M/S Narniat Pharmaceuticals And ... vs Labh Singb
2021 Latest Caselaw 15656 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
      TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                        CON.CASE(C) NO. 1087 OF 2021
 AGAINST THE ORDER/JUDGMENT IN OP (DRT) 52/2020 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/PETITIONER IN O.P(DRT):

             M/S NARNIAT PHARMACEUTICALS AND CHEMICALS PVT.LTD.
             NORTH BEYPORE, CALICUT-673015,
             REPRESENTED BY ITS MANAGING DIRECTOR,
             P.K.KERALA VARMA, S/O. LATE BALARAMA VARMA,
             FLAT NO.F1, BLOCK NO.10, CHINTHAVALAP FLATS,
             RAMMOHAN ROAD, KOZHIKODE DISTRICT, PIN-673004.

             BY ADVS.
             DINESH MATHEW J.MURICKEN
             N.R.SANGEETHARAJ
             VINOD S. PILLAI
             SREELAKSHMI R.
             MOHAMMED THAYIB N.M.
             NAYANA VARGHESE



RESPONDENT/2ND RESPONDENT IN O.P.(DRT):

             LABH SING,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRESIDING OFFICER, DEBTS RECOVERY TRIBUNAL-I,
             ERNAKULAM, 5TH FLOOR, HOUSING BOARD BUILDING,
             PANAMPILLY NAGAR, KOCHI-682036.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1087 OF 2021
                                2




                           JUDGMENT

Learned counsel for the petitioner seeks liberty to withdraw

the contempt petition with a prayer to make a request to the

Presiding Officer who is holding both Bench 1 and Bench 2, for

appropriate consideration. With the aforementioned liberty the

contempt petition is permitted to be withdrawn.

Sd/-

AMIT RAWAL JUDGE nak CON.CASE(C) NO. 1087 OF 2021

APPENDIX OF CON.CASE(C) 1087/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE APPLICATION IN O.A.NO.238/2013 FILED BY THE STATE BANK OF INDIA BEFORE THE DEBT RECOVERY TRIBUNAL, ERNAKULAM DATED 15.3.2013 WITHOUT ANNEXURES.

Annexure A2 TRUE COPY OF THE JUDGMENT IN O.P.(DRT) NO.52/2020 PASSED BY THIS HONOURABLE COURT DATED 17.3.2020.

Annexure A3 TRUE COPY OF I.A. PETITION NO.8/2021 IN O.A.NO.238/2013 ON THE FILE OF DEBT RECOVERY TRIBUNAL-I, ERNAKULAM DATED 26.12.2020.

Annexure A4 TRUE COPY OF I.A. PETITION NO.796/2021 IN O.A.238/2013 ON THE FILE OF DEBT RECOVERY TRIBUNAL-I, ERNAKULAM DATED 28.4.2021.