TEJINDER SINGH Vs. REGISTRAR THROUGH DRT

JUDGEMENT

(1.) THE petitioners have approached this Court with a grievance that although they have taken appropriate proceedings before the Debt Recovery Tribunal, Jabalpur under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, but since no Presiding Officer is functioning, as of date, at DRT Jabalpur, therefore, the petitioners are not able to obtain requisite interim orders.

(2.) THROUGH a separate order, Assistant Solicitor General Shri V.K. Zelawat, who is present in the Court, has already assured the Court that Presiding Officer of DRT, Jabalpur shall be appointed on or before November 15,2008.