OM CONSTRUCTION Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned advocate Mr. Maher Vakharia appearing for the petitioners, learned advocate Mr. V.N. Sevak appearing for the respondent No.1 and learned advocate Mr. Nikhil V. Gorasiya appearing for the respondent No. 3.

(2.) Considering the fact that issue raised in the present petition would be within the domain of learned Debt Recovery Tribunal to adjudicate, learned advocate Mr. Vakharia appearing for the petitioners would not press this petition, more particularly requesting the liberty to approach the learned Debt Recovery Tribunal and it is further requested that interim relief granted by this Court vide order dtd. 15/3/2022 may also be extended for a limited period of time for facilitating the petitioners to approach the Tribunal.

(3.) Considering the fact that interim relief has continued for more than 1 1/2 years, this Court is inclined to consider the said request with following Order and directions : -