Kerala High Court
M/S. Pulikkal Medical Foundation vs M/S. Jaihind Travels (P) Ltd on 23 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943
OP (DRT).No.43 OF 2021
AGAINST THE ORDER/JUDGMENT IN SA 343/2019 OF DEBT RECOVERY
TRIBUNAL, ERNAKULAM
PETITIONER:
M/S. PULIKKAL MEDICAL FOUNDATION
A COMPANY REGISTERED UNDER THE COMPANIES ACT,
REPRESENTED BY ITS MANAGING DIRECTOR P.V.ANTONY,
S/O. DR. P.A.VARGHESE, RESIDING AT PULIKKAL HOUSE,
WATER FRONT ENCLAVE, CHILAVANNOOR KOCHI-682 020.
BY ADV. SRI.R.S.KALKURA
RESPONDENTS:
1 M/S. JAIHIND TRAVELS (P) LTD.
BEHIND SONY CENTRE, 39/4187, M.G.ROAD, RAVIPURAM,
KOCHI-682 016
REPRESENTED BY ITS DIRECTOR THOMAS KURUVILA.
2 MATHEW GEORGE
KURUVITHADAM HOUSE, PERUMPALOOR HOUSE, MUVATTUPUZHA,
ERNAKULAM-686 673.
3 MARIAMMA MATHEW
KURUVITHADAM HOUSE, PERUMPALOOR HOUSE, MUVATTUPUZHA,
ERNAKULAM-686 673.
4 DHANALAXMI BANK LTD.
REPRESENTED BY ITS MANAGER, SHANMUGHAM ROAD BRANCH,
ERNAKULAM-682 031.
5 THE AUTHORISED OFFICER
DHANALAXMI BANK LTD., SHANMUGHAM ROAD BRANCH,
ERNAKULAM-682 031.
6 M/S. REAL VIDEO IMPACTS (P) LTD.
GROUND BLOOR, A-2/23, SAFDARJUNG ENCLAVE NEW DELHI-
110029 REPRESENTED BY ITS MANAGING DIRECTOR.
7 E.P.GEORGE,
EDATHURUTHIKARAN HOUSE, JUDGES AVENUE, KALOOR,
KOCHI-682 017.
O.P.(DRT) No.43 of 2021
2
8 K.N.MARZOOK
RATNAPURI, ERG ROAD, KOCHI-682 014.
9 M/S. INDIA MIDDLE EAST BROAD CASTING NETWORKING (P)
LTD.,KCCI BUILDING, SHANMUGHAM ROAD, KOCHI-682 031
REPRESENTED BY ITS AUTHORISED SIGNATORY.
10 THE DEBTS RECOVERY TRIBUNAL
ERNAKULAM, REPRESENTED BY ITS REGISTRAR, 5TH FLOOR,
KERALA STATE HOUSING BOARD, PANAMPILLY NAGAR,
ERNAKULAM, KERALA-682036.
SRI.P.VIJAYAKUMAR, ASG OF INDIA
BY ADV. C K KARUNAKARAN
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(DRT) No.43 of 2021
3
JUDGMENT
Heard the learned counsel on both sides. It is submitted
by them that the matter is at the final stage of disposal by the
learned Debts Recovery Tribunal, Ernakulam. It has already
been heard in part, and now stands adjourned to 30.04.2021.
2. Having considered the rival contentions, I direct the
learned Debts Recovery Tribunal to dispose of the matter
within a period of four months from today.
The Original Petition (DRT) is disposed of accordingly.
Sd/-
K.HARIPAL
JUDGE
NB/23.4.21
O.P.(DRT) No.43 of 2021
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF THE
MEMORANDUM OF ASSOCIATION OF THE PETITIONER
COMPANY EMPOWERING ITS MANAGING DIRECTOR TO
REPRESENT THE PETITIONER IN LEGAL
PROCEEDINGS.
EXHIBIT P2 TRUE COPY OF THE LETTER DATED 17.9.2019
ISSUED BY THE 5TH RESPONDENT TO THE
PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LETTER DATED 30.9.2019
ISSUED BY THE PETITIONER TO THE 5TH
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE LETTER DATED 30.9.2019
ISSUED BY THE 5TH RESPONDENT TO THE
PETITIONER.
EXHIBIT P5 TRUE COPY OF THE LETTER DATED 30.9.2019
ISSUED BY THE PETITIONER IN RESPONSE TO
EXHIBIT P4 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE WRITTEN STATEMENT DATED
14.12.2019 FILED BY THE PETITIONER IN
S.A.343 OF 2019 BEFORE THE DEBTS RECOVERY
TRIBUNAL.
EXHIBIT P7 TRUE COY OF THE APPLICATION SUBMITTTED BY
THE PETITIONER AS I.A.269 OF 2021 IN
S.A.343 OF 2019.
EXHIBIT P8 TRUE COPY OF I.A.589 OF 2021 IN S.A.343 OF
2019.
RESPONDENT'S EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
