Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Kerala High Court

Present vs Sujathan on 23 April, 2021

Author: K.Haripal

Bench: K.Haripal

OP (DRT) 54/2021                                      1/2


                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  Present:
                            THE HONOURABLE MR. JUSTICE K.HARIPAL
                            Friday,the 23rd day of April 2021/3rd Vaisakha, 1943
                                           OP (DRT) No.54/2021
SA No.13/2017 & SA 141/2021 of the DEBT RECOVERY TRIBUNAL-2, ERNAKULAM

PETITIONER
         SUJATHAN,AGED 66 YEARS,
             For information purpose only
         S/O SUKUMARAN, KOTTAPURATHU HOUSE, KOTTUMALA, MAVELIKARA P.O,
         ALAPPUZHA-690101, REPRESENTED THROUGH HIS POWER OF ATTORNEY HOLDER,
         SREERAM SUBHASH, AGED 27 YEARS, S/O SUBHASH, 19/481 A, PRASANTHI,
         ARUNUTTIMANGALAM, KALLUMALA P.O, MAVELIKARA, ALAPPUZHA-690110.
RESPONDENT
1.    ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED,
        (ARCIL), HAVING ITS REGISTERED OFFICE AT RUBY, 10TH FLOOR, 29, SENAPATI
        BAPOT MARG, DADAR(W), MUMBAI-400028, REPRESENTED BY ITS AUTHORIZED
        OFFICER.
2.    OFFICIAL LIQUIDATOR,
        HIGH COURT OF BOMBAY, (IN RESPECT OF LIQUIDATION OF M/S CROWN MARITIME
        COMPANY (INDIA) LIMITED), BANK OF INDIA BUILDING, 5TH FLOOR, M.G.ROAD,
        KALA GHODA FORT, MUMBAI-400023.


     Op (Debt Recovery Tribunal) praying inter alia that in the circumstances stated in the affidavit filed

along with the OP (DRT) the High Court be pleased to stay all further proceedings under the provisions

of SARFAESI Act, until the disposal of the above O.P., and until Debt Recovery Tribunal -2, Ernakulam

hears and passes orders on Ext.P4 to Ext.P6.

     This petition coming on for admission upon perusing the petition and the affidavit filed in support of

OP (DRT) and upon hearing the arguments of Mr. P.SHRIHARI, Advocate for the petitioner, the court

passed the following

                                                 ORDER

Heard. Admit. Issue notice to respondents by speed post. There shall be an order of interim stay for a period of one month.

23-04-2021 Sd/-

K.HARIPAL,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT P4 - TRUE COPY OF S A NO.141/2021 ON THE FILE OF DRT-2, ERNAKULAM. EXHIBIT P5 - TRUE COPY OF I.A.688/2021 FOR STAY IN S.A.141/2021.

OP (DRT) 54/2021 2/2

EXHIBIT P6 - TRUE COPY OF I.A.686/2021 FOR EARLY HEARING IN S.A.141/2021.

For information purpose only