DECCAN CHRONICLES HOLDINGS LTD. Vs. DRT, HYDERABAD

JUDGEMENT

(1.) THIS writ petition has been filed seeking a writ of certiorari to quash the order passed in I.A. No. 779 of 2013 in S.A. No. 167 of 2013, dated 14th March, 2013 by the respondent No. 1 Tribunal and consequently to direct the respondent No. 2 Bank to maintain status quo on the secured assets of the petitioner pending final disposal of S.A. No. 167 of 2073. We need not burden this order replicating/duplicating the facts inasmuch as the chequered history of lis involved in this writ petition has already been explained in the earlier proceedings.

(2.) THIS writ petition had been initially listed before this Court on 19th March, 2014, on which date, we disposed of it to the following effect:

(3.) AGGRIEVED thereby, the second respondent -Bank carried the matter to Supreme Court in S.L.P. No. 8471 of 2014. The Apex Court through its order dated 4th April, 2014, observed as follows: