ARVINDBHAI ASHWINKUMAR TRIVEDI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Meet Shah, learned advocate appearing for the petitioners and Ms.Nalini Lodha, learned advocate, who has received instructions to appear on behalf of the respondent Bank.

(2.) Mr.Meet Shah, learned advocate for the petitioners submitted that the petitioners have approached this Court, as the Presiding Officer of the DRT-I, Ahmedabad is not available and the charge of DRT-I given to the Presiding Officer of DRT-II has not been extended after 31/3/2022.

(3.) Ms.Nalini Lodha, Learned advocate for the respondent Bank submitted that in view of the peculiar situation which has arisen due to non- handing over of the charge of the DRT-I to the Presiding Officer of the DRT-II w.e.f. 1/4/2022, under instructions from the responsible officer of the Bank, no coercive action shall be taken by the respondent-Company against the petitioners till either the charge of DRT-I is handed over to the Presiding Officer to the DRT-II or the Presiding Officer of the DRT-I takes the charge. It is further submitted that the respondent-Bank shall also issue notice of 15 days to the petitioners before taking any action.