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Abhilash Antony vs The Authorised Officer/Chief ...
2021 Latest Caselaw 22253 Ker

Citation : 2021 Latest Caselaw 22253 Ker
Judgement Date : 5 November, 2021

Kerala High Court
Abhilash Antony vs The Authorised Officer/Chief ... on 5 November, 2021
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                            OP (DRT) NO. 184 OF 2021

    AGAINST THE ORDER/JUDGMENT IN SA 259/2021 OF DEBT RECOVERY TRIBUNAL,

                              ERNAKULAM, ERNAKULAM

PETITIONER:

               ABHILASH ANTONY
               AGED 42 YEARS
               S/O LATE MR.ANTONY MICHAEL,
               VICTOR HOUSE,
               S.N.PURAM P.O,PAMPADY,
               KOTTAYAM DISTRICT, PIN-686 502.
               BY ADVS.
               C.I.ABRAHAM
               GEORGE KARITHANAM VARGHESE(G-96)
               BINDU ABRAHAM


RESPONDENTS:

     1         THE AUTHORISED OFFICER/CHIEF MANAGER
               UNION BANK OF INDIA,
               REGIONAL OFFICE,
               III FLOOR, AMALA TOWERS,
               ADICHIRA JUNCTION,
               KOTTAYAM, KERALA, PIN-686 630.
     2         BRANCH MANAGER
               UNION BANK OF INDIA,
               PAMPADY BRANCH,
               VELLILAVUMKAL BUILDING,
               PAMPADY P.O,
               KOTTAYAM DISTRICT, KERALA-686 502.
               ADV.A.S.P.KURUP, SC




THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON 05.11.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 184 OF 2021
                                       2



                      BECHU KURIAN THOMAS, J
                    ==========================
                       O.P.(DRT) No.184 of 2021
                     ---------------------------------------
               Dated this the 5 th day of November, 2021

                                JUDGMENT

The learned counsel for the petitioner as well as the

respondents submitted that the sale pursuant to

Ext.P1 notice did not take place.

2. The aforesaid submission is recorded and the original

petition is closed.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/05/11//2021

 
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