE
AND REGD. OFFICE- RAMON HOUSE, HT
PAREKH MARG, 169, BACKBAY RECLAMATION,
CHURCH GATE, MUMBAI (MADHYA PRADESH)
2. ADDITIONAL DISTRICT MAGISTRATE
PRASHASHANIK SCHOOL, MOTI TABELA
INDORE (MADHYA PRADESH)
3. NAYAB TEHSILDAR JUNI INDORE
COLLECTORATE PRASHASANIK SCHOOL MOTI
TABELA, INDORE.
4. SMT. SARITA YADAV W/O SHRI ASHISH YADAV,
AGED ABOUT 33 YEARS, OCCUPATION:
HOUSEWIFE, ADDRESS 116, CHHATRAPARI
NAGAR, INDORE (MADHYA PRADESH)
Signature Not Verified
SAN .....RESPONDENTS
(SHRI MOHD. IBRAHIM - ADVOCATE FOR RESPONDENT NO.1
Digitally signed by SANTOSH MASSEY
Date: 2022.03.10 17:27:33 IST AND SHRI ADITYA GARG - GOVERNMENT ADVOCATE FOR
RESPONDENT NO.2 & 3)
2
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
ORDER
A t request of petitioner's counsel, the writ petition is dismissed as withdrawn with a liberty to approach the concerned Debts Recovery Tribunal.
Interim order dated 15.02.2022 is extended for a further period of 8 weeks from today.
(RAVI MALIMATH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
skm
Signature Not Verified
SAN
Digitally signed by SANTOSH MASSEY
Date: 2022.03.10 17:27:33 IST