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Judgment
G. C. Mishra, Acting Chairman
MP-PMLA-8175/RNC/2020 (U.H.)
The present application has been filed by the appellant to allow the present application for urgent hearing and the accompanying application of the
Applicant/Intervenor for urgent/advance hearing in the appeal be taken up through Video Conferencing. The prayer for urgent hearing is considered
and allowed and the application is accordingly disposed of.
MP-PMLA-8495/RNC/2021 (Misc.)
The present misc. application has been filed under Section 151 of the Code of Civil Procedure, 1908 on behalf of the applicant/intervenor HDFC Bank
seeking following reliefs:
(a) to allow the present application and permit the applicant/intervenor to take steps to sell the mortgaged properties under the provisions of
SARFAESI Act to realize its dues.
(b) Pass such other or further orders as this Hon’ble Tribunal may deem fit and proper in the circumstances of the case.
Issue notice. The learned counsel for the appellant and the Respondent accepted the notice and sought time to file the reply to the said application.
HDFC bank who has filed Intervenor application in this appeal has also filed appeal against the same impugned order and the appeal is registered vide
no. FPA-PMLA-3823/RNC/2020 and the said matter is coming up on 14th July, 2021. Since the present appeal and other appeal have arisen out of
the same impugned order and the said appeal is yet to be admitted because of the delay in filing the appeal so it is considered fit and proper to take up
both the matter on the same date i.e. 14.07.2021.
In view of the above, with the consent of both the parties, let both appeals be taken up together on 14.07.2021.
The appellant and the Respondent herein are directed to file the reply to the application bearing no. MP-PMLA-8495/RNC/2021 (Misc.) within six
weeks with an advance copy to be served to the other side.
MP-PMLA-7942/RNC/2020 (Misc.)
The Respondent has filed the reply on 18.03.2021 to the Intervenor application. The same is taken on record. It is contended by the appellant HDFC
Bank (Intervenor) that copy of the reply filed by the Respondent is yet to be received by the Intervenor. The learned counsel for the appellant
submitted that he seeks some time to file the reply to the Intervenor application. The Respondent is directed to supply the copy of the reply to the
Intervenor Application within one week. The appellant is also directed to file the reply to the Intervenor application within six weeks with an advance
copy to be served on the other side.
No further time would be granted in both the applications.
List the appeal and applications on 14th July, 2021 alongwith the connected appeal bearing no. FPA-PMLA-3823/RNC/2020.
The interim order dated 15th March, 2018 to continue till the next date of hearing.