Kerala High Court
Central Bank Of India vs Koottanad Educational Society on 10 September, 2013
Author: A.M. Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY, THE 8TH DAY OF DECEMBER 2016/17TH AGRAHAYANA, 1938
OP (DRT).No. 116 of 2016 (O)
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SA 293/2014 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM.
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PETITIONER:
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CENTRAL BANK OF INDIA,
REPRESENTED BY ITS CHIEF MANAGER
AND AUTHORISED OFFICER, REGIONAL OFFICE,
METRO PALACE, OPPOSITE NORTH RAILWAY STATION,
ERNAKULAM - 682 018.
BY ADV. SRI.T.P.RAMACHANDRAN (THACHETH)
RESPONDENT(S):
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1. KOOTTANAD EDUCATIONAL SOCIETY,
REPRESENTED BY ITS PRESIDENT,
PERINGODE P.O, KOOTTANAD,
PALGHAT - 699530.
2. SHALOM MICRO FINANCE LTD,
SHALOM BHAVAN, DEVI NAGAR,
NURANI P.O, PALGHAT, PIN - 678 004,
REPRESENTED BY ITS MANAGING DIRECTOR.
3. JAYSON JOY M.J, VATTAMPOTTA,
THEKKA DESOM, NALLAPALLY P.O,
CHITTOOR, PALGHAT, PIN - 678 553.
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 08-12-2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
mbr/
OP (DRT).No. 116 of 2016 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXHIBIT P1 : TRUE COPY OF INLAND LETTER DATED 10-09-2013.
EXHIBIT P2 : TRUE COPY OF SA 293/2014 (WITHOUT ANNEXURES)
FILED BY THE FIRST RESPONDENT BEFORE THE DEBTS
RECOVERY TRIBUNAL DATED 19-08-2014.
EXHIBIT P3 : TRUE COPY OF THE INTERIM STAY ORDER OF DRT
DATED 19-08-2014.
EXHIBIT P4 : TRUE COPY OF WRITTEN STATEMENT FILED BY THE
PETITIONER DATED 23-09-2014.
EXHIBIT P5 : TRUE COPY OF COUNTER AFFIDAVIT FILED BY THE
PETITIONER DATED 10-01-2015.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.S. TO JUDGE
mbr/
A.M. SHAFFIQUE, J.
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O.P.(DRT) No.116 of 2016
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Dated this the 8th day of December, 2016
JUDGMENT
This original petition is filed seeking the following reliefs:
"(i) Direct the Debts Recovery Tribunal - No.2, Ernakulam to hear and dispose of S.A.No.293 of 2014 within a period of one month."
2. Having regard to the fact that the Securitisation Application was pending since 2014, it would be appropriate that the following direction is issued:
(i) That the Debts Recovery Tribunal shall endeavour to dispose of S.A.No.293 of 2014 within a period of three months from the date of receipt of a copy of this judgment.
This original petition is disposed of as above.
Sd/-
A.M. SHAFFIQUE JUDGE Scl/08.12.2016