A2Z DEPARTMENTAL STORE Vs. CANARA BANK

JUDGEMENT

(1.) This writ petition has been filed by the petitioners directly before this Court on the premise that as of now, there is no Presiding Officer working in the Debts Recovery Tribunal, Chandigarh, where the petitioners have the remedy to approach against the action of the respondent.

(2.) It is pertinent to record herein that the Central Government, vide notification, dtd. 13/12/2021, has entrusted the additional charge of the post of Presiding Officer of DRT- I, Chandigarh to the Presiding Officer, DRT, Jaipur. Under these circumstances, it would be appropriate for the petitioners to avail the remedy before the Presiding Officer, DRT Jaipur.

(3.) At this stage, the learned counsel for the petitioners submitted that since the Presiding Officer, DRT, Jaipur, visits Chandigarh only two days in a week, therefore, the petitioners may be provided interim protection for a limited period of ten days.