Nijeesh Kalamkolly vs The Authorized Officer

OP (DRT) No.151/2021                              1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                            THE HONOURABLE MR. JUSTICE GOPINATH P.
                   Friday, the 24th day of June 2022 / 3rd Ashadha, 1944

                           IA.NO.1/2022 IN OP (DRT) NO. 151 OF 2021


                   SA(ID 8000/2021) OF DEBT RECOVERY TRIBUNAL, ERNAKULAM

   PETITIONERS/PETITIONERS:

      1. NIJEESH KALAMKOLLY, AGED 38 YEARS, S/O. RAJANKALAMKOLLY, LITTLE
         NEST, CHELANNUR P.O., KOZHIKODE-673 616.
      2. AISWARYA KALATHIL, AGED 31 YEARS, W/O. NIJEESH KALAMKOLLY, SMRUTHI
         (H), NEAR WATER TANK, PUTHIYARA P.O., KOZHIKODE-673 004

   RESPONDENTS/DEFENDANTS:

      1. THE AUTHORIZED OFFICER, ANXIS BANK LIMITED, "TRISHUL", 3RD FLOOR,
         OPP.SAMARTHESHWAR TEMPLE LAW GARDEN, ELLISBRIDGE AHMEDABAD-380 006.
      2. AXIS BANK LIMITED, AXIS BANK, LOAN CENTRE CALICUT, 2ND FLOOR, GLOBAL
         TOWERS, NEAR V ZONE MALL, PARAYANCHERI, KOZHIKODE, KERALA-673 016,
         REPRESENTED BY BRANCH MANAGER.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the interim
   order of this Hon'ble Court staying dispossession of the petitioner, for 3
   weeks from 24.06.2022 to enjoy the benefit granted by this Honourable
   Court.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 03.06.2022 in OP(DRT) and upon hearing the arguments of
   M/S.R.SUDHISH & M.MANJU, Advocates for the petitioner and of M/S.MADHU
   RADHAKRISHNAN, NELSON JOSEPH, M.D.JOSEPH & DEEPAK ASHOK KUMAR, Advocates
   for the respondents, the court passed the following:

                                             ORDER

Heard. Allowed.

Sd/- GOPINATH P., JUDGE 24-06-2022 /True Copy/ Assistant Registrar