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Judgment
The petitioner herein is a company, carrying on the business including lending of money under hypothecation scheme. The third respondent, who
was the RC owner of a 2018 vehicle was granted loan. Since, default was committed, SARFAESI proceedings were initiated and the vehicle was
taken possession of. Thereafter on 01.07.2020, an application was filed before the first respondent for issuance of a fresh RC.
In the meanwhile, there was a division of work of the Regional Transport Office and second respondent came into existence. The file was
transmitted to that office and is pending. Form No.37 notice was issued to the petitioner as well as the third respondent. The petitioner seeks for a
direction for early disposal of the application.
The learned senior Government Pleader on instruction submitted that, an objection has been received from the original RC owner.
Having considered the limited relief sought by the petitioner, I am inclined to dispose of the writ petition itself, without issuing notice to the third
respondent, by directing that the second respondent shall process the Ext.P2 application and pass appropriate orders, after giving a reasonable
opportunity to the parties concerned, including the third respondent to raise the objections, if any, as expeditiously as possible, at any rate, within a
period of six weeks from the date of receipt of a copy of this judgment.