AGRAWAL COALS AND LOGISTICS Vs. DEBTS RECOVERY TRIBUNAL

JUDGEMENT

(1.) This petition coming on for orders this day, JUSTICE SUJOY PAUL passed the following:

(2.) Learned counsel for the petitioner submits that orders under challenge are dtd. 03/03/2023 (Annexure P/2) passed by Registrar, Debts Recovery Tribunal (DRT), Jabalpur which got stamp of approval in Chamber Appeal by learned Presiding Officer by order dtd. 09/03/2023 (Annexure P/4). Both the orders were passed by competent officers of DRT, Jabalpur which is within the territorial jurisdiction of Principle Seat of this Court, thus the office objection deserves to be overruled.

(3.) We find substance in the said argument in the light of Clause-2 of Article 226 of the Constitution which envisages that even if a minuscule part of cause of action has arisen within the territory of this Bench, petition can be entertained. Thus, Office objection is overruled.