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Judgment
6 paragraphs · 279 wordsVijay Kumar Shukla, J
The matter was taken up at the request of petitioners on the court-slip. Against the petitioners, an order under section 14 of the SARFAESI Act has been passed. The said order is under challenge in S.A.No. 135/2026 before the DRT, Jabalpur. Petitioners have filed copy of the ordersheets in the pending case before the DRT from which it appears that at present the post of Presiding Officer, DRT, Jabalpur is vacant and the cases of DRT, Jabalpur are being heard by Presiding Officer, DRT, Allahabad which is hearing the matters only related to auction and possession. The date which has been given in the case of petitioners is 9.10.2026. Petitioners have already been sent a notice dated 23.2.2026 for possession.
Considering the same, the petition is disposed of with a direction to the petitioners to submit a application for urgent hearing in the pending case before the DRT, Jabalpur within 7 working days from today and if such an application is filed within the said period, the Registrar,DRT, Jabalpur shall place the matter before the Presiding Officer, DRT, Allahabad who is hearing the matters of DRT, Jabalpur within next 15 days.
Considering that the subject matter of the property is a residential house and the fact that filing of the present petition was brought to the notice of the Bank Officer, despite the possession has been taken over, therefore as an interim measure it is directed that till the matter is placed before the DRT, Allahabad, the possession of the petitioners shall be restored and they shall be allowed to occupy the accommodation in question.
With the aforesaid, the petition stands disposed off.
C.c. today.