RAVINDER SINGH Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ADMITTEDLY the proceedings before the DRT are pending. During the pendency of the proceedings only, the attachment has taken place. The Petitioner submits that he may be permitted to continue to reside in the house subject to further orders by the DRT. This prayer, the Petitioner has to make before the DRT, in which case, the DRT would consider it and pass appropriate orders in accordance with law, justice and equity. The Petitioner submits that the matter is now posted before the DRT only in August. It is for the Petitioner to move an application for urgent hearing in view of the emergent situation pointed out in the writ petition, in which case the DRT will take a decision in the case of the Petitioner and pass appropriate orders in accordance with law, expeditiously.