PAWAN KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE petition is filed with the following prayers:

(2.) LEARNED Counsel for the Petitioner vehemently submits that unless an independent and impartial inquiry is conducted into the factual matrix of the whole transaction, interest of justice will not be met. The Tribunal has been set up to go into these aspects only. If there is any such fraud or mistake in the transaction, it is open to the Petitioner to approach the Debt Recovery Tribunal and it being a Tribunal has to look into all those aspects while taking the decision. In that view of the matter, this writ petition is disposed of without prejudice to the liberty of the Petitioner to approach and apprise the Debt Recovery Tribunal regarding all his grievances on facts.