Vivek Kumar Singh And Another v. Debt Recovery Tribunal Lko. Thru. Registrar And Another

Neutral Citation No. - 2024:AHC-LKO:67002-DB

Court No. - 3 Case :- WRIT - C No. - 8342 of 2024 Petitioner :- Vivek Kumar Singh And Another Respondent :- Debt Recovery Tribunal Lko. Thru. Registrar And Another Counsel for Petitioner :- Santosh Kumar Shukla

Hon'ble Mrs. Sangeeta Chandra,J. Hon'ble Brij Raj Singh,J.

1. Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

2. This writ petition has been filed for the following reliefs:-

"(i). Issue a writ, order or direction the nature of mandamus directing the Respondent Bank not to confirm the Auction sale schedule for today i.e.20.09.2024 till the disposal of the interim relief application filed by Petitioners ;

(ii). Issue a writ, order or direction in the nature of Mandamus directing the Debt Recovery tribunal to decide the interim relief application filed by the petitioners at the earliest."

3. The respondent no.4 in this case is Aditya Birla Housing Finance Limited, which is a Private Company. The petitioner has prayed for a direction to the respondents to not to confirm the auction sale scheduled for 26.09.2024 and also a writ in the nature of mandamus to the Debts Recovery Tribunal to decide the interim relief application of the petitioner.

4. This writ petition was disposed of with liberty to the petitioner to approach this Court under Article 227/supervisory jurisdiction of the Constitution as he wishes this Court to issue a direction to the Debts Recovery Tribunal to decide his interim relief application.

Order Date :- 26.9.2024 Pks