EKTA ENTERPRISES Vs. AUTHORIZED OFFICER, PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The instant petition has been filed for the grant of following substantive reliefs:-

(2.) It is more than settled that this Court has taken a consistent view that a writ is not maintainable in the matters of any adjudication before the Debt Recovery Tribunal (DRT) or the Debt Recovery Appellate Tribunal (DRAT). However, very peculiar situation has arisen in the instant case as the posts of Presiding Officers of DRT-I, II and III, Delhi and also DRT-I, II and III, Chandigarh are lying vacant and no additional charge of these DRTs has been entrusted/assigned by the Department of Financial Services. Even though initially the Presiding Officer, DRT, Jaipur was nominated to deal with the extreme urgent cases of both the regions, i.e. Delhi and Chandigarh, however, vide a subsequent notification dtd. 5/10/2021, issued by the DRAT, the powers conferred upon the DRT, Jaipur to deal with the extreme urgent cases of DRT-I, Chandigarh, was withdrawn, constraining the petitioner to file the instant petition, being virtually remediless.

(3.) The Principal Division Bench of this Court, after taking into consideration these peculiar facts and circumstances as narrated above, while disposing of CWP No.6587 of 2021, titled Swaroop Chand Dhiman and another Versus Punjab National Bank and others, observed as under:-