Sharafudheen A.U vs M/S. Edelweiss Asset ...
2021 Latest Caselaw 3403 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                           OP (DRT).No.110 OF 2020

          (OA 39/2013 OF DEBT RECOVERY TRIBUNAL-1, ERNAKULAM)


PETITIONER:

               SHARAFUDHEEN A.U.,
               S/O A.A.UMMER, ALANGATTU HOUSE, SAMEERA MANZIL,
               SANTHI NAGAR, VENNALA, ERNAKULAM-682 028.

               BY ADVS.
               SRI.K.K.MOHAMED RAVUF
               SRI.P.CHANDRASEKHAR

RESPONDENTS:

      1        M/S. EDELWEISS ASSET RECONSTRUCTION COMPANY LTD.,
               HAVING ITS REGISTERED OFFICE AT EDELWEISS HOUSE,
               OFF. CST ROAD, KALINA, MUMBAI-400 098, REPRESENTED BY
               ITS AUTHORIZED OFFICER

      2        KRISHNADAS,
               S/O.MADHAVAN KARTHA, RESIDING AT EDAMAN MADAM,
               THEKKUMBHAGAM, TRIPUNITHURA, ERNAKULAM-682 031.

               R1   BY   ADV.   SMT.P.V.PARVATHY (P-41)
               R1   BY   ADV.   SMT.REENA THOMAS
               R1   BY   ADV.   SMT.NIGI GEORGE
               R2   BY   ADV.   SRI.MANSOOR.B.H.

     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P. (DRT) No.110/2020                2


                                JUDGMENT

Dated this the 29th day of January 2021

Learned counsel for the petitioner, on instructions, submits

that this original petition is rendered infructuous with passage of

time.

This original petition is accordingly closed.

Sd/-

A.M.BADAR

JUDGE

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