Kerala High Court
State Bank Of Travancore vs P.K.Kannan on 30 January, 2010
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 2242 of 2010(E)
1. STATE BANK OF TRAVANCORE
... Petitioner
Vs
1. P.K.KANNAN, S/O.LATE PARAMESWARAN NAIR
... Respondent
For Petitioner :SRI.SATHISH NINAN
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :30/01/2010
O R D E R
P.R.RAMACHANDRA MENON, J
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W.P(C) No.2242 of 2010-E
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Dated this the 30th day of January, 2010.
J U D G M E N T
The petitioner bank has approached this Court for granting the following relief:
"i) To direct the Debt Recovery Tribunal (Kerala & Lakshadweep) at Ernakulam to pass final orders in S.A 33 of 2009 pending before the same within a time frame to be fixed by this Hon'ble Court."
2. When the matter came up for consideration before this Court on 22.1.2010, 'notice by Special Messenger' was ordered to the respondents. Even though the service is complete, the respondents have not chosen to enter appearance.
In the above circumstances, the Writ Petition is allowed as prayed for and the Debt Recovery Tribunal, Ernakulam is directed to pass final orders in S.A.No.33 of 2009 within one month from the date of receipt of a copy of this judgment. No cost.
P.R.RAMACHANDRA MENON JUDGE ab