Chaya Industries Ltd vs Recovery Officer, Debt Recovery ...
2021 Latest Caselaw 19712 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943

                          OP (DRT) NO. 110 OF 2021

     AGAINST THE ORDER/JUDGMENT IN OA 1/2001 OF DEBT RECOVERY TRIBUNAL,

                            ERNAKULAM, ERNAKULAM

PETITIONER/1ST CERTIFICATE DEBTOR :

            CHAYA INDUSTRIES LTD
            HAVING ITS REGISTERED OFFICE AT NEW INDUSTRIAL DEVELOPMENT
            AREA, KANJIKODE, PALAKKAD 678 621, KERALA,
            REP.BY ITS MANAGING DIRECTOR,
            MR. THIRUNAVUKKARASU RAGUNATHAN.
            BY ADV P.JINISH PAUL



RESPONDENTS/CERTIFICATE HOLDER & CERTIFICATE DEBTORS 2&3:

     1      RECOVERY OFFICER, DEBT RECOVERY TRIBUNAL-1
            PANAMBILLY NAGAR, ERNAKULAM 682 036
     2      STRESSED ASSETS STABILIZATION FUND
            5TH FLOOR, IDBI TOWER, WTC COMPLEX, CUFFE PARADE,
            MUMBAI 400 005, REP.BY ITS DEPUTY GENERAL MANAGER.
     3      T.RAGUNATHAN, 17, EAST ROAD,
            C.I.T. NAGAR WEST, CHENNAI 600 035
     4      T.MANOHAR, 17, EAST ROAD,
            C.I.T. NAGAR WEST, CHENNAI 600 035
     5      YESSEM STEEL PRODUCTS (KANJIKODE) PVT LTD.
            KELATH PARAMBIL, KARAKAD P.O.,
            KONDURKARA, KALLADIPATTA VIA, PALAKKAD 679 313.
            REP.BY ITS MANAGING DIRECTOR.




THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON 17.09.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 110 OF 2021
                                      2




                            BECHU KURIAN THOMAS,     J

                     ===========================
                          O.P(DRT) No.110 of 2021
                         ---------------------------------
                Dated this the 17 th day of September, 2021

                                  JUDGMENT

The learned counsel for the petitioner submitted that

the petition has become infructuous.

2. Accordingly, the original petition is dismissed as

infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/18/09//2021