ASHOK CHATURBHUJ BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 and 227 of the Constitution of India seeking issuance of writ of mandamus or any other appropriate writ with the following prayer:

(2.) Learned counsel for the petitioner submits that e-auction is scheduled for tomorrow but he is constrained to file Writ Petition as he is in no position to move NCLT as it would reopen 1/4/2024 only. During course of the arguments, he has thus prayed for relief for the interregnum only so that he can approach NCLT where liquidation proceeding are pending. He does not seek any further relief at the moment.

(3.) Sh. Raghav Chadha, learned counsel has put in appearance on behalf of respondent nos. 3 and 4. He does admit that the auction is due for tomorrow but in view of the fact that the NCLT, Delhi would reopen only on 1/4/2024, they would keep the auction, with respect to the property in question, on hold for a period of one week from today, so as to enable the petitioner to approach NCLT.