SHRI SHANI SAI MINERALS Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Ms. Abhilasha Tomar, learned counsel for the petitioners and Mr. Ashish Joshi, learned counsel for the respondent no.1.

(3.) Ms. Abhilasha Tomar, Advocate submitted that S.A. No.156 of 2024 'M/s Shri Shani Sai Mineral and Another vs. Punjab National Bank', is pending before the Debts Recovery Tribunal, Dehradun. She has requested to dispose of the present writ petition by directing the Debts Recovery Tribunal, Dehradun to decide the said S.A. No.156 of 2024 as expeditiously as possible.