Vellara Antony Sunny vs Hdb Financial Services Ltd
2021 Latest Caselaw 18529 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                      OP (DRT) NO. 30 OF 2021
  AGAINST THE ORDER/JUDGMENT IN SA 129/2021 OF DEBT RECOVERY
                 TRIBUNAL-II, ERNAKULAM, ERNAKULAM
PETITIONER/S:

             VELLARA ANTONY SUNNY
             AGED 68 YEARS
             VELLARA HOUSE,13/179,VYLATHUR,
             NHAMANGAT.P.O, THRISSUR-679 563.
             BY ADVS.P.MOHAMED SABAH
             SMT.SAIPOOJA


RESPONDENTS:

    1        HDB FINANCIAL SERVICES LTD,
             2ND FLOOR,CHAITHANYA BUILDING,OPPOSITE SWAPNIL
             APPARTMENTS, K.K.ROAD,KADAVANTHRA,
             ERNAKULAM-17, REPRESENTED BY ITS AUTHORISED OFFICER.
    2        THE REGISTRAR,
             DEBT RECOVERY TRIBUNAL-II,ERNAKULAM,
             2ND FLOOR,HOUSING BOARD BUILDING,
             PANAMPALLY NAGAR, ERNAKULAM-682 036.
             BY ADV P.PAULOCHAN ANTONY


THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(DRT) No.30 of 2021
                                                  2


                               BECHU KURIAN THOMAS,                J

                           ..............................................
                                O.P.(DRT) No.30 of 2021
                              .....................................
                      Dated this the 8 th day of September, 2021

                                           JUDGMENT

The original petition was necessitated on account of the

vacancy that befell the post of Presiding Officer, DRT-II,

Ernakulam. It is now submitted that the charge of DRT-II

has been handed over to DRT-I, Ernakulam. Accordingly, the

relief claimed in the original petition need not be considered

as the petitioner can preserve his remedies before the

Tribunal.

2. Having regard to the fact that on 31.03.2021, this Court had

granted an interim order, staying all further proceedings

pursuant to Ext.P1, I direct that the said interim order shall

continue for a period of 30 days from today, so as to,

enable the petitioner to move the Tribunal in charge.

The original petition is disposed of with the aforesaid

observations.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/09/09//2021 O.P.(DRT) No.30 of 2021

APPENDIX OF OP (DRT) 30/2021

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF NOTICE DATED 03/03/2021 ISSUED BY THE LEARNED ADVOCATE COMMISSIONER EXHIBIT P2 THE TRUE COPY OF S.A.NO.129/2021 FILED BEFORE THE DEBT RECOVERY TRIBUNAL- 2,ERNAKULAM.

  RESPONDENTS EXHIBITS :         NIL




                                            TRUE COPY    P.A.TO JUDGE