Anil P Menon vs The Registrar, Debts Recovery ...
2021 Latest Caselaw 22736 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        Friday, the 19th day of November 2021 / 28th Karthika, 1943

                           OP (DRT) NO. 240 OF 2021

         ID No.9294/2021 of Debt Recovery Tribunal-II, Ernakulam

PETITIONER:

  1. ANIL P MENON, AGED 50 YEARS, S/O. PADMANABHAN MENON, MADHURAYIL
     VEEDDU, KUZHOOR P.O., KAKKULISSERY, KUZHOOR, TRICHUR-680734.

    And another..

RESPONDENT:

  1. THE REGISTRAR, DEBTS RECOVERY TRIBUNAL - II, KSHB BUILDING,
     PANAMPILLY NAGAR, ERNAKULAM-682036.
  2. AXIS BANK LTD., REP. BY THE AUTHORIZED OFFICER, RETAIL ASSTES LTD.,
     5TH FLOOR, CHICKAGO PLAZA, RAJAJI ROAD, ERNAKULAM, KOCHI-682035.


     Op (debt recovery tribunal) praying inter alia that in the
circumstances stated in the affidavit filed along with the OP (DRT) the
High Court be pleased to pass an interim order restraining the 2nd
Respondent from dispossessing the Petitioner from the secured assets till
the disposal of Ext. P3 stay petition by the Debts Recovery Tribunal-II,
Ernakulam.


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP (DRT) and this court's order
dated 12-11-2021 and upon hearing the arguments of SMT.MUMTAZ SHUMSUDDIN,
Advocate for the petitioners and of SRI.PAULOCHAN P.ANTONY, Advocate for
R2, the court passed the following:




                                                                      (p.t.o)
      Exhibit P2: True copy of Memorandum of Securitisation
Application filed on 09-11-2021 vide ID No.9294/2021 of Debt
Recovery Tribunal-II, Ernakulam
                                  BECHU KURIAN THOMAS, J
                             ==========================
                                 O.P.(DRT) No.240 of 2021
                              ---------------------------------------
                        Dated this the 19 th day of November, 2021

                                       ORDER

The learned counsel for the respondent submits that

the Bank is willing to accept instalment payment

from the petitioner, notwithstanding Ext.P2

judgment, if the petitioner deposits substantial sum

towards the balance due.

2. Therefore, there will be a direction to the

petitioner to pay an amount of Rs.10,00,000/-

[Rupees Ten lakhs only] on or before 20.12.2021. If

the said amount is paid, this Court shall consider the

grant of instalment facility for the balance amount.

On the other hand, failure to deposit the amount as

directed, will render the writ petition itself to be

dismissed.

Post on 21.12.2021.

sd/-

BECHU KURIAN THOMAS, JUDGE AMV/19/11//2021 19-11-2021 /True Copy/ Assistant Registrar