KESHAVJI DEVJI Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India seeking following main reliefs:

(2.) Learned Advocate Mr.Jainish Shah appearing on caveat for respondent No.1 is permitted to file his reply. Registry to accept the same.

(3.) It appears from the record that the petitioners have filed SA No.349 of 2023 and the Court Commissioner had issued notice dtd. 05/05/2022 to take actual possession of the property on 28/05/2023. The petitioners have filed an application for urgent circulation and accordingly the DRT had fixed the matter on 18/05/2023 and thereafter it was listed on 25/05/2023. It also appears that Presiding Officer, DRT-II, Ahmedabad is on leave for the period between 23/05/2023 to 26/05/2023 and as per the notice afore-stated the possession is to be taken on 28/05/2023 at 8:00 a.m.