CHOUDHURY ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P. Sharma, learned counsel for the writ petitioners. Also heard Mr. U.K. Goswami, learned counsel for the respondent no.1.

(2.) The petitioners have put to challenge the vacation notice dtd. 11/6/2024 issued by the Punjab National Bank (PNB), informing them that they need to deliver possession of the secured asset which the petitioners had submitted as security/mortgage for the loan taken by them from the PNB, inasmuch as, the said land had been sold by auction and sale certificate issued on 29/12/2023. The petitioners have also prayed for setting aside the order dtd. 19/7/2024 passed in I.A. No.418/2024 by the Debt Recovery Tribunal (DRT), Guwahati, as well as the impugned judgment and order dtd. 7/11/2025 passed by the Debt Recovery Appellate Tribunal (DRAT), Kolkata, in Misc. Appeal No.72/2025.

(3.) The petitioners' counsel submits that the vacation notice dtd. 11/6/2024 had been challenged by way of SA No.71/2024 along with I.A. No.418/2024, for stay of the vacation notice before the DRT, Guwahati. I.A. No.418/2024 was however dismissed as not being maintainable by the DRT, Guwahati.