Abdul Bari vs Kozhikode District Co-Operative ...
2021 Latest Caselaw 21516 Ker

OP (DRT) No.116/2021                               1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                         THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                Friday, the 29th day of October 2021 / 7th Karthika, 1943

                            IA.NO.1/2021 IN OP (DRT) NO. 116 OF 2021


                       SA 171/2021 OF DEBT RECOVERY TRIBUNAL-I, ERNAKULAM.

   PETITIONER/ PETITIONER/ APPLICANT:

          ABDUL BARI, AGED 43 YEARS, S/O O.P.ALI HAJI, CHALAKKARA
          HOUSE, THACHAMPOYIL P.O, KOZHIKODE-673573.

   RESPONDENTS/ RESPONDENTS/ DEFENDANTS:

      1. KOZHIKODE DISTRICT CO-OPERATIVE BANK LTD, HEAD OFFICE, P.O.BOX
         NO.503, CHALAPPURAM POST, KOZHIKKODE, REPRESENTED BY SENIOR
         MANAGER/AUTHORIZED OFFICER (PRESENTLY, THE KERALA STATE CO-OPERATIVE
         BANK (KERALA BANK).


         And 2 others.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent period of
   direction granted by this honourable court as per Exhibit P4 judgment for
   a further period of two months or such time the learned DRT- 1, Ernakulam
   commences its sitting.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 07-10-2021 and judgment dated 15/09/2021 and upon hearing the
   arguments of M/S ABDUL JALEEL.A, M.A.SULFIA, M.J.PAVU, K.M.ABDUL MAJEED &
   P.J.SHIJO, Advocates for the petitioner, the court passed the following:


                                            O R D E R

Respondents seek time to get instructions.

Post on 15-11-2021.

Interim order shall stand extended till then.

Sd/- BECHU KURIAN THOMAS, JUDGE

29-10-2021 /True Copy/ Assistant Registrar