KHUSHAL TRADERS Vs. INDUSIND BANK LIMITED

JUDGEMENT

(1.) The petitioners have preferred the present petition under Article 226 of the Constitution of India with the following prayers:-

(2.) Mr.Arpit Kataria, learned advocate appearing for the petitioners has submitted that as per the notice issued on 27/4/2023 annexed at annexure "D" for the possession of the properties to be taken back by the Court Commissioner on 27/5/2023 and an application for preponement of the Sec.Application No.147 of 2023 was preferred before the D.R.T.-I, Ahmedabad on 12/5/2023 and the matter was preponed on 24/5/2023 but, D.R.T-I, Ahmedabad in on leave and therefore, the charge has been entrusted to the Presiding Officer, DRT-II, Mumbai from 23/5/2023 to 26/5/2023.

(3.) Mr.A.S.Panesar, learned advocate for the respondent No.1 has stated that he will defer taking physical possession of the property of the petitioner for one week