Kerala High Court
Central Bank Of India vs M.Ravindran Nair on 26 May, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY,THE 26TH DAY OF MAY 2014/5TH JYAISHTA, 1936
OP (DRT).No. 1044 of 2012 (O)
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OA.NO.91/2010 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
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PETITIONER/APPLICANT IN OA.NO.91/10 BEFORE DRT, ERNAKULAM :
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CENTRAL BANK OF INDIA, ABODY CORPORATE,
DULY CONSTITUTED UNDER THE BANKING COMPANIES
(ACQUISITION AND TRANSFER OF UNDERTAKINGS) ACT, 1970,
REGIONAL OFFICE, TRIVANDRUM,
REP. BY ASSISTANT REGIONAL MANAGER, GOPALAKRISHNAN,
AGED 56 YEARS, S/O. CHANDRAN PILLAI.
BY ADVS.SRI.PRAVEEN K. JOY
SMT.RENJINI RAJENDRAN
RESPONDENT(S)/DEFENDANTS IN OA.NO.91/10 BEFORE DRT, ERNAKULAM :
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1. M.RAVINDRAN NAIR, AGED 74 YEARS,
S/O.MADHAVAN NAIR, THOTTATHIL VEEDU, MELILA P.O.,
KOLLAM DISTRICT, PIN-691 508.
2. G.UNNIKRISHNAN PILLAI, AGED 42 YEARS,
S/O. GOVINDA PILLAI, GOVINDA VILASOM, MELILA P.O.,
KOLLAM DISTRICT-691 508.
3. B.ANANDAVALLY AMMA, AGED 70 YEARS,
W/O. RAVINDRAN, THOTTATHIL VEEDU, MELILA P.O.,
KOLLAM DISTRICT-691 508.
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING BEEN FINALLY HEARD
ON 26-05-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
OP(DRT).NO.1044/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P1 : TRUE PHOTOSTAT COPY OF OA.NO.91/2010 ON THE FILES OF DRT,
ERNAKULAM.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A.TO.JUDGE
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K. VINOD CHANDRAN, J
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O.P(DRT) No. 1044 of 2012
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Dated this the 26th day of May, 2014
J U D G M E N T
The only prayer made in the original petition is for expeditious disposal of O.A No.91/2010 filed before the Debt Recovery Tribunal at Ernakulam. In the circumstance of the confined relief sought for and especially in the circumstance of respondent having not appeared despite service of notice, it is deemed fit that the petitioner be directed to file an application for expeditious disposal in O.A NO.91/2010 and the Tribunal shall, considering the work of the Tribunal and the pendency thereon, take up the matter and conclude the same, at any rate within a period of six months from the date of receipt of a copy of this judgment.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
jma //true copy//
P.A to judge