PARESHBHAI VIRJIBHAI BHALIYA Vs. DEBT RECOVERY TRIBUNAL II

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Percy kavina and learned Advocate Mr. Sarswa Chhajar for the petitioners and learned Senior Advocate Mr. Deven Parikh for the respondent Nos. 7 & 8.

(2.) This Court passed the following order on 14/12/2021:

(3.) At the outset learned Senior Advocate Mr. Kavina assisted by learned Advocate Mr. Sarswa Chhajar on behalf of learned Advocate Mr. Shakti S Jadeja submitted that at present the Debt Recovery Appellate Tribunal is available and, therefore, the petitioner would approach the appellate Tribunal for redressal of the grievances raised in this petition. Learned Senior Advocate Mr. Kavina further submitted that ad interim order passed by this Court may be continued for a period of four weeks from today whereby both the parties are directed to maintain status quo with regard to the property in question.