Kerala High Court
Punjab National Bank vs M/S Rainbow Colour Lab on 8 January, 2013
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
TUESDAY, THE 8TH DAY OF JANUARY 2013/18TH POUSHA 1934
OP (DRT).No. 4465 of 2012 (O)
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OA.126/2010 of DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER(S):
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PUNJAB NATIONAL BANK
REPRESENTED BY ITS CHIEF MANAGER
ASSET RECOVERY MANAGEMENT BRANCH, CIRCLE OFFICE
MARKET ROAD, ERNAKULAM.
BY ADVS.SRI.C.A.MAJEED
SRI.K.H.ASIF
RESPONDENT(S):
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1. M/S RAINBOW COLOUR LAB
AMBADI BUILDINGS, T.B. ROAD, PALAKKAD - 678 014.
2. THAYYIL AHAMED MUSTHAFA
M/S. RAINBOW COLOUR LAB, AMBADI BUILDINGS, T.B. ROAD
PALAKKAD - 678 014.
3. SAINABHA
W/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
4. KHADEEJA
D/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
5. FATHIMA
D/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
6. RAMLATH
D/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
7. SHAILA
D/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
8. MUNEER RAHMAN
S/O. THAYYIL MOHAMMED HAJI, S/O. AHAMED
THAYYIL HOUSE, POOLAMANNA POST, PANDIAKKAD
MANJERI, MALAPPURAM DISTRICT - 676 121.
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 08-01-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
uj.
ANTONY DOMINIC, J
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O.P.(DRT).4465/2012
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Dated this the 8th day of January, 2013
JUDGMENT
Petitioner is the applicant in O.A.126/10 pending before the DRT, Ernakulam. In this O.P, what they seek is a direction to the Tribunal to expedite the disposal of the Application.
2. I heard the learned counsel for the petitioner.
3. Considering the level of pendency before the Tribunal, I am not inclined to issue any positive direction requiring it to dispose of the case within any time frame. However, I leave it open to the petitioner to move the Tribunal, if they have any real urgency, and seek expeditious disposal of the Application.
With that liberty, this O.P is disposed of.
Sd/- ANTONY DOMINIC, JUDGE
mrcs
/true copy/ PA To Judge