Kerala High Court
Icici Bank Ltd vs The Debt Recovery Tribunal on 19 July, 2011
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP (DRT).No. 2313 of 2011(O)
1. ICICI BANK LTD.,
... Petitioner
Vs
1. THE DEBT RECOVERY TRIBUNAL,
... Respondent
2. VANJINAD LEATHERS LIMITED
3. INDUSTRIAL DEVELOPMENT BANK OF INDIA,
4. IFCI LTD.,
5. STATE BANK OF TRAVANCORE,
6. TAHSILDAR,
7. OFFICIAL LIQUIDATOR,
For Petitioner :SRI.K.LAKSHMINARAYANAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :19/07/2011
O R D E R
S. SIRI JAGAN, J.
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O.P.(DRT) No.2313 OF 2011
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Dated this the 19th day of July, 2011
JUDGMENT
The petitioner bank is a party in T.A. No.3 of 2003 pending before the Debt Recovery Tribunal. The petitioner submits that the said T.A. was originally filed as a suit before the High Court of Mumbai as early as in 1989 which has been transferred to the 1st respondent, when the 1st respondent was constituted. The petitioner submits that in view of the long pendency of the matter, the 1st respondent may be directed to dispose of T.A. No.3 of 2003 expeditiously. It is further submitted that the matter was finally heard on 12.1.2011 and taken up for orders, but orders have not yet been pronounced.
2. I have heard the learned counsel for the bank also. In view of the fact that the matter is a long pending one, I dispose of this Original Petition (DRT) with a direction to the 1st respondent to pass orders pursuant to the hearing held on 12.1.2011 in T.A.No.3 of 2003, as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment.
S. SIRI JAGAN, JUDGE acd