A.S Bopanna, J.:— Though these petitions are listed for considering applications in IA. Nos. 1 and 2 of 2013, whereby the petitioners have sought for directions, the petitions are taken up for disposal.
2. Having heard the learned Senior counsel representing the parties, I have adverted to the prayers made in the instant petitions, which reads as hereunder:
a. Issue a writ in the nature of Mandamus, directing the Hon'ble Debts Recovery Tribunal to hear and dispose of the Interlocutory Applications filed by the Petitioners in O.A No. 766/2013 i.e I.A No. 2593/2013 to 2598/2013 & I.A No. 3034/2013 expeditiously;
b. Grant such other reliefs as this Hon'ble Court deems fit, in the facts and circumstances of the case as well as in the interest of justice and equity.”
3. The averments made in the petitions in justification of the said prayers would refer to the situation where the petitioners have filed the applications as denoted in the prayer column before the Debts Recovery Tribunal wherein O.A No. 766/2013 filed by the petitioners is pending consideration. By the said application, the petitioners have sought for certain interim directions against respondents No. 1 to 3. The Debts Recovery Tribunal had neither considered the application on its merits nor had granted any ad-interim relief pending consideration of the application. It is in that circumstance, the petitioners are before this Court.
4. This Court while directing notice to the respondents on 03.09.2013 on taking note of the submission made by the learned Senior counsel for the petitioners had passed the ad-interim order in aid of the final consideration of the application which had been filed before the Debts Recovery Tribunal which was pending consideration. At this juncture, since in any event this Court is of the view that the said application would have to be considered and disposed of one way or the other in accordance with law by the Debts Recovery Tribunal, certainly if no ad-interim protection is granted to the petitioners, the right of the petitioners would be defeated. In that view, the interim order dated 03.09.2013 passed herein is confirmed to enure to the benefit of the petitioners till the applications denoted in the prayer column of the instant petitions are considered and disposed of by the Debts Recovery Tribunal. The Debts Recovery Tribunal may fix its own time frame for disposal of the applications which shall be in a expeditious manner. The submission of the learned senior counsel for the petitioners relating to directions sought in IA. Nos. 1 and 2 of 2013 filed herein in such circumstance would not arise for consideration before this Court and if the grievance of the petitioners still survives to press the prayers in the said applications, it would be open for the petitioners to file such application before the Debts Recovery Tribunal which would be considered on its merits and in accordance with law.
5. In terms of the above, these petitions stand disposed of. In view of disposal of the petitions, application in IA. Nos. 1 and 2/2013 also stands disposed of.