NEW DELHI MOTOR WORKSHOP Vs. THE AUTHORISED OFFICER CUM CHIEF MANAGER, TRANSPORT CO-OPERATIVE BANK LTD.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Sec. 226 of the Constitution of India seeking the following reliefs:-

(2.) The grievance of the petitioners is that although their case is pending before the Debt Recovery Tribunal in which by way of an amendment application, the order impugned dtd. 14/02/2021 is also challenged, however, on account of the vacancy in the Debt Recovery Tribunal, there is no Presiding Officer and the application is still pending.

(3.) Learned counsel for the petitioners submits that the petitioners are apprehending dispossession of their property. He further submits that petitioners are also ready to deposit Rs.1.5 Lakhs more of the amount within further 15 days time. It is further submitted that orders have been passed by this Court in W.P. No.24173/2021 dtd. 8/11/2021 and W.P. No.26369/2021 dtd. 14/12/2021 wherein this Court relying on the decision of the Supreme Court in the case of L.Chandra Kumar Vs. Union of India reported in (1997) 3 SCC 261 have disposed of the writ petitions directing the Tribunal to decide the interim application. Until the aforesaid application is decided, protection has been provided to the petitioners.