PRADEEP KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present case is taken up today through Video conferencing.

(2.) The present writ petition has been preferred for quashing the order dtd. 30.06.2017 passed by the Debts Recovery Tribunal (in short "the DRT"), Ranchi in R.P No. 502 of 2016 whereby time was allowed to the respondent-Bank to file reply to the petitioners' objection petition and orders have been passed point wise (total five points) whereby the immovable property attached vide order dtd. 27.03.2017 has been ordered to be sold through public auction including the order for settling a sale proclamation with respect to movable and immovable properties of the petitioners. The petitioners have also prayed for issuance of direction upon the respondent-State to comply the undertaking given by it to the respondent-Bank with respect to payment of its contribution of 75% of loan amount under the Scheme namely CGTMSE (Credit Guarantee Fund Scheme For Micro and Small Enterprises) (hereinafter to be referred as "the said Scheme") which has not been fulfilled by the respondent-State.

(3.) During the pendency of the writ petition, the petitioner preferred IA No. 1665 of 2021 for staying sale notice dtd. 27.02.2021 issued by the Canara Bank, Adityapur II Branch, District- Seraikella-Kharsawan which, according to the petitioners, was dropped by the Bank on their gate of the work place on 13.03.2021.