VIJANATH INDUSTRIES PVT. LTD. Vs. JAGADISH T. R.

JUDGEMENT

(1.) This intra-court appeal seeks to lay a challenge to the judgment dtd. 22/3/2022 made by a learned Single Judge of this Court in W.P.No.100144/2022. Its operative portion reads as under:

(2.) After service of notice, the respondent-Bank has entered appearance through its panel counsel, who opposes the appeal. Similarly, the auction buyer who got arraigned as second respondent to the proceedings, at a later stage, having been represented by a private counsel also opposes the appeal contending that the impugned order has benefited the appellants and they having taken such benefit, now cannot turn around to lay a challenge to the same; so contending, both the counsel seek dismissal of the writ appeal.

(3.) Having heard the learned counsel for the parties and having perused the appeal papers we are not inclined to grant much indulgence in the matter except to a very limited extent that the matter having been remanded to the DRT by the learned Single Judge, both the sides should address arguments there on 22/6/2022. No party shall seek any adjournment in the matter; till after the remand is decided; the sale certificate shall not be registered and that the said certificate shall be subject to outcome of the remand; the DRT is requested to hear and dispose of the matter within an outer limit of 30/6/2022. It hardly needs to be said that the appeal in S.A.No.173/2022 shall be taken up for consideration along with the remanded matter in S.A.No.91/2021.