Chithra Guptan P vs Authorized Officer
2021 Latest Caselaw 457 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                      WP(C).No.13972 OF 2020(V)


PETITIONERS:

      1        CHITHRA GUPTAN P
               AGED 61 YEARS
               S/O.SANKARANARAYANA GUPTAN, ARYANET TRUST OFFICE,
               ASHTAMI ROHINI, KADAMABAZHIPURAM, PALAKKAD, PIN-
               678633.

      2        ASHALATHA V.K.,
               AGED 55 YEARS
               W/O.CHITHRA GUPTAN P., ARYANET TRUST OFFICE,
               ASHTAMI ROHINI, KADAMABAZHIPURAM, PALAKKAD, PIN-
               678633.

               BY ADV. SRI.RAJESH SIVARAMANKUTTY

RESPONDENTS:

      1        AUTHORIZED OFFICER
               (ASSISTANT GENERAL MANAGER/CHIEF MANAGER),
               (AUTHORIZED OFFICER UNDER SECURITIZATION AND
               RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT
               OF SECURITY INTEREST ACT) DHANALAXMI BANK LTD.
               REGIONAL OFFICE, THRISSUR, PIN-680002.

      2        ARYANET TRUST,
               REP. BY ITS CHAIRMAN, ARYANET TRUST OFFICE, ASHTAMI
               ROHINI, KADAMABAZHIPURAM, PALAKKAD, PIN-678633.

               R1 BY SRI.VIVEK VARGHESE P.J., SC, DHANLAXMI BANK

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 13972 of 2020
                               2


                              JUDGMENT

Dated this the 6th day of January 2021

This writ petition challenging Ext.P2 was filed at the time

when the Debt Recovery Tribunal was not functioning due to the

Covid-19 pandemic. It is submitted that the DRT has started

functioning and accordingly, the reliefs claimed in this writ petition

can be initiated before the said Forum. Reserving the liberty of the

petitioner to move the DRT for appropriate reliefs, this writ petition

is permitted to be dismissed as withdrawn.

Sd/-

                                          BECHU KURIAN THOMAS

Nsd                                               JUDGE
//true copy//
PA to Judge
                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE REPRESENTATION SUBMITTED

BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE REPLY DATED 18.06.2020 ISSUED BY THE 1ST RESPONDENT TO THE 1ST PETITIONER.