Ramdas P.R vs The Authorised Officer, Bajaj ...
2022 Latest Caselaw 9601 Ker

O.P(DRT).343/22                       1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
       THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                          OP (DRT) NO. 343 OF 2022
 AGAINST THE ORDER/JUDGMENTSA 200/2022 OF DEBT RECOVERY TRIBUNAL,
                                 ERNAKULAM
PETITIONER/S:

      1      RAMDAS P.R.
             AGED 50 YEARS
             S/O RAMAN NAIR, DOOR NO. 30/166/5, VANIYAN LANE,
             CHAKKAMUKKU, THRISSUR, PIN-680 002., PIN - 680002
      2      SAKTHI MARKETING
             DOOR NO.29 736 1A, SHORNUR ROAD, PATTURAIKKAL,
             THIRUVAMBADI P.O., PIN-680022, REPRESENTED BY ITS
             MANAGING PARTNER, (RAMDAS P.R., S/O RAMAN NAIR, DOOR
             NO.30/166/5, VANIYAN LANE, CHAKKAMUKKU, THRISSUR, PIN-
             680 002)., PIN - 680022
      3      ANITHA ACHUTHAN
             AGED 40 YEARS
             W/O RAMDAS P.R, DOOR NO.30/166/5, VANIYAN LANE,
             CHAKKAMUKKU, THRISSUR, PIN-680 002., PIN - 680002
      4      SAKTHI HARDWARES
             PANNITHADAM, CHIRAMANGAD, P.O., MARATHANCODE, THRISSUR,
             PIN-680604, REPRESENTED BY ITS PROPRIETOR, (RAMDAS
             P.R., S/O RAMAN NAIR, DOOR NO.30/166/5, VANIYAN LANE,
             CHAKKAMUKKU, THRISSUR, PIN-680 002)., PIN - 680604
      5      MAHA MARKETING
             PANNITHADAM, CHIRAMANGAD, P.O., MARATHANCODE, THRISSUR,
             PIN-680 604, REPRESENTED BY ITS PROPRIETRESS, (ANITHA
             ACHUTHAN, W/O RAMDAS P.R, DOOR NO.30/166/5, VANIYAN
             LANE, CHAKKAMUKKU, THRISSUR, PIN-680 002)., PIN -
             680604
             BY ADVS.
             V.N.SANKARJEE
             V.N.MADHUSUDANAN
             R.UDAYA JYOTHI
             M.M.VINOD
             M.SUSEELA
             KEERTHI B. CHANDRAN
             VIJAYAN PILLAI P.K.
             NITHEESH.M
             SUKANYA S.
 O.P(DRT).343/22                     2

RESPONDENT/S:

      1      THE AUTHORISED OFFICER, BAJAJ FINANCE LTD.
             1ST FLOOR, AURAM COMPLEX, PATTURAIKKAL, THRISSUR
             DISTRICT, PIN-680 020. , PIN - 680020
      2      BAJAJ FINSERV
             BAJAJ FINANCE LTD., 1ST FLOOR, A R TOWER, SHORNUR ROAD,
             NEAR THIRUVAMBADI TEMPLE, THRISSUR DISTRICT, PIN-680
             022, REPRESENTED BY ITS BRANCH MANAGER., PIN - 680022
OTHER PRESENT:

             0
             ADV. PRADEESH CHACKO (SC)


      THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(DRT).343/22                             3



                                    JUDGMENT

Taking into consideration the fact that the securitisation application filed

by the petitioners (along with interlocutory application for stay) is pending

consideration before the Debts Recovery Tribunal, it will not be proper to

adjudicate the issues raised by the petitioners in the present original petition.

This original petition will stand disposed of directing that further coercive steps

against the petitioners shall be kept in abeyance for a period of two weeks to

enable the petitioners to seek appropriate reliefs from the Debts Recovery

Tribunal.

The original petition is disposed of as above.

SD/-

GOPINATH P.

JUDGE okb/ //True copy// P.S. to Judge

APPENDIX OF OP (DRT) 343/2022

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF S.A. NO. 200/2022 DATED 19.4.2022 WITH ANNEXURES ON THE FILE OF THE DEBTS RECOVERY TRIBUNAL-II, ERNAKULAM Exhibit P-2 TRUE COPY OF THE APPLICATION DATED 19.4.2022 IN I.A. NO. 836/2022 Exhibit P-3 TRUE COPY OF THE NOTICE DATED 20.7.2022 TOGETHER WITH ENVELOPE AND RECEIPT DATED 21.7.2022 AND SERVED ON THE PETITIONERS ON 22.7.2022 Exhibit P-4 TRUE COPY OF THE PETITION DATED 6.8.2022, I.A. NO. 1945/2022 Exhibit P-5 TRUE COPY OF THE PETITION DATED 6.8.2022, I.A. NO. 1946/2022 Exhibit P-6 TRUE COPY OF THE PETITION DATED 6.8.2022, I.A. NO. 1944/2022