Ajayan T.V vs The Authorized Officer
2021 Latest Caselaw 21897 Ker

OP (DRT) NO. 138 OF 2021
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                    OP (DRT) NO. 138 OF 2021
 AGAINST THE ORDER/JUDGMENT IN ID 7647/2021 OF DEBT RECOVERY
                 TRIBUNAL, ERNAKULAM, ERNAKULAM
PETITIONER:

          AJAYAN T.V
          AGED 53 YEARS
          S/O THULASEEDHARAN,
          (SOLE PROPRIETOR, VASANTHI TRADE LINKS,
          AMPALATHUMKALA),
          SATHEESA MANDIRAM, KOLANOOR, EZHUKONE P.O,
          KOTTARAKKARA, KOLLAM-691505.
          BY ADVS.
          K.S.HARIHARAPUTHRAN
          S.R.PRASANTH
          BHANU THILAK


RESPONDENT:

          THE AUTHORIZED OFFICER,
          CHIEF MANAGER, STATE BANK OF INDIA, STRESSED ASSETS
          RECOVERY BRANCH (SARB) LMS COMPOUND, OPPOSITE
          MUSEUM WEST GATE, VIKASBHAVAN P.O,
          THIRUVANANTHAPURAM-695033.
          BY ADV TOM K.THOMAS


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP (DRT) NO. 138 OF 2021
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                  BECHU KURIAN THOMAS, J
                ................................................
               O.P.(DRT) NO.138 OF 2021
               ...........................................
        Dated this the 3rd day of November, 2021


                              JUDGMENT

Adv.Tom.K. Thomas, the learned counsel for the

respondent submits that, pursuant to Ext.P5 sale notice the

sale scheduled on 30/9/2021 did not take place due to the

absence of bidders.

The said submission is recorded and the original

petition is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM OP (DRT) NO. 138 OF 2021

APPENDIX OF OP (DRT) 138/2021

PETITIONER'S EXHIBITS :

Exhibit P1 THE TRUE COPY OF SETTLEMENT DEED DATED 15.09.2009 BEARING NO.1850/2009 OF EZHUKONE SRO.

Exhibit P2 THE TRUE COPY OF THE NOTICE DATED 18/07/2018 SEND BY THE RESPONDENT-BANK TO THE PETITIONER U/S 13(2) OF THE SARFAESI ACT.

Exhibit P3 THE TRUE COPY OF THE NOTICE FROM THE CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM IN CMP.1153/2021 DATED 09.07.2021.

Exhibit P4 THE TRUE COPY OF THE CMP NO.1153/2021 PREFERRED BY THE RESPONDENT-BANK BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM DATED 30.06.2021.

Exhibit P5 THE TRUE COPY OF THE NOTICE FOR SALE DATED 26.08.2021 ISSUED BY THE RESPONDENT BANK.

Exhibit P6 THE TRUE COPY OF THE RELEVANT PAGES OF THE SA PREFERRED BEFORE THE LEARNED DEBT RECOVERY TRIBUNAL-II, ERNAKULAM HAVING ID NO.7647/2021 DATED 23.09.2021.

RESPONDENT'S EXHIBITS : NIL

AJM //TRUE COPY// PA TO JUDGE