Kerala High Court
Present vs For Information Purpose Only on 9 April, 2021
Author: A.M.Badar
Bench: A.M.Badar
OP (DRT) 19/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.M.BADAR
Friday,the 9th day of April 2021/19th Chaithra, 1943
OP (DRT) No.19/2021
SA No.62/2021 of the DEBT RECOVERY TRIBUNAL II, ERNAKULAM
PETITIONER
For information purpose only
KANNAN T.,S/O THANKAPPAN NADAR
J B GARDEN, VETTILATHAZHAM, MUKHATHALA P.O, KOLLAM 691 577
RESPONDENTS
1. THE AUTHORIZED OFFICER, STATE BANK OF INDIA,
STRESSED ASSETS RECOVERY BRANCH, CHILD WELFARE COMPLEX, L.M.S
COMPOUND, THIRUVANANTHAPURAM 695 033
2. THE DEBT RECOVERY TRIBUNAL NO. II,
ERNAKULAM, REPRESENTED BY ITS REGISTRAR, 1ST FLOOR, KSHB
BUILDING, PANAMPILLY NAGAR, ERNAKULAM 682 036
Original Petition (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 proceeding pursuant to Exhibit P1 demand and P5 sale notices till the disposal of the
above OP(DRT).
This petition again coming on for orders upon perusing the petition and the affidavit
filed in support of OP (DRT) and this court's order dated 26-03-2021 and upon hearing the
arguments of M/S.N.SASI & T.S.SUMSON, Advocates for the petitioner and of STANDING
COUNSEL for R1, the court passed the following:
ORDER
Heard both sides.
The petitioner has approached the DRT. He has also filed application for amendment of stay petition. Stay petition is pending before DRT. The DRT is not functioning. In the meanwhile, sale of the secured assets has been conducted and is confirmed. The petitioner is virtually forum less. In this view of the matter, post after vacation. In the meanwhile, respondents shall not issue sale certificate. 09-04-2021 Sd/-
A.M.BADAR,JUDGE /true copy/ Sd/-
OP (DRT) 19/2021 2/2ASSISTANT REGISTRAR msv/2 12.4.21 For information purpose only