Kerala High Court
R.Dhanalakshmi vs Union Bank Of India on 28 January, 2021
Author: A.M.Badar
Bench: A.M.Badar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942
OP (DRT).No.105 OF 2020
AGAINST THE ORDER/JUDGMENT IN TA 1412/2016 OF DEBT RECOVERY
TRIBUNAL, ERNAKULAM
PETITIONERS:
1 R.DHANALAKSHMI
AGED 80 YEARS
M/S SEEMATTI TEXTILES,
KOLLAM-691001, NOW AT ARAYACHAMVEEDU, KOTTAMUKKU,
KACHERI P O, KOLLAM-691013.
2 R VEERESH KUMAR
DHANAMS,
CURZON ROAD, KOLLAM-691001.
NOW AT ARYACHAMVEEDU, KOTTAMUKKU, KACHERI P O,
KOLLAM-691013.
3 R ANANTHAKUMAR
DHANAMS,
CURZON ROAD, KOLLAM-691001.
NOW AT ARYACHAMVEEDU, KOTTAMUKKU, KACHERI P O,
KOLLAM-691013.
BY ADVS.
SRI.S.EASWARAN
SRI.P.MURALEEDHARAN (IRIMPANAM)
SMT.K.V.RAJESWARI
RESPONDENTS:
UNION BANK OF INDIA
KOLLAM BRANCH, KOLLAM-691001, REPRESENTED BY ITS
SENIOR MANAGER
DEBTS RECOVERY TRIBUNAL-II, ERNAKULAM,
IST FLOOR, K.S.H.B BUILDING, PANAMPILLY NAGAR
KOCHI-682036, REPRESENTED BY ITS REGISTRAR
R1 BY ADV. SRI.SADCHITH.P.KURUP
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP (DRT).No.105 OF 2020
2
JUDGMENT
Dated this the 28th day of January 2021 Learned counsel is seeking withdrawal of the instant petition with liberty to file a fresh petition.
The petition is disposed of as withdrawn with liberty as prayed for, if permissible under law.
Sd/-
A.M.BADAR Nsd //true copy// JUDGE PA to Judge OP (DRT).No.105 OF 2020 3 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 16.10.2017 IN OP (DRT) 120 OF 2016.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 13.11.2018 IN OP (DRT) 122 OF 2018.
EXHIBIT P3 TRUE COPY OF THE ORDER DATED 21.03.2019 OM AIR 690 & 691 OF 2018 ON THE FILES OF DRAT CHENNAI.
EXHIBIT P4 COPY OF THE JUDGMENT DATED 18.12.2019 IN WP 9331/2019 AND CONNECTED CASES.
EXHIBIT P5 COPY OF THE ORDER DATED 10.03.2020 IN AIR 690 & 691 OF 2018 ON THE FILES OF DRAT CHENNAI.
EXHIBIT P6 COPY OF THE ORDER DATED 10.03.2020 IN WA 242 OF 2020 PASSED BY THE DIVISION BENCH OF THIS HON'BLE COURT.
EXHIBIT P7 COPY OF TA 1412/2016 WITHOUT ANNEXURES FILED BY THE 1ST RESPONDENT BEFORE THE DRT
-2 ERNAKULAM.
EXHIBIT P8 COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONERS.
EXHIBIT P9 COPY OF IA NO 1991 OF 2019 FILED BY THE PETITIONERS BEFORE DRT IN TA 1412 OF 2016.
EXHIBIT P10 COPY OF THE COUNTER AFFIDAVIT FILED BY THE 1ST RESPONDENT.
EXHIBIT P11 COPY OF THE MEMO FILED IN IA 1991 OF 2019 IN TA 1412 OF 2016.
EXHIBIT P12 COPY OF ORDER DATED 14.10.2020 IN IA 1991/2019 IN TA 1412/2016 PASSED BY THE DEBT RECOVERY TRIBUNAL-2 ERNAKULAM.