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Judgment
Mohammad Rafiq, CJ
This writ petition has been filed by the petitioners directly before this Court on the premise that as of now, there is no Presiding Officer working in the Debts Recovery Tribunal, Chandigarh, where the petitioners have the remedy to approach against the action of the respondent.
It is pertinent to record herein that the Central Government, vide notification, dated 13th December, 2021, has entrusted the additional charge of the post of Presiding Officer of DRTI, Chandigarh to the Presiding Officer, DRT, Jaipur. Under these circumstances, it would be appropriate for the petitioners to avail the remedy before the Presiding Officer, DRT Jaipur.
At this stage, the learned counsel for the petitioners submitted that since the Presiding Officer, DRT, Jaipur, visits Chandigarh only two days in a week, therefore, the petitioners may be provided interim protection for a limited period of ten days.
The petitioners are set at liberty to move an application before the DRT for taking up the matter at the earliest, either physically or through Video Conferencing. No coercive action shall be taken against the petitioners by the respondent for the period of ten days or till the matter is taken up for appropriate orders, whichever is earlier.
The writ petition is disposed of accordingly, so also the pending miscellaneous applications, if any.
Copy dasti.