Mani.K.T vs The Authorized Officer
2022 Latest Caselaw 6797 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       OP (DRT) NO. 155 OF 2022
   AGAINST THE ORDER IN SA 280/2021 OF DEBT RECOVERY TRIBUNAL,
                              ERNAKULAM
PETITIONER:

          MANI.K.T
          AGED 52 YEARS, S/O. THANKAMMA, RESIDING AT
          KOTTAPPARAMBIL HOUSE, BELIYAKADAVU ROAD, CHERANALLUR
          P.O., CHERANALLUR VILLAGE, KANAYANNUR TALUK, ERNAKULAM
          DISTRICT,PIN-682 034

          BY ADVS.
          P.S.SUJETH
          M.R.REENA


RESPONDENTS:

    1     THE AUTHORIZED OFFICER
          KERALA STATE CO-OPERATIVE BANK LTD, DISTRICT OFFICE,
          KAKKANAD P.O., ERNAKULAM,KOCHI-682 020

    2     THE BRANCH MANAGER,
          KERALA STATE CO-OPERATIVE BANK LTD, PACHALAM BRANCH,
          ERNAKULAM,PIN-682 012

          BY ADV N.RAGHURAJ


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (DRT) No.155/2022                    -2-

                                 JUDGMENT

This original petition was filed at the time when there was no regular sitting

at the Debts Recovery Tribunal, Ernakulam. It is now reported that the Debts

Recovery Tribunal, Ernakulam has commenced regular sitting.

Heard the learned counsel for the petitioner and the learned counsel for the

respondent bank. This original petition will stand disposed of permitting the

petitioner to move the Debts Recovery Tribunal, Ernakulam where S.A.

No.280/2021 is pending at the instance of the petitioner. To enable the petitioner to

obtain interim relief from the Debts Recovery Tribunal, further coercive steps shall

stand stayed for a period of one month from today. I make it clear that the Tribunal

will free to consider the matter in accordance with law and untrammeled by any

observations contained in this judgment.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF OP (DRT) 155/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SA NO.280 OF 201, PENDING BEFORE THE DRT -I AT ERNAKULAM (WITHOUT ANNEXURE)

Exhibit P2 TRUE COPY OF THE STATUS OF SA NO.280 OF 201 PENDING BEFORE THE DRT-1 AT ERNAKULAM

Exhibit P3 TRUE COPY OF THE NOTICE DATED 22.01.2022 ISSUED BY THE ADVOCATE COMMISSION DURING THE PENDENCY OF SA NO.280 OF 2021 CHALLENGING THE EARLIER NOTICE ISSUED BY THE SAME ADVOCATE COMMISSION