MUKESH AGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing.

(2.) The writ petition was disposed of vide order dtd. 17/12/2021 and protection against coercive action was granted to the petitioners for a period of four weeks or till appointment of Presiding Officer in Debts Recovery Tribunal, Dehradun, whichever is earlier.

(3.) Today, the matter is listed on time extension application.