Eros Industries vs The Authorised Officer
2022 Latest Caselaw 6576 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
       THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       OP (DRT) NO. 64 OF 2021
PETITIONERS:

   1     EROS INDUSTRIES
         BUILDING NO.451/II, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506,
         REPRESENTED BY ITS MANAGING PARTNER JACOB THOMAS.

   2     EROS INTERIORS
         368, A/X NARIYANANI, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506,
         REPRESENTED BY ITS MANAGING PARTNER JACOB THOMAS.


   3     EROS WOODFA
         DOOR NO.368 C, WARD NO.X,
         NARIYANANI, PONKUNNAM P. O., KOTTAYAM, PIN - 686506,
         REPRESENTED BY ITS MANAGING PARTNER JACOB THOMAS.

   4     JACOB THOMAS
         PUTHUPALLIL HOUSE, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506.

   5     JACQUILINE JACOB
         PUTHUPALLIL HOUSE, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506.

   6     REGI THOMAS
         PUTHUPALLIL HOUSE, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506.

   7     ALANA JACOB
         PUTHUPALLIL HOUSE, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506.

   8     ANNAMMA THOMAS
         PUTHUPALLIL HOUSE, PONKUNNAM P. O.,
         KOTTAYAM, PIN - 686506.

         BY ADV P.SHRIHARI
 O.P(DRT) No.64/2021                 2




RESPONDENT:

            THE AUTHORISED OFFICER
            SOUTH INDIAN BANK LTD.,
            REGIONAL OFFICE, 1ST FLOOR,
            REGENCY SQUARE, COLLECTRATE P. O.,
            KOTTAYAM, PIN - 686 002.

            BY ADVS.
            SRI.SUNIL SHANKER
            SMT.VIDYA GANGADHARAN




      THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 O.P(DRT) No.64/2021                  3




                      JUDGMENT

This Original Petition was filed a time when the Debts

Recovery Tribunal, Ernakulam was not holding regular

sitting. It is now reported that the Debts Recovery Tribunal,

Ernakulam has commenced regular sitting. Therefore this

Original Petition is closed leaving it open to the petitioners

to approach Debts Recovery Tribunal, Ernakulam for

appropriate reliefs. To enable the petitioners to so

prosecute their case before the Tribunal, the interim order

granted by this Court on 30-04-2021, will continue to be in

force for a period of 1 month.

This Original Petition is closed.

Sd/-

GOPINATH P.

JUDGE

ats

APPENDIX OF OP (DRT) 64/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF DISCHARGE SUMMARY OF MR.

REGI THOMAS ISSUED BY THE KARITHAS HOSPITAL, DATED 20.03.2019.

EXHIBIT P2 TRUE COPY OF SECTION 13(2) DEMAND NOTICE DATED 19.12.2020 ISSUED TO THE 1ST PETITIONER.

EXHIBIT P3 TRUE COPY OF SECTION 13(2) DEMAND NOTICE DATED 19.12.2020 ISSUED TO THE 2ND PETITIONER.

EXHIBIT P4 TRUE COPY OF SECTION 13(2) DEMAND NOTICE DATED 19.12.2020 ISSUED TO THE 3RD PETITIONER.

EXHIBIT P5 TRUE COPY OF POSSESSION NOTICE DATED 25.02.2021.

EXHIBIT P6 TRUE COPY OF S.A.NO.134/2021 ON THE FILE OF DRT-2, ERNAKULAM.

EXHIBIT P7 TRUE COPY OF I.A.NO.660/2021 FOR STAY IN S.A.NO.134/2021.