Kerala High Court
Dr. Mathew Antony vs Oriental Bank Of Commerce on 6 July, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP (DRT).No. 1026 of 2010(O)
1. DR. MATHEW ANTONY, KOLLAMKULAM HOUSE,
... Petitioner
Vs
1. ORIENTAL BANK OF COMMERCE,
... Respondent
2. P.J.CHACKO, PUTHUPARAMBIL,
For Petitioner :SRI.DINESH R.SHENOY
For Respondent :SRI.V.V.SIDHARTHAN (SR.)
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :06/07/2011
O R D E R
S. SIRI JAGAN, J.
...........................................
O.P.(DRT)NO.1026 OF 2010
.............................................
Dated this the 6th day of July, 2011.
JUDGMENT
The petitioner challenges the orders of the recovery officer of the Debt Recovery Tribunal alleging malafides against him. I am of the opinion that the petitioner has to more appropriately challenge the order of the recovery officer before the DRT as provided for in the Statute. Therefore without prejudice to that right, this writ petition is closed. However, if the petitioner files an appeal within two weeks from today, the Tribunal shall accept the same as within time and adjudicate the same in accordance with law.
Sd/= S. SIRI JAGAN, JUDGE.
cl /true copy/
P.S. to Judge.