Roy Philip vs The Authorised Officer
2022 Latest Caselaw 6369 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                         RP NO. 460 OF 2022
         AGAINST THE ORDER/JUDGMENT IN OP (DRT) 222/2021 OF
                        HIGH COURT OF KERALA


REVIEW PETITIONER/ PETITIONER IN OPDRT :

            ROY PHILIP,
            AGED 63 YEARS,
            S/O K.T.PHILIP(LATE), KULANGARA,
            AGRS-12, NALANCHIRE,
            THIRUVANANTHAPURAM, PIN - 695 015

            BY ADV S.SUNIL KUMAR (PALAKKAD)


RESPONDENTS RESPONDENTS :



    1       THE AUTHORISED OFFICER,
            CENTRAL BANK OF INDIA, 2ND FLOOR,
            CSI BUILDING, PULIMOODU JUNCTION,
            M.G.ROAD, THIRUVANANTHAPURAM,
            PIN - 695 001

    2       THE BRANCH MANAGER,
            CENTRAL BANK OF INDIA,
            THIRUVANANTHAPURAM BRANCH,
            PULIMOODU JUNCTION, M.G.ROAD,
            THIRUVANANTHAPURAM, PIN - 695 001

    3       THE REGISTRAR,
            DEBT RECOVERY TRIBUNAL-2 ERNAKULAM,
            1ST FLOOR, KERALA STATE HOUSING BOARD BUILDING,
            PANAMPILLY NAGAR, ERNAKULAM,
            PIN - 682 036

    4       K.B.HARIDAS KURUP,
            AGED 55 YEARS,
            S/O.K.K.BHASKARAHURUP,
            RESIDING AT SREEPADHAM,
 RP NO. 460 OF 2022   IN OP (DRT) 222/2021
                                2

          BUDHANOOR.PO,
          ENNAKKAD VILLAGE,
          ALAPPUZHA, PIN - 689 506

          BY ADVS.
          LATHA SUSAN CHERIAN, SC
          P.A.AUGUSTIAN
          JENNY AUGUSTIN




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 460 OF 2022    IN OP (DRT) 222/2021
                                 3


                    BECHU KURIAN THOMAS, J.
                   =-=-=-=-=-=-=-=-=-=-=-=-=-
                        R.P.No.460 of 2022
                                  in
                     O.P.(DRT) No.222 of 2021
                      =-=-=-=-=-=-=-=-=-=-=
                Dated this the 3rd day of June, 2022


                                 ORDER

This review petition is filed seeking to review the

judgment dated 07.04.2022.

2. While appreciating the contentions of the learned

counsel for the petitioner, I gather that the limited relief sought for

in this review petition is for continuing the interim order beyond the

period stipulated in the judgment. It was submitted by the learned

counsel for the review petitioner that though the matter came up

before the Debts Recovery Tribunal on 28.04.2022 and 23.05.2022,

he could not seek consideration of the interim application due to a

bonafide omission on their part. The learned counsel further prayed

that as a measure of last opportunity, to obtain an order from the

Tribunal, the interim order granted by this Court be continued till

the next posting, which is on 14.06.2022.

3. After having heard Smt.Latha Cherian and Smt.Jenny

Augustine, the learned counsel for the respondents, I am of the RP NO. 460 OF 2022 IN OP (DRT) 222/2021

view that as a last opportunity, the interim order should be

extended for a limited period.

4. Accordingly, the interim order dated 23.02.2022

passed in the writ petition shall continue till 15.06.2022. Under no

circumstances shall any further extension be granted by this Court.

This review petition is disposed of.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM RP NO. 460 OF 2022 IN OP (DRT) 222/2021

APPENDIX OF RP 460/2022

REVIEW PETITIONER'S ANNEXURES :

Annexure CERTIFIED COPY OF THE JUDGMENT IN OP(DRT) NO-222/2021 OF HONBLE HIGH COURT OF KERALA DATED 07.04.2022