RAHUL ANIL AHUJA Vs. GURCHARAN DHA WAN

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for quashing of the order dtd. 3/10/2019 passed by Presiding Officer of Debt Recovery Tribunal ('DRT")-I in O.A. No. 889/2017 and for quashing of Recovery Proceedings pending before the Recovery Officer in RC No. 294/2019.

(2.) At the outset, the learned counsel for the Petitioner states, on instructions, that the Petitioner is seeking a limited relief in this petition. He states that the Petitioner seeks permission to participate in the auction scheduled for 22/3/2024 and until then he be allowed to continue to occupy the subject property. He states that he is not pressing for any further reliefs.

(3.) In reply, learned counsel for Respondent No. 3 states that the Petitioner has not complied with the order dtd. 25/10/2022 passed by DRT-II in SA No. 29/2018 directing the Petitioner to vacate the subject property within one (1) month; failing which the Petitioner has become liable to pay rent of Rs.2.00 lakhs per month with effect from 25/10/2022.