Madras High Court
The South Indian Bank Ltd vs The Registrar on 11 December, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P.Nos.36270, 36272 and
36274 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.12.2024
CORAM :
THE HON'BLEMR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLEMR.JUSTICE SENTHILKUMARRAMAMOORTHY
W.P.Nos.36270, 36272 and 36274 of 2024
The South Indian Bank Ltd.,
Rep. by its Assistant General Manager,
Hameediya Centre, Nungambakkam,
Chennai 600 006. ... Petitioner in all WPs.
-vs-
1. The Registrar
Debts Recovery Tribunal-III,
Shastri Bhavan, Subba Road, Avenue,
Nungambakkam, Chennai 600 008. ... 1st Respondent
in all WPs.
2. M/s.Real Bikes
Rep. by its Proprietor, Mr.P.Vijay
3. P.Vijay
4. V.Praveena
5. S.Usha
6. V.Priya ... Respondents 2 to 6
in WP.36270/2024
2. M/s.Le Royale Builders Private Limited,
Rep. by its Directors.
3. R.Rajeswar
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https://www.mhc.tn.gov.in/judis
W.P.Nos.36270, 36272 and
36274 of 2024
4. P.B.Srikanth
5. Sajjana Priya Rajeswar
6. Anuja Govindaseetharam & P.S.Anuja ... Respondents 2 to 6
in WP.36272/2024
2. M/s.JKV Business Solutions,
Rep. by its Partners, Pritesh R.Vakil
and Jatin R.Vakil
3. Pritesh R.Vakil
4. Jatin R.Vakil
5. Tejal J.Vakil
6. Dolly P.Vakil ... Respondents 2 to 6
in WP.36274/2024
Prayer : Petitions filed under Article 226 of the Constitution of India seeking
issuance of a writ of mandamus to direct the Debts Recovery Tribunal-III,
Chennai, take up the Memo in Original Application Nos.47 of 2021, 131 of
2021 and 238 of 2021 seeking to record part satisfaction and release of title
document.
For Petitioner : M/s.Ananda Gomathy
*****
COMMON ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The prayer is to take up the Memo in Original Application Nos.47 of 2021, 131 of 2021 and 238 of 2021 in W.P.Nos.36270, 36272 and 36274 of 2024 respectively.
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2. Ms.Ananda Gomathy states there is no Member in Debts Recovery Tribunal-III and until yesterday, the Member in Debts Recovery Tribunal-I was in-charge of Debts Recovery Tribunal-III and even that is not happening now.
3. Therefore, even if we want to pass an order, we cannot. Petitioner may apply to the Debts Recovery Tribunal-III as and when a Member is appointed, as Regular Member or In-charge Member, for early hearing.
Petitions stand disposed of. There shall be no order as to costs.
(K.R.SHRIRAM., CJ.) (SENTHILKUMARRAMAMOORTHY, J.)
11.12.2024
Index : Yes/No
NC : Yes/No
sra
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https://www.mhc.tn.gov.in/judis W.P.Nos.36270, 36272 and 36274 of 2024 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY,J.
(sra) To:
1. The Registrar Debts Recovery Tribunal-III, Shastri Bhavan, Subba Road, Avenue, Nungambakkam, Chennai 600 008.
W.P.Nos.36270, 36272 and 36274 of 2024 11.12.2024 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis