Kerala High Court
Antony Xavier D'Cruz vs Union Of India on 20 June, 2007
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 38844 of 2003(Y)
1. ANTONY XAVIER D'CRUZ,
... Petitioner
Vs
1. UNION OF INDIA, REPRESENTED BY THE
... Respondent
2. DEBT RECOVERY TRIBUNAL, ERNAKULAM,
3. RECOVERY OFFICER, DEBT RECOVERY
4. DENA BANK,A BODY CORPORATE,CONSTITUED &
For Petitioner :SRI.R.S.KALKURA
For Respondent :SRI.D.SAJEEV
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :20/06/2007
O R D E R
PIUS C. KURIAKOSE,J.
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W.P.(C) No.38844 of 2003
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Dated: 20th June, 2007
JUDGMENT
This Writ Petition is remaining defective on the reason that service not complete. But I find that it is only the petitioner and the 4th respondent-Bank who are concerned really with the matter involved.
2. Heard counsel for the petitioner and the counsel for the 4th respondent-Bank.
3. Having considered the Writ Petition and having heard the submissions, I am of the view that the only relief which can be aspired for by the petitioner is relief No.1. Accordingly, the Writ Petition will stand disposed of directing the 4th respondent-Bank to consider Ext.P19 One Time Settlement proposal submitted by the petitioner (if not already disposed of) and take a fair and just decision on that application. If the petitioner is desirous of a personal hearing, the same will be allowed by the Bank. The decision at any rate will be taken on the application within three months of receiving copy of this judgment.
srd PIUS C.KURIAKOSE, JUDGE
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