George Thomas @ Thomas George vs Reserve Bank Of India

A. Muhamed Mustaque, J

This appeal was filed along with an application to condone the delay of 124 days filed by the writ petitioner. The order impugned is an application seeking adjournment of the hearing of the writ petition. Much months haven been lapsed. It is stated that the matter is now listed for hearing. But the problem faced by the appellant is that the bank is now attempting to take delivery of the secured assets. We may not be justified in entertaining this appeal for the simple reason that, what was dismissed is the application seeking adjournment of the hearing of the writ petition. We also may not be able to interdict the bank form taking steps for delivery of the property in the light of the order impugned before us. However, taking note of the fervent plea made by the learned counsel for the appellant, we request the learned Single judge to hear the matter at the earliest. The appeal and the application to condone the delay also fails and, accordingly, dismissed.