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Sabu Joseph vs The Registrar
2022 Latest Caselaw 1804 Ker

Citation : 2022 Latest Caselaw 1804 Ker
Judgement Date : 16 February, 2022

Kerala High Court
Sabu Joseph vs The Registrar on 16 February, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                        OP (DRT) NO. 142 OF 2022
        ID NO.1336/2022 OF DEBT RECOVERY TRIBUNAL-I, ERNAKULAM


PETITIONER :

           SABU JOSEPH,
           AGED 46 YEARS,
           KANNEAN HOUSE, CHANDAPURA, MANJAPRA P.O,
           MANAGING PARTNER, M/S JEY YES FOOD PRODUCTS,
           JEY YES BUILDING, 305 A MANGAPRA,
           PANCHAYATH PALLIKUNU,
           ERNAKULAM, PIN-683581.

           BY ADV S.MUMTAZ


RESPONDENTS :

    1      THE REGISTRAR,
           DEBTS RECOVERY TRIBUNAL-1, KSHB BUILDING,
           PANAMPILLY NAGAR, ERNAKULAM-682036.

    2      CANARA BANK,
           REPRESENTED BY ITS AUTHORIZED OFFICER,
           SPECIALIZED SME ERNAKULAM BRANCH, KODAI TOWER,
           NEAR CHANGAMPUZHA PARK, NEAR IRON BRIDGE,
           ALAPPUZHA, PIN-688011.

           ADV.M.GOPIKRISHNAN NAMBIAR


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 142 OF 2022
                                   2




                 BECHU KURIAN THOMAS, J.
               =-=-=-=-=-=-=-=-=-=-=-=-=-=
                 O.P. (D.R.T) No.142 of 2022
               =-=-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 16th day of February, 2022


                            JUDGMENT

Adv.Gopikrishnan Nambiar, who took notice on behalf of

the respondent bank submitted that the sale scheduled as per Ext.P1

did not take place due to the absence of bidders. Hence the original

petition has become infructuous.

Accordingly the same is closed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

 
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