Suresh Kumar.P.K vs The Manager Indian Bank
2022 Latest Caselaw 9608 Ker

             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. 305 OF 2022
IN THE MATTER OF APPEL.NO.4 OF 2011 OF THE DEBTS RECOVERY TRIBUNAL
               (KERALA & LAKSHADWEEP) AT ERNAKULAM
PETITIONER/APPELLANT IN DRT:
           SURESH KUMAR.P.K.,
           AGED 55 YEARS,
           S/O.LATE KRISHNA MENON,
           PALAKKOTT HOUSE,
           MANEED.P.O., PIRAVOM (VIA)
           ERNAKULAM DISTRICT - 686 726.

          BY ADVS.
          RAAJESH S.SUBRAHMANIAN
          V.R.RAJESH
          B.RETHEESH



RESPONDENTS:
     1     THE MANAGER, INDIAN BANK,
           EAST NADA, KODUNGALLUR, THRISSUR DISTRICT - 680 664.

    2     DASCO ELECTRICALS,
          REPRESENTED BY ITS PROPRIETRIX,
          SMT. M.B.JAGADAMMA,
          W/O KOTTARATHIL KABEER DAS,
          DOOR NO. 11/78, PATTALAM ROAD,
          KOCHI, PIN - 682 001.

    3     M.B.JAGADAMMA,
          W/O KOTTARATHIL KABEER DAS,
          DOOR NO. 11/78, PATTALAM ROAD,KOCHI, PIN - 682 001.

    4     K.R.KABEER DAS,
          S/O RAMAN,
          DOOR NO. 11/78, PATTALAM ROAD,
          KOCHI - 682 001.

          ADV. S EASWARAN (SC)


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 305 OF 2022

                                  2




                            JUDGMENT

The petitioner has approached this Court seeking an

expeditious disposal of Appeal No.4/2011 filed against orders in

DRC No.247/1B.

Taking into account report dated 21.07.2022 made available

by the Registrar of the DRT - 1, Ernakulam, this original petition is

disposed of directing that appeal No.4/2011 arising from the

orders in DRC No.247/1B shall be disposed of on or before

31.10.2022. The petitioner shall produce a copy of this judgment

before DRT - 1, Ernakulam for compliance.

Sd/-

GOPINATH P.

JUDGE

DK OP (DRT) NO. 305 OF 2022

APPENDIX OF OP (DRT) 305/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE SALE DEED NO.

1023/2010 DATED: 26/03/2020 OF SRO PIRAVOM

Exhibit P2 TRUE PHOTOCOPY OF THE NOTICE DATED:

17/05/2010 ISSUED BY THE RECOVERY OFFICER, DEBTS RECOVERY TRIBUNAL,

Exhibit P3 TRUE PHOTOCOPY OF THE I.A. NO. 2253/2010 DATED: 12/08/2010 FILED BEFORE THE RECOVERY OFFICER IN DRC NO.247/IB IN OA NO. 99/2001

Exhibit4 TRUE PHOTOCOPY OF THE ORDER DATED:

20/01/2011 IN DRC NO. 247 IN OA NO. 99/2001

Exhibit P5 TRUE PHOTOCOPY OF THE APPEAL MEMORANDUM DATED: 25/02/2011 IN APPEAL NO. 4/2011 IN DRC NO. 247/1B IN O. A. NO.99/2001

Exhibit P6 TRUE PHOTOCOPY I.A. NO. 1044/2021 IN APPEAL NO. 4/2011 IN DRC NO. 247/IB IN OA NO. 99/2001

Exhibit P7 TRUE PHOTOCOPY OF THE PROCEEDINGS IN APPEAL NO. 4/2011 FROM 15/10/2019 IN EXT P5 APPEAL