ARUNA KAMAL SINGH Vs. BANK OF BARODA

JUDGEMENT

(1.) The office of the Chairperson, Debts Recovery Appellate Tribunal, Mumbai (hereafter, "the DRAT(M)", for short) is vacant since September 15, 2021. This has led to proliferation of writ petitions under Art. 226 of the Constitution of India before this Court challenging orders of the Debts Recovery Tribunals all over the State of Maharashtra. While hearing Writ Petition (L) No. 24293 of 2021 and Writ Petition (L) No. 24630 of 2021 on 02/12/2021, we had made, inter alia, the following order:-

(2.) Close on the heels of such order, the Supreme Court while considering Petition for Special Leave to Appeal (C) No. 10911 of 2021, by its order dtd. December 16, 2021 made the following direction: -

(3.) Reference to these orders is made at the outset for a specific purpose, to be indicated hereafter.