SOURABH SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Mr Sumit Sinha, who appears on behalf of the petitioners, says that the petitioners have been constrained to approach this Court, as, in effect, the Debt Recovery Tribunal (DRT)-III, Delhi is not functioning.

(3.) Ms Shruti Shivkumar, who appears on behalf of respondent no.1/Union of India (UOI), says that although the Presiding Officers have been appointed for the DRTs, including the concerned DRT i.e., DRT-III, the officers appointed have been given the leeway of one month to take charge.